M/S The Premier Woods vs . M/S Agrti Casa on 25 November, 2020

[Cites 37, Cited by 0]

Delhi District Court

M/S The Premier Woods vs . M/S Agrti Casa on 25 November, 2020

CC No. 26775/17
M/s The Premier Woods Vs. M/s Agrti Casa

25.11.2020

Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 49824/18 SNGV Inc. Vs. Jivraj Jain 25.11.2020 Present : Dr. Rita Sanghavi, Ld. Counsel for the complainant.

It is submitted by the Ld counsel for the complainant that the present case was settled between the parties before the mediation center and complainant had also received the amount (of cheque in question) and hence the present case was withdrawn by the complainant vide order dated 18.02.2020, however, inadvertently the said fact has not been mentioned in the order sheet of the said date.

Heard. Record perused.

Perusal of the record shows that the statement of the complainant to the said effect was duly recorded on the said date and the said fact has inadvertently not been mentioned by the Ld. Predecessor of this court in the order sheet.

In view of the above, the present case is deemed to be withdrawn as settled and hence same is dismissed as withdrawn.

File be consigned to the record room after due compliance if any.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 11735/19 M/s Vintage Credit Vs. Shveta Uppal 25.11.2020 Present : Sh. Gaurav Malhotra, Ld. Counsel for the complainant.

Ld. Counsel for the complainant submits that the complainant does not wish to pursue the present complaint as the present case has already been settled.

Separate statement of counsel for the complainant to this effect that has been recorded.

In view of the statement, let the matter be referred to National Lok Adalat for further proceedings.

The parties are directed to appear be fore the Ld. Judge, National Lok Adalat on 12.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 At this stage, Ms. Sarla Tanwar, Ld. Counsel for the accused has appeared and has noted the next date of hearing and the proceedings of the court. Ld. Counsel for the accused requested that a copy of this order be given dasti to her. Heard. Let a copy of the order be given dasti to her.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 40094/19 Anandi Kerketta Vs. Ramgopal 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 40095/19 Anandi Kerketta Vs. Ram Khilari 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 40096/19 Anandi Kerketta Vs. Jitender 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43433/19 L& T Housing Finance Vs. Jitender Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43434/19 L& T Housing Finance Vs. Aashiq Abbas 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43435/19 L& T Housing Finance Vs. Manoj Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43436/19 L& T Housing Finance Vs. Sanjay Bhai 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43437/19 L& T Housing Finance Vs. Suresh Himmatbhai 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43438/19 L& T Housing Finance Vs. Daxesh Bhdreshbhai 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43439/19 L& T Housing Finance Vs. Vijaybhai 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43440/19 L& T Housing Finance Vs. Vipin Bhai 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43441/19 L& T Housing Finance Vs. Parvesh R Kyada 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43442/19 L& T Housing Finance Vs. Manish Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43443/19 L& T Housing Finance Vs. Ravin Vaish 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43444/19 L& T Housing Finance Vs. Ramchandra Gangurde 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43445/19 L& T Housing Finance Vs. Saurabh Gupta 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43446/19 L& T Housing Finance Vs. Md. Anjum 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43447/19 