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[Cites 3, Cited by 0]

Delhi District Court

Aye Finance Limited vs Sohit Sharma on 28 January, 2026

1 CC NI ACT/8765/2026 AYE FINANCE LIMITED Vs SANDIP SHELKE
2 CC NI ACT/8766/2026 AYE FINANCE LIMITED Vs TULSI KUMARI
3 CC NI ACT/8767/2026 AYE FINANCE LIMITED Vs SHALANDER KUMAR
4 CC NI ACT/8768/2026 AYE FINANCE LIMITED Vs MAHESH YADAV
5 CC NI ACT/8769/2026 AYE FINANCE LIMITED Vs RAVINDRA MAHTO
6 CC NI ACT/8770/2026 AYE FINANCE LIMITED Vs AMRENDRA JHA
7 CC NI ACT/8771/2026 AYE FINANCE LIMITED Vs SHAIK ALISHA
8 CC NI ACT/8772/2026 NIWAS HOUSING FINANCE PVT LTD Vs ASHOK BHAUSAHEB MISAL
9 CC NI ACT/8773/2026 AYE FINANCE LIMITED Vs AMRIT SINGH
10 CC NI ACT/8774/2026 AYE FINANCE LIMITED Vs JAGRITIBEN SUKHDEVBHAI MADHAVI
11 CC NI ACT/8775/2026 NIWAS HOUSING FINANCE PVT LTD Vs NARAYAN DILIP KASHID
12 CC NI ACT/8776/2026 AYE FINANCE LIMITED Vs JIVEN KUMAR
13 CC NI ACT/8777/2026 NIWAS HOUSING FINANCE PVT LTD Vs SHARAD LAXMAN ANDHALE
14 CC NI ACT/8778/2026 NIWAS HOUSING FINANCE PVT LTD Vs SRINIVASA RAO KORADA
15 CC NI ACT/8779/2026 AYE FINANCE LIMITED Vs CHINTALAPUDI RAO
16 CC NI ACT/8780/2026 NIWAS HOUSING FINANCE PVT LTD Vs MANOJ RAMLAL GUPTA
17 CC NI ACT/8781/2026 AYE FINANCE LIMITED Vs RAVINDER KUMAR
18 CC NI ACT/8782/2026 NIWAS HOUSING FINANCE PVT LTD Vs POLIRAJU BODDU
19 CC NI ACT/8783/2026 NIWAS HOUSING FINANCE PVT LTD Vs SIVAGAMI G
20 CC NI ACT/8784/2026 NIWAS HOUSING FINANCE PVT LTD Vs TABREZ
21 CC NI ACT/8785/2026 AYE FINANCE LIMITED Vs GANESH T SURADKAR
22 CC NI ACT/8786/2026 AYE FINANCE LIMITED Vs AKASH BALU HANDE
23 CC NI ACT/8787/2026 NIWAS HOUSING FINANCE PVT LTD Vs SALEEM
24 CC NI ACT/8788/2026 NIWAS HOUSING FINANCE PVT LTD Vs SYED AJHAR SYED BIBN
25 CC NI ACT/8789/2026 AYE FINANCE LIMITED Vs SOHIT SHARMA
26 CC NI ACT/8790/2026 NIWAS HOUSING FINANCE PVT LTD Vs MOHAMMAD AKHTAR
27 CC NI ACT/8791/2026 NIWAS HOUSING FINANCE PVT LTD Vs RAJESH KUMAR YADAV
28 CC NI ACT/8792/2026 AYE FINANCE LIMITED Vs AAYVENDRA MISHARA
29 CC NI ACT/8793/2026 AYE FINANCE LTD Vs AKRAM KHAN
30 CC NI ACT/8794/2026 AYE FINANCE LTD Vs JASVINDER SINGH

28.01.2026
              (Also through VC Proceedings via CISCO Webex)
              Fresh case received. It be checked and registered.
              Parcha.
              Long date is given because this court has pendency of over 30000 cases.
Present:      None.

               Matter is at the stage of consideration.
               Physical file has not yet been filed by the complainant.
               No original documents are shown which are necessary for the purpose of
summoning, to ascertain that complainant is the holder of the cheque/mandate, to ascertain that
e-filed documents are the genuine one and not the forged/self made and to avoid the duplicacy
of the proceedings.
            Put up for consideration on 29.04.2027.



