Delhi High Court - Orders
Pavan Sachdeva vs Vinod Kumar Mittal And Ors on 9 November, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5753/2022
PAVAN SACHDEVA ..... Petitioner
Through: Mr Abhik Kumar, Mr Rinku Mathur,
Mr S Nagpal and Mr Deepak Girdhar,
Advs.
versus
VINOD KUMAR MITTAL AND ORS ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 09.11.2022
CRL.M.A. 22656/2022
Exemption allowed, subject to all just exceptions. The application stands disposed of.
CRL.M.C. 5753/2022 & CRL.M.A. 22657/2022 This is a petition seeking quashing of Criminal Complaint No. 5471/2020 titled „Vinod Kumar Mittal vs. Modex International Securities Ltd. & Ors.‟ qua the petitioner pending before the learned trial Court preferred under Section 138 and 142 of the Negotiable Instruments Act, 1881 and the subsequent proceedings emanating thereto.
It is stated by learned counsel for the petitioner that even though the petitioner was a Wholetime Director, he was not a signatory to the cheque nor had any role in day-to-day functioning of the respondent No.2 company.
Let notice be issued to the respondents by all modes including Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:11.11.2022 19:51:22 electronic on the petitioner taking requisite steps within two days from today made returnable on 30.11.2022, as the next date before the learned trial Court is 03.12.2022.
JASMEET SINGH, J NOVEMBER 9, 2022 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:11.11.2022 19:51:22