L& T Housing Finance Vs. Jitesh Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43448/19 L& T Housing Finance Vs. Krunalkumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43449/19 L& T Housing Finance Vs. Bharatbhai 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43450/19 L& T Housing Finance Vs. Deepak Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43451/19 L& T Housing Finance Vs. Md. Kamar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43453/19 L& T Housing Finance Vs. Akbar Khan 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43454/19 L& T Housing Finance Vs. Amar Purshottam 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43456/19 L& T Housing Finance Vs. Shankar Pandurang 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43457/19 L& T Housing Finance Vs. Manesh Balkrishna 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43458/19 L& T Housing Finance Vs. Shankar Panduary 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43459/19 L& T Housing Finance Vs. Aashiq 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43461/19 L& T Housing Finance Vs. Shrada 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43464/19 L& T Housing Finance Vs. Pranav Shrigopal 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43465/19 L& T Housing Finance Vs. Bhaktaraj Gupta 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43466/19 L& T Housing Finance Vs. Vinod Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 43468/19 L& T Housing Finance Vs. Aashiq 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44063/19 M/s Axis Bank Ltd. Vs. Vipul Chhetri 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44064/19 M/s Axis Bank Ltd. Vs. Nanakchand 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44065/19 M/s Axis Bank Ltd. Vs. Seema 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44066/19 M/s Axis Bank Ltd. Vs. Ashutosh 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44069/19 M/s Axis Bank Ltd. Vs. Ravi Kant 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44070/19 M/s Axis Bank Ltd. Vs. Roshan 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44071/19 M/s Axis Bank Ltd. Vs. RAhul 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44072/19 M/s Axis Bank Ltd. Vs. Dinesh 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44074/19 M/s Axis Bank Ltd. Vs. Jenu Raj 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44076/19 M/s Axis Bank Ltd. Vs. Vivek Kumar 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44080/19 M/s Axis Bank Ltd. Vs. Narinder 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44081/19 M/s Axis Bank Ltd. Vs. MPS Yatra 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44084/19 M/s Axis Bank Ltd. Vs. Ram Parvesh 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44087/19 M/s Axis Bank Ltd. Vs. Roshan 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44090/19 M/s Axis Bank Ltd. Vs. Shalini 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44092/19 M/s Axis Bank Ltd. Vs. Sunil Kumar 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44095/19 M/s Axis Bank Ltd. Vs. Jai Bhagwan 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44097/19 M/s Axis Bank Ltd. Vs. Rakesh Kumar 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 5816/20 Cavendish Industries Vs. M/s Universal 25.11.2020 Present : Sh. Raghav, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 23.03.2021. At request, let the accused be summoned afresh through whatsapp and email returnable for next date of hearing on filing of PF along with affidavit stating the e mail address and contact number of the accused, within 14 days from today.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 6490/20 M/s Shri Ram City Union Finance Ltd. Vs. Md. Islam 25.11.2020 Present : Sh. Vikas Mishra, AR for Complainant with Ld. Counsel Sh. Pankaj Tripathi.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

