Punjab-Haryana High Court
Jik Industries Limited And Others vs Union Territory Chandigarh And Another on 17 March, 2010
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
CRM No. M 8040 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM No. M 8040 of 2010
Date of decision: 17.03.2010
JIK Industries Limited and others ........ Petitioners
Versus
Union Territory chandigarh and another .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. R S Madan, Advocate
for the petitioners
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J. (Oral)
It is an admitted position that on the same facts in one complaint, in respect of different cheques, complaint bearing No. 0358/05 was also filed against the petitioners, in which the summoning order dated 03.03.2006 was passed by the JMIC, Chandigarh and the petitioners after the receipt of the summons, approached the learned Sessions Court, Chandigarh by filing a Criminal Revision under Section 397 Cr.P.C. The said revision petition was allowed, the summoning order was set aside and the complaint under Section 138 of the Negotiable Instruments Act was dismissed with liberty to approach the Courts at Mumbai.
It is also submitted that Criminal Revision No. 1871 of 2007 is CRM No. M 8040 of 2010 2 pending in this Court against the said order dated 30.07.2007 passed by the Sessions Court, Chandgiarh.
In view of the above, learned counsel for the petitioner prays that he may be allowed to withdraw the present petition with liberty to file a revision petition before the District and Sessions Judge, Chandigarh Dismissed as withdrawn with liberty as prayed for.
(Nirmaljit Kaur) Judge March 17, 2010 mohan