                                                          (Snehil Sharma)
                                            Judicial Magistrate First Class (NI Act) - 01
                                                    PHC/New Delhi/28.01.2026



                                                                                        Digitally signed
                                                                                        by SNEHIL
                                                                        SNEHIL          SHARMA
                                                                        SHARMA          Date:
                                                                                        2026.01.28
                                                                                        16:58:27 +0530
 31 CC NI ACT/8795/2026 AYE FINANCE LTD Vs SUNNY TULSHIRAM PATIL
32 CC NI ACT/8796/2026 AYE FINANCE LTD Vs RAJIV KUMAR
33 CC NI ACT/8797/2026 AYE FINANCE LIMITED Vs SABARU
34 CC NI ACT/8798/2026 NIWAS HOUSING FINANCE PVT LTD Vs SHAHADATALI ANSARI
35 CC NI ACT/8799/2026 NIWAS HOUSING FINANCE PVT LTD Vs RAJKARAN SINGH AND ANR
36 CC NI ACT/8800/2026 NIWAS HOUSING FINANCE PVT LTD Vs MANOJ CHAUHAN
37 CC NI ACT/8801/2026 AYE FINANCE LIMITED Vs MOHD HANIF
38 CC NI ACT/8802/2026 AYE FINANCE LIMITED Vs RAVICHANDIRAN TAMILSELVI
39 CC NI ACT/8803/2026 NIWAS HOUSING FINANCE PVT LTD Vs MOHD AKRAM A N SHAIKH
40 CC NI ACT/8804/2026 NIWAS HOUSING FINANCE PVT LTD Vs DHAVAN DEVIDAS PARMAR ANR
41 CC NI ACT/8805/2026 NIWAS HOUSING FINANCE PVT LTD Vs SHAMIM NAZIR AHMED SHAIKH
42 CC NI ACT/8806/2026 NIWAS HOUSING FINANCE PVT LTD Vs DEELIP G
43 CC NI ACT/8807/2026 AYE FINANCE LIMITED Vs MUKHTIAR SINGH
44 CC NI ACT/8808/2026 AYE FINANCE LIMITED Vs RAMS GENTS WEAR THROUGH ITS PROPRIETOR BOLLA
VEERA VENKATA RAMESH
45 CC NI ACT/8809/2026 NIWAS HOUSING FINANCE PVT LTD Vs YASHODA BHUPENDRA SHAH AND ANR
46 CC NI ACT/8810/2026 NIWAS HOUSING FINANCE PVT LTD Vs SHAKIL AHAMAD
47 CC NI ACT/8811/2026 AYE FINANCE LIMITED Vs SANKET DAWKHAR
48 CC NI ACT/8812/2026 NIWAS HOUSING FINANCE PVT LTD Vs RAJA MUTHAIAH
49 CC NI ACT/8813/2026 NIWAS HOUSING FINANCE PVT LTD Vs SARAVANAN ASAITHAMBI
50 CC NI ACT/8814/2026 Aye Finance Ltd Vs RAJU AMETA
51 CC NI ACT/8815/2026 NIWAS HOUSING FINANCE PVT LTD Vs SEBASTHIYAR JOHNPETER
52 CC NI ACT/8816/2026 AYE FINANCE LIMITED Vs ADIL FAROOK ANSARI
53 CC NI ACT/8817/2026 AYE FINANCE LIMITED Vs PYLA BHASKARA SATYA PRAKASH
54 CC NI ACT/8818/2026 AYE FINANCE LTD Vs SUDHARSHAN YADAV
55 CC NI ACT/8819/2026 Aye Finance Ltd Vs RAJENDRA SINGH
56 CC NI ACT/8820/2026 NIWAS HOUSING FINANCE PVT LTD Vs SHIVA RAMKUMAR SWARNAKAR
57 CC NI ACT/8821/2026 AYE FINANCE LIMITED Vs BIRENDER
58 CC NI ACT/8823/2026 AYE FINANCE LIMITED Vs HARWINDER KAUR
59 CC NI ACT/8825/2026 NIWAS HOUSING FINANCE PVT LTD Vs MUTHUESWARAN J
60 CC NI ACT/8828/2026 AYE FINANCE LIMITED Vs MOHD HAROON
61 CC NI ACT/8833/2026 AYE FINANCE LIMITED Vs NIKHIL SUNILRAO TAYADE
62 CC NI ACT/8838/2026 AYE FINANCE LIMITED Vs GANGA YADAV
63 CC NI ACT/8840/2026 AYE FINANCE LIMITED Vs AKASH CHOUHAN
64 CC NI ACT/8841/2026 NIWAS HOUSING FINANCE PVT LTD Vs RAHUL MANHARLAL OZA
65 CC NI ACT/8842/2026 NIWAS HOUSING FINANCE PVT LTD Vs SHREE GAJANAN ENTERPRISES THROUGH ITS
PROPRIETOR AJAY PANDHARINATH GHARAT
66 CC NI ACT/8843/2026 Aye Finance Ltd Vs RAJU G
67 CC NI ACT/8844/2026 Aye Finance Ltd Vs RAJKUMAR PANDIT
68 CC NI ACT/8845/2026 Aye Finance Ltd Vs JAGDISH NAGDA
69 CC NI ACT/8846/2026 Aye Finance Ltd Vs KULBEER SINGH
70 CC NI ACT/8847/2026 Aye Finance Ltd Vs GARIMA RATHI