On its presentation the same was dishonored. Therefore, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment as per provisions of Negotiable Instruments Act. Limitation period was extended by Hon'ble Supreme Court due to COVID19. In my considered opinion, prima facie there is sufficient material available on record to summon the accused in the light of A.C. Narayanan Vs State of Maharashtra (2014) 11 SCC 790.

Hence, accused be summoned for offence u/s 138 of Negotiable Instruments Act on filing of PF/RC. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency the process be served through affixation. Service be done through all modes including whatsapp and email to the accused. PF be filed within thirty days from today.

Matter be taken up now on 23.03.2021. As per the guidelines laid down as in the case titled as "Damodar S. Prabhu Vs. Sayed Babalal H", AIR2010(SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 6495/20 M/s Shri Ram City Union Finance Ltd. Vs. Lajjwwati 25.11.2020 Present : Sh. Vikas Mishra, AR for Complainant with Ld. Counsel Sh. Pankaj Tripathi.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 6498/20 M/s Shri Ram City Union Finance Ltd. Vs. Shashi 25.11.2020 Present : Sh. Vikas Mishra, AR for Complainant with Ld. Counsel Sh. Pankaj Tripathi.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 6501/20 M/s Shri Ram City Union Finance Ltd. Vs. Monika 25.11.2020 Present : Sh. Vikas Mishra, AR for Complainant with Ld. Counsel Sh. Pankaj Tripathi.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 6504/20 M/s Shri Ram City Union Finance Ltd. Vs. Rashid 25.11.2020 Present : Sh. Vikas Mishra, AR for Complainant with Ld. Counsel Sh. Pankaj Tripathi.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 6508/20 M/s Shri Ram City Union Finance Ltd. Vs.Subhash 25.11.2020 Present : Sh. Vikas Mishra, AR for Complainant with Ld. Counsel Sh. Pankaj Tripathi.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 6511/20 M/s Shri Ram City Union Finance Ltd. Vs. Sameem 25.11.2020 Present : Sh. Vikas Mishra, AR for Complainant with Ld. Counsel Sh. Pankaj Tripathi.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8622/20 Pooja Finlease Ltd. Vs. Kanchan Ray 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8624/20 Pooja Finlease Ltd. Vs. Azidul 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8625/20 Pooja Finlease Ltd. Vs. Sanjay 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8626/20 Pooja Finlease Ltd. Vs. Abdur 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8627/20 Pooja Finlease Ltd. Vs. Biswajit 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8628/20 Pooja Finlease Ltd. Vs. Swapan Ray 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8629/20 Pooja Finlease Ltd. Vs. Afsar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8631/20 Pooja Finlease Ltd. Vs. KAmal 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8633/20 Pooja Finlease Ltd. Vs.Jaymati Saren 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8635/20 Pooja Finlease Ltd. Vs. Suman Bose 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8636/20 Pooja Finlease Ltd. Vs. Kalam Haque 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8639/20 Pooja Finlease Ltd. Vs. Ramjan Ali 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8641/20 Pooja Finlease Ltd. Vs. Samim Alam 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8643/19 Pooja Finlease Ltd. Vs. Sukanta Day 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8645/20 Pooja Finlease Ltd. Vs. Shambhu Das 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8647/20 Pooja Finlease Ltd. Vs. Mojammel Haque 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8648/20 Pooja Finlease Ltd. Vs.Md Mustak 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8650/20 Pooja Finlease Ltd. Vs. Sourav 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8651/20 Pooja Finlease Ltd. Vs. Maya Roy 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8655/20 Pooja Finlease Ltd. Vs. Naushad 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 4992557/16 Neeraj Aggarwal VS. Thomas Abrahim 25.11.2020 Present : Sh Surender Kumar, Ld. Counsel for the complainant.

None for the convict.

Matter is listed today for verification of the fact that whether the amount has been deposited by the convict or not in compliance of the order of Hon'ble Appellate Court dated 05.03.2020.

For said purpose, appearance of convict is required. In view of the above, let a court notice be issued to the convict to ascertain the said fact, returnable for 23.01.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44099/19 M/s Axis Bank Ltd. VS. Raju Sah 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44100/19 M/s Axis Bank Ltd. VS. Vinod Kumar 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44102/19 M/s Axis Bank Ltd. VS. Din Mohd.

25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44104/19 M/s Axis Bank Ltd. VS. Ashish Mishra 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44105/19 M/s Axis Bank Ltd. VS.Jarnail Singh 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44109/19 M/s Axis Bank Ltd. VS. Manoj 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44117/19 M/s Axis Bank Ltd. VS. Mentors 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44120/19 M/s Axis Bank Ltd. VS. Rohit Kapoor 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44126/19 M/s Axis Bank Ltd. VS. Pradip Singh 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

Matter is listed today for PSE/ consideration. Ld. Main counsel for the complainant is not available for today.

Let the matter be listed for PSE/ consideration on 14.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 3687/20 Ved Singh Chaudhary VS. Ravinder and Devinder 25.11.2020 Present : Sh. Sumit Kumar, Ld proxy counsel for Sh. Parvesh Sharma, Ld. Counsel for the accused.

Matter is listed today for filing of surety bonds by the accused. It is submitted by the Ld. Proxy counsel for the accused that the surety and the accused are not available today as the accused is in his village and is thus not able to attend the court today.

Heard. No adverse orders are being passed for today. Accused is directed to remain present on the next date of hearing positively along with the surety.

Matter be now listed for filing of surety bonds and further proceedings on 05.12.2020.

