Punjab-Haryana High Court
M/S Ezee Flights Travels Pvt .Ltd vs Ravinder Singh on 2 December, 2024
Neutral Citation No:=2024:PHHC:160140
126-6
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-27916-2021 (O&M)
Date of Decision:- 02.12.2024
EZEE FLIGHTS TRAVEL PVT LTD ....Petitioner
Vs.
RAVINDER SINGH ...Respondent
CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- Mr. Aman Mehta, Advocate for the petitioner.
(Through V.C.)
Mr. Rajesh Kumar Kashyap, Advocate for Mr. A.S. Dhindsa,
Advocate for respondent.
*****
AMARJOT BHATTI, J.
CRM-46028-2024 This is an application under Section 482 of Cr.P.C. for preponement/early hearing of the case from 28.01.2025 to any early date as petitioner wants to withdraw the instant petition.
For the reasons mentioned in the application, same is allowed and the main case is taken on Board for today itself. Main case.
Learned counsel for the petitioner states since the matter has been compromised, therefore, he has instructions to withdraw the present petition seeking quashing of complaint bearing No.NACT/1439 dated 14.09.2020 under Section 138 of NI Act.
1 of 2 ::: Downloaded on - 04-12-2024 23:31:03 ::: Neutral Citation No:=2024:PHHC:160140 CRM-M-27916-2021 (O&M) -2- In view of the statement, petition stands dismissed as withdrawn.
Pending miscellaneous application(s), if any, stand disposed of accordingly as well.
(AMARJOT BHATTI) JUDGE 02.12.2024 snd Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 04-12-2024 23:31:03 :::