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M/S Bhan Textiles P Ltd vs M/S A B Creations & Anr on 23 January, 2023

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.A. 398/2019
                                 M/S BHAN TEXTILES P LTD                           ..... Appellant

                                                    Through:     Mr. Amit Trikaha, Adv.

                                                    Versus

                                 M/S A B CREATIONS & ANR                    ..... Respondent
                                               Through: Ms. Mili Verma, Mr. Aditya N
                                                         Prasad, Advocates.


                                 CORAM:
                                 HON'BLE MR. JUSTICE ANISH DAYAL
                                                    ORDER

% 23.01.2023

1. Learned counsel for the petitioner relies upon JIK Industries Ltd & Ors v Amarlal V. Jumani & Anr., (2012) 3 SCC 255 to canvass his arguments in support of his appeal.

2. Learned counsel for the respondent states that the copy of this judgment has not been supplied in advance for her to respond for the same. Learned counsel for the respondent submits that an amount of Rs. 75,000/- in lieu of dishonoured cheque as well as Rs. 25,000/- in compensation as awarded by the learned Trial Court has already been paid to the complainant.

3. Leaned counsel for the complainant further states that the petitioner company has been struck off from the record by the ROC.

4. Learned counsel for the petitioner states that he can still assert his right on behalf of non-existent company for recovery.

5. List on 24th July, 2023.

6. Order be uploaded on the website of this Court ANISH DAYAL, J JANUARY 23, 2023/RK Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:24.01.2023 19:56:32