Personal bonds furnished on behalf of the accused are continued till next date of hearing.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8836/20 Pooja Finlease Ltd. Vs. Rafik 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8841/20 Pooja Finlease Ltd. Vs. Ratan Lal 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8843/20 Pooja Finlease Ltd. Vs.Sunil Puri 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8850/20 Pooja Finlease Ltd. Vs. Suresh Chandra 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8855/20 Pooja Finlease Ltd. Vs. Sayed Irshad 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 8860/20 Pooja Finlease Ltd. Vs. Syed Irshad 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 15542/20 Neha Garg Vs. Mandeep Makkar 25.11.2020 Present : Complainant with Ld. Counsel Sh. Sanjeev Kumar.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

Matter be taken up now on 18.03.2021. As per the guidelines laid down as in the case titled as "Damodar S. Prabhu Vs. Sayed Babalal H", AIR2010(SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 15549/20 Trilok Lal Sharma Vs. Anish Khanna 25.11.2020 Present : Ms. Parul, Ld. Counsel for the complainant.

Matter is listed today for PSE.

Matter be now listed for PSE/ consideration on 05.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 15834/20 M/s Lexus Granito Vs M/s Hindustan 25.11.2020 Present : AR of the Complainant with Ld. Counsel Sh. M R Jangad.

Arguments on summoning heard.

I have gone through the entire record including the complaint and the documents. It is alleged that accused has issued the cheque in question to the complainant to discharge his liability.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16727/20 TPDDL VS Satish Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16728/20 TPDDL VS Sanjay 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16729/20 TPDDL VS Md. Rashid 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16730/20 TPDDL VS Md. Rashid 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16731/20 TPDDL VS Mahinder Singh 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16732/20 TPDDL VS Mukesh Sharma 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16738/20 TPDDL VS Pinnacle Prints 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16739/20 TPDDL VS Md. Rashid 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16740/20 TPDDL VS Pawan Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16741/20 TPDDL VS Ankit Entp.

25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16742/20 TPDDL VS Mayank Rajput 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16743/20 TPDDL VS Rajeev 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16744/20 TPDDL VS Geeta Devi 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16745/20 TPDDL VS Raj Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16746/20 TPDDL VS Irshad 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16747/20 TPDDL VS PRabha 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16748/20 TPDDL VS Dharam Singh 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16750/20 TPDDL VS Hukum Chand 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16751/20 TPDDL VS Shashi Nanda 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16752/20 TPDDL VS Sanjeev Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16753/20 TPDDL VS Pooja Sharma 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16754/20 TPDDL VS Mamta 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16755/20 TPDDL VS Delhi Moulder 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16756/20 TPDDL VS Gaurav 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16757/20 TPDDL VS Sachin 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16758/20 TPDDL VS Sunder Khari 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16759/20 TPDDL VS Surender Kumar 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16760/20 TPDDL VS Meena 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16761/20 TPDDL VS Deepak1685 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 16762/20 TPDDL VS Mukesh Mittal 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 14332/18 Gambit Leasing Vs. Vijay Kumar 25.11.2020 Present : Sh. Ram Niwas Dahiya, AR for the complainant.

None for the accused.

Matter is listed for complainant's cross examination. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused and cross examination of complainant on 08.03.2021.

At request, let a court notice be issued to the accused to appear in person on the next date of hearing.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 9334/19 Manish Gupta Vs. Rambir 25.11.2020 Present : Ms. Jyoti Sharma, Ld. Counsel for the complainant.

None for the accused.

Matter is listed today for Complainant's evidence. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused and complainant's evidence on 09.03.2021.

Let a court notice be issued to the accused to appear in person on the next date of hearing positively.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 13323/19 Davinder Nath Vs Manmohan 25.11.2020 Present : None for the complainant.

Sh. Vicky Dilar, Ld. Proxy counsel for Sh. Sandeep Kumar, Ld. Counsel for the accused.

Matter is listed today for DE.

Complainant is absent.

Ld. Proxy Counsel for the accused also seeks for short adjournment stating that main counsel and the accused are not available for today.

Heard. No adverse order is being passed. Accused is directed to remain present on the next date of hearing.

Matter be now listed for defence evidence on 17.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 At this stage, Sh. Gurpreet Singh, Ld. Counsel for the complainant along with the complainant has appeared. He is apprised of the court proceedings and the next date of hearing, however, Ld counsel for the complainant states that 17.03.2021 is not suitable to him. He requests for the change of the date. He undertakes to inform the Ld. Counsel for the accused as well as the accused of the next changed date of hearing.