28.01.2026
               (Also through VC Proceedings via CISCO Webex)
               Fresh case received. It be checked and registered.
               Parcha.
               Long date is given because this court has pendency of over 30000 cases.
Present:       None.

                Matter is at the stage of consideration.
                Physical file has not yet been filed by the complainant.
                No original documents are shown which are necessary for the purpose of summoning, to
ascertain that complainant is the holder of the cheque/mandate, to ascertain that e-filed documents are
the genuine one and not the forged/self made and to avoid the duplicacy of the proceedings.
             Put up for consideration on 29.04.2027.


                                                                (Snehil Sharma)
                                                   Judicial Magistrate First Class (NI Act) - 01
                                                          PHC/New Delhi/28.01.2026
                                                                                               Digitally signed by
                                                                            SNEHIL SNEHIL SHARMA
                                                                            SHARMA Date: 2026.01.28
                                                                                   16:58:34 +0530
 71 CC NI ACT/8848/2026 Aye Finance Ltd Vs SOURABH DEY
72 CC NI ACT/8849/2026 AYE FINANCE LTD Vs MANGILAL PIRAJI GAGWALI
73 CC NI ACT/8850/2026 AYE FINANCE LTD Vs RAJ KUMAR
74 CC NI ACT/8851/2026 AYE FINANCE LIMITED Vs RAJENDER RAJENDER
75 CC NI ACT/8854/2026 AYE FINANCE LTD Vs ABHISHEK KUMAR GUPTA
76 CC NI ACT/8859/2026 AYE FINANCE LIMITED Vs SURENDER
77 CC NI ACT/8860/2026 AYE FINANCE LIMITED Vs SHREE SAMARTH KIRANA AND GENERALS THROUGH ITS
PROPRIETOR SONALI BARGAT
78 CC NI ACT/8861/2026 NIWAS HOUSING FINANCE PVT LTD Vs NITIN ARUN BHOIR
79 CC NI ACT/8862/2026 NIWAS HOUSING FINANCE PVT LTD Vs MOHAMMAD ZAINUL HANIF SHAIKH
80 CC NI ACT/8863/2026 NIWAS HOUSING FINANCE PVT LTD Vs MUKESH JAYJAYRAM GUPTA
81 CC NI ACT/8935/2026 Aye Finance Ltd Vs PRAKASH SAMBHUBHAI RABARI
82 CC NI ACT/8936/2026 NIWAS HOUSING FINANCE PVT LTD Vs RAM SHANKAR PAL AND ANR
83 CC NI ACT/8937/2026 NIWAS HOUSING FINANCE PVT LTD Vs GOWRIDEVI YADAMMA
84 CC NI ACT/8938/2026 M/s Saffire Crop Science Private Limited Vs Tarun Sadhukhan
85 CC NI ACT/8939/2026 M/s Saffire Crop Science Private Limited Vs Jagdamba Prasad Agarwal
86 CC NI ACT/8940/2026 M/s Saffire Crop Science Private Limited Vs Sandip Kumar
88 CC NI ACT/8942/2026 Konica Minolta Pvt Ltd Vs M/s KCL Digi Press
89 CC NI ACT/8944/2026 Arsh Siddique Vs YAVA CORP GLOBAL LIMITED
90 CC NI ACT/8947/2026 M/s MAHALAXMI TRADERS AND KALIKA MARKETING Vs M/s Red Sun And Black Rock
Beverages Pvt Ltd and ors
91 CC NI ACT/8950/2026 M/s Saffire Crop Science Private Limited Vs Hemkanti Patel
92 CC NI ACT/8951/2026 Union Bank of India Vs Uttam Prakash
93 CC NI ACT/8953/2026 DJ SONS HOSPITALITY LLP Vs ROOP KISHORE MADAN
94 CC NI ACT/8956/2026 Sanjeev Kumar Garg Vs Nitin Sarin
95 CC NI ACT/8958/2026 ARSH SIDDIQUE Vs YAVA CORP GLOBAL LIMITED
96 CC NI ACT/8959/2026 konica minolta business solutions india pvt ltd Vs Nilesh Ashok Kumar Sanvlani
97 CC NI ACT/8960/2026 konica minolta business solutions india pvt ltd Vs banwari lal
98 CC NI ACT/8961/2026 Konica Minolta Pvt Ltd Vs M/S Balaji Imaging
99 CC NI ACT/8963/2026 SAVE SOLUTIONS PVT LTD Vs SAMSHER KHAN
100 CC NI ACT/8966/2026 KONICA MINOLTA BUSINESS SOLUTIONS INDIA PVT LTD Vs suman rakesh kumar varma