It is also brought to the notice of the court that the present case is 11 years old matter.

At request, matter be now listed for purpose fixed on 15.02.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 13325/19 Sushant Lohtia Vs. Manmohan Gupta 25.11.2020 Present : None for the complainant.

Sh. Vicky Dilar, Ld. Proxy counsel for Sh. Sandeep Kumar, Ld. Counsel for the accused.

Matter is listed today for DE.

Complainant is absent.

Ld. Proxy Counsel for the accused also seeks for short adjournment stating that main counsel and the accused are not available for today.

Heard. No adverse order is being passed. Accused is directed to remain present on the next date of hearing.

Matter be now listed for defence evidence on 17.03.2021.

It is also brought to the notice of the court that the present case is 11 years old matter.

At request, matter be now listed for purpose fixed on 15.02.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 2356/19 Karanjit Singh Vs. Siddharth 25.11.2020 Present : Complainant with Ld. Counsel Ms Jitender Marwah.

None for accused no. 1.

Ms. Yogita, Ld. Proxy Counsel for accused Payal Tyagi i.e. accused no. 2.

Matter is listed today for framing of notice, however, none of the accused are present in person.

In view of above, let court notice be issued to the accused persons through whatsapp and email returnable for next date of hearing on filing of affidavit stating the e mail address and contact number of the accused persons, within 2 weeks from today.

Matter be listed for appearance of accused persons and framing of notice on 18.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 9648/20 Bajaj Finance Vs. Md. Sahid 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 18.12.2020.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 353/19 Surya Prakash VS. M S Estate 25.11.2020 Present : None despite repeated calls.

No adverse order is being passed. Matter be listed for purpose fixed on 21.01.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 44067/19 Axis Bank Vs. Abhishek 25.11.2020 Present : Sh. Avnish Singh, Ld. Proxy counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 19.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 5006389/16 Manoj Kumar Garg Vs Manish 25.11.2020 Present : Complainant in person.

Ms. Saroj Bala, Ld. Counsel for the accused along with the accused.

Matter is listed today for final arguments, however, it is submitted by the complainant that his counsel is not available for today. No adverse order is being passed.

Let the matter be listed for final arguments on 18.12.2020. It is made clear that in case physical court is not conducted on 18.12.2020 then subsequent date of hearing shall be fixed as per the roaster of physical hearing for the month of December which is yet to be circulated from the office of Ld. Principle District and Sessions Judge, South West District, Dwarka Court.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 5003097/16 Manish Kumar Garg Vs Manish 25.11.2020 Present : Complainant in person.

Ms. Saroj Bala, Ld. Counsel for the accused along with the accused.

Matter is listed today for final arguments, however, it is submitted by the complainant that his counsel is not available for today. No adverse order is being passed.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 9245/18 Bhajanpura VS. Arti Pandey 25.11.2020 Present : Sh. Vinod Kumar, AR for the complainant along with Sh, Ld. Counsel for the complainant.

Accused with Ld. Counsel Sh. R K Bachchan.

At this stage, both the parties submits that they want to explore the possibility of settlement and request is made for referring the matter to mediation cell. Accordingly, both the parties are directed to appear before the Mediation Cell after obtaining mediation referral order and appending their signatures on the same. Be present before the mediation cell for today itself at 2.30 p.m. Ahlmad is directed to do the needful.

Put up for report on compromise (if any)/further proceedings on 19.03.2021(Date is given considering the convenience of both parties.) DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 Case No. 20312/19 Ramesh Chander Dhyani Vs. DSH Fasion 25.11.2020 File taken up today at request of Ld. Counsel for the complainant. Present: Sh. Dheeraj Kumar, Ld. Counsel for the complainant.

It is submitted by the Ld. Counsel for the complainant that present case was listed before the court on 21.11.2020 and on the said date it was directed that summons be issued afresh to the accused for the next date of hearing, however, the said fact is not recorded in the order sheet inadvertently.

At request, let the accused be summoned afresh through whatsapp and email returnable for next date of hearing i.e. 22.03.2021 on filing of PF along with affidavit stating the e mail address and contact number of the accused, within 14 days from today.

(Deeksha Sethi) MM/ NI Act06/Dwarka Court/ New Delhi 25.11.2020 CA No. 190/2020 Pawan Kumar Vs. Dulhe Ram Dagar 25.11.2020 Present : Convict along with his surety.

Verification report was called from the SHO. Same is received. In view of the verification report, Khem Chand is accepted as surety for the convict. Bail bonds are accepted. Put up for execution of sentence/ further proceedings on 25.03.2021.

DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 15542/20 Neha Garg Vs. Mandeep Makkar 25.11.2020 CW1 Statement of complainant Neha Garg, W/o Nitin Garg, R/o C369, Janak Puri, New Delhi58.

On S.A. I tender into evidence my affidavit Ex. CW1/A as my pre summoning evidence which bears my signatures at point A and B. I rely on documents Ex.CW1/1 to Ex.CW1/7 including complaint being filed in presummoning evidence.

I hereby close my presummoning evidence. RO & AC DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 15834/20 M/s Lexus Granito Vs M/s Hindustan 25.11.2020 Statement of Sh. Dharmender Negi, AR of the complainant. On S.A. I tender into evidence my affidavit Ex. CW1/A as my pre summoning evidence which bears my signatures at point A and B. I rely on documents Ex.CW1/1 to Ex.CW1/10 including complaint being filed in presummoning evidence.

I hereby close my presummoning evidence. RO & AC DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. __________ Shriram City Union Finance Vs. ________________ 25.11.2020 Statement of Sh. Vikas Mishra, AR of the complainant. On S.A. I tender into evidence my affidavit Ex. CW1/A as my pre summoning evidence which bears my signatures at point A and B. I rely on documents Ex.CW1/1 to Ex.CW1/6 including complaint being filed in presummoning evidence and document marked as Mark A. I hereby close my presummoning evidence. RO & AC DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 CC No. 11735/19 M/s Vintage Credit Vs. Shveta Uppal 25.11.2020 Statement of Sh. Gaurav Malhotra, Enrolment No. D780/2001, Ld. Counsel for the complainant.

At BAR: I am the counsel for the complainant in the present case. I have instructions from the complainant to make the present statement. I want to withdraw the present case as the entire loan account has been settled between the parties, out of the court.

RO & AC DEEKSHA SETHI MM(NIAct)06 DWARKA/25.11.2020 State Vs. Navneet Kaur FIR no. 681/2020 P.S. Vikas Puri U/S : 411/356/379/34 IPC Subject TIP of the case property Date : 25.11.2020 Present : Ld. APP for the State.

IO SI Mohinder Singh, PS : Vikaspuri. Ms. Namneet Kaur D/o Sh. Sukhbir Singh , witness is present An application for identification of case property was moved before the Ld. MM Sh. Deepak Vats by IO \SI Mohinder Singh and the same was marked to me being the Link MM. The IO has placed before me the application for conducting the TIP of the case property. By these proceedings I shall dispose of the said application.

Keeping in view the situation of Covid 19, pandemic, the proceedings have been conducted in the court room. There is no one in the court room at present.

IO has been called inside the court room who appeared along with case file and one pulinda sealed with seal of "SS" which is one in number.

IO SI Mohinder Singh who has brought the case property in one sealed pulinda with the seal of "SS". The witness Ms. Namneet Kaur is stated to be present outside the Court.

At this stage the witness is called inside the court room. IO has identified the witness.

Statement of IO SI Mohinder Singh No. D1863 PS Vikaspuri. On S.A. I identify the witness Ms. Namneet Kaur D/o Sh.Sukhbir Singh R/o WZ155, Plot No. 378, Chand Nagar, New Delhi also at House No. 9, Khasra no. 195, Back left portion near Karala, Upper Ground Floor, Lal Dora Extn, Village Mohammadpur, Majri, New Delhi, who is also a complainant in the present case.

RO & AC (Deeksha Sethi) MM06/NI ACt: DWARKA: 25.11.2020 Now, the witness has been asked to go outside the court room. Witness has left the room. Seal of the pulinda is opened and it is found to contain following articles as under :

1) One Mangal Sutra IO has brought four similar kind of jewelery of the similar kind and shape i.e. mangal sutra as the case property for mixing with case property.