28.01.2026
               (Also through VC Proceedings via CISCO Webex)
               Fresh case received. It be checked and registered.
               Parcha.
               Long date is given because this court has pendency of over 30000 cases.
Present:       None.

               Matter is at the stage of consideration.
               Physical file has not yet been filed by the complainant.
               No original documents are shown which are necessary for the purpose of
summoning, to ascertain that complainant is the holder of the cheque/mandate, to ascertain that
e-filed documents are the genuine one and not the forged/self made and to avoid the duplicacy
of the proceedings.
            Put up for consideration on 28.04.2027.



                                                              (Snehil Sharma)
                                                 Judicial Magistrate First Class (NI Act) - 01
                                                         PHC/New Delhi/28.01.2026

                                                                                      Digitally signed
                                                                    SNEHIL by SNEHIL
                                                                           SHARMA
                                                                    SHARMA Date: 2026.01.28
                                                                                      16:58:40 +0530
 101 CC NI ACT/8969/2026 M/s Saffire Crop Science Private Limited Vs Sankar Kumar Pradhan
102 CC NI ACT/8970/2026 M/s Saffire Crop Science Private Limited Vs Gajendra Kumar Patel
103 CC NI ACT/8973/2026 AYE FINANCE LTD Vs RAKIB ANSARI
104 CC NI ACT/8976/2026 NEM CHAND JAIN Vs YOGENDRA PRATAP SINGH
105 CC NI ACT/8979/2026 AYE FINANCE LTD Vs PRAMOD KUMAR
106 CC NI ACT/9002/2026 Aye Finance Ltd Vs RANJEET KUMAR BURMAN
107 CC NI ACT/9005/2026 Aye Finance Ltd Vs UMMAREDDI RATNA KUMARI
108 CC NI ACT/9011/2026 Aye Finance Ltd Vs NITIN BAISALA
109 CC NI ACT/9013/2026 Aye Finance Ltd Vs SANJEEV KUMAR SAINI
110 CC NI ACT/9015/2026 Aye Finance Ltd Vs POONAM
111 CC NI ACT/9016/2026 Aye Finance Ltd Vs PECHETTI RAMAKRISHNA
112 CC NI ACT/9019/2026 Aye Finance Ltd Vs HIMANSHU HIMANSHU
113 CC NI ACT/9022/2026 Aye Finance Ltd Vs VIRENDRA KUMAR YADAV
114 CC NI ACT/9023/2026 Aye Finance Ltd Vs RAVENDRA PAL SINGH
115 CC NI ACT/9025/2026 Aye Finance Ltd Vs RANKIREDDY MALLIKARJUNARAO
116 CC NI ACT/9028/2026 Aye Finance Ltd Vs SHAIKH BASHIR SHAIKH KASIM
117 CC NI ACT/9030/2026 Aye Finance Ltd Vs SUMAN
118 CC NI ACT/9032/2026 Aye Finance Ltd Vs DEEVI LAKSHMI KANTH
119 CC NI ACT/9034/2026 Aye Finance Ltd Vs RAJESH KUMAR
120 CC NI ACT/9035/2026 Aye Finance Ltd Vs JAFAR SHE TARU SHE

28.01.2026
              (Also through VC Proceedings via CISCO Webex)
              Fresh case received. It be checked and registered.
              Parcha.
              Long date is given because this court has pendency of over 30000 cases.
Present:      None.

               Matter is at the stage of consideration.
               Physical file has not yet been filed by the complainant.
               No original documents are shown which are necessary for the purpose of
summoning, to ascertain that