The IO has been asked to leave the room. He has left the room.

I have placed all the mangal sutra in front of me along with the case property and re arranged them and mixed all the jewelery items so that it may not facilitate the witness to identify any particular jewelery item.

Statement of Witness Ms. Namneet D/o Sh.Sukhbir Singh R/o WZ155, Plot No. 378, Chand Nagar, New Delhi also at House No. 9, Khasra no. 195, Back left portion near Karala, Upper Ground Floor, Lal Dora Extn, Village Mohammadpur, Majri, New Delhi.

On S.A. I have identified the case property ie One Mangal Sutra which belongs to me.

RO & AC (Deeksha Sethi) MM06/NI Act: DWARKA: 25.11.2020 At this stage the witness is sent out and IO has been called in.

The case property has been sealed again with the seal of the Ld. Predecessor of this court Sh. Pranat Kumar Joshi, in the pulinda in the presence of IO with the seal "PJ". Case property and the articles brought for mixing with the case property have been returned to the IO.

The net result of the TIP of the case property is that witness has correctly identified the case property detailed herein above .

(Deeksha Sethi) MM06/ NI Act: DWARKA:25.11.2020 Certified that the above is true and correct account of the TIP proceedings conducted in the Court Room No. 216.

(Deeksha Sethi) MM06/NI Act: DWARKA : 25.11.2020 Ahlmad is directed to send the above proceedings immediately to the concerned Court in sealed cover.

(Deeksha Sethi) MM06/NI Act: DWARKA : 25.11.2020 State Vs. Rakhi FIR no. 647/2020 P.S. Vikas Puri U/S : 411/356/379/34 IPC Subject TIP of the case property Date : 25.11.2020 Present : Ld. APP for the State.

IO PSI Indrajeet, PS : Vikaspuri. Ms. Rakhi W/o Sh. Mahesh, witness is present An application for identification of case property was moved before the Ld. MM Sh. Deepak Vats by IO \PSI Indrajeet and the same was marked to me being the Link MM. The IO has placed before me the application for conducting the TIP of the case property. By these proceedings I shall dispose of the said application.

Keeping in view the situation of Covid 19, pandemic, the proceedings have been conducted in the court room. There is no one in the court room at present.

IO has been called inside the court room who appeared along with case file and one pulinda sealed with seal of "SS" which is one in number.

IO PSI Indrajeet who has brought the case property in one sealed pulinda with the seal of "SS". The witness Ms. Rakhi is stated to be present outside the Court.

At this stage the witness is called inside the court room. IO has identified the witness.

Statement of IO PSI Indrajeet No. D6379 PS Vikaspuri. On S.A. I identify the witness Ms. Rakhi W/o Sh. Mahesh R/o A70, Himgiri Enclave, Chander Vihar, Vikaspuri, New Delhi, who is also a complainant in the present case.

1) One gold chain IO has brought four similar kind of jewelery of the similar kind and shape i.e. gold chain as the case property for mixing with case property.

The IO has been asked to leave the room. He has left the room.

I have placed all the gold chains in front of me along with the case property and re arranged them and mixed all the jewelery items so that it may not facilitate the witness to identify any particular jewelery item.

Statement of Witness Ms. Rakhi W/o Sh. Mahesh R/o A70, Himgiri Enclave, Chander Vihar, Vikaspuri, New Delhi.

On S.A. I have identified the case property ie One gold chain which belongs to me.

RO & AC (Deeksha Sethi) MM06/NI Act: DWARKA: 25.11.2020 At this stage the witness is sent out and IO has been called in.

The net result of the TIP of the case property is that witness has correctly identified the case property detailed herein above .

(Deeksha Sethi) MM06/ NI Act: DWARKA:25.11.2020 Certified that the above is true and correct account of the TIP proceedings conducted in the Court Room No. 216.

(Deeksha Sethi) MM06/NI Act: DWARKA : 25.11.2020 Ahlmad is directed to send the above proceedings immediately to the concerned Court in sealed cover.

(Deeksha Sethi) MM06/NI Act: DWARKA : 25.11.2020 State Vs. Vishal Sood FIR no. 636/2020 P.S. Vikas Puri U/S : 457/380/411/34 IPC Subject TIP of the case property Date : 25.11.2020 Present : Ld. APP for the State.

IO SI Mohinder Singh, PS : Vikaspuri. Ms. Vishal Sood S/o Sh. Satpal Sood, witness is present An application for identification of case property was moved before the Ld. MM Sh. Deepak Vats by IO \SI Mohinder Singh and the same was marked to me being the Link MM. The IO has placed before me the application for conducting the TIP of the case property. By these proceedings I shall dispose of the said application.

Keeping in view the situation of Covid 19, pandemic, the proceedings have been conducted in the court room. There is no one in the court room at present.

IO has been called inside the court room who appeared along with case file and two pulindas sealed with seal of "MS" on each pullinda which is one in number.

IO SI Mohinder Singh who has brought the case property in two sealed pulindas with the seal of "MS" on each pullinda. The witness Sh. Vishal Sood is stated to be present outside the Court.

At this stage the witness is called inside the court room. IO has identified the witness.

Statement of IO SI Mohinder Singh No. D1863 PS Vikaspuri. On S.A. I identify the witness Sh. Vishal Sood, S/o Satpal Sood, R/o House No. 11, Type1, Block II, Delhi Jal Board, Staff Quarters, Keshopur, New Delhi, who is also a complainant in the present case.

RO & AC (Deeksha Sethi) MM06/NI ACt: DWARKA: 25.11.2020 Now, the witness has been asked to go outside the court room. Witness has left the room. Seal of both the pulindas is opened and First Pullindah is found to contain following articles:

1) Two bangles

2) One paranda

3) One kamarband

4) One pair of haathfool and the second pullindah is found to contain the following articles:

1) One Key Chain

2) One Maantika IO has brought eight similar kind of jewelery of the similar kind and shape as the case property for mixing with case property.

The IO has been asked to leave the room. He has left the room.

I have placed all the jewelery items brought by the IO in front of me along with the case properties and rearranged them and mixed all the jewelery items so that it may not facilitate the witness to identify any particular jewelery item.

The witness present outside the Court has been called in through IO, however, the IO is still present outside the court only, and the witness has been asked to identify the case property. The witness is sitting facing me and has identified four case properties i.e. one kamarband, two bangles, one pair of haathfool, one paranda. However, the witness has failed to identify the remaining jewelery items i.e. one keychain and one maangtika. Statement of Witness Sh. Vishal Sood, S/o Satpal Sood, R/o House No. 11, Type1, Block II, Delhi Jal Board, Staff Quarters, Keshopur, New Delhi On S.A. I have identified the case properties ie 1) Two bangles 2) One paranda 3) One kamarband 4) One pair of haathfool which belongs to me.

RO & AC (Deeksha Sethi) MM06/NI Act: DWARKA: 25.11.2020 At this stage the witness is sent out and IO has been called in.

The case properties have been sealed again with the seal of the Ld. Predecessor of this court Sh. Pranat Kumar Joshi, in two pulindas in the presence of IO with the seal "PJ". Case property and the articles brought for mixing with the case properties have been returned to the IO.

The net result of the TIP of the case properties is that witness has correctly identified four out of the six case properties , i.e. 1) Two bangles 2) One paranda 3) One kamarband 4) One pair of haathfool, however, the witness has failed to identify the remaining jewelery items i.e. one keychain and one maangtika.

(Deeksha Sethi) MM06/ NI Act: DWARKA:25.11.2020 Certified that the above is true and correct account of the TIP proceedings conducted in the Court Room No. 216.

(Deeksha Sethi) MM06/NI Act: DWARKA : 25.11.2020 Ahlmad is directed to send the above proceedings immediately to the concerned Court in sealed cover.

(Deeksha Sethi) MM06/NI Act: DWARKA : 25.11.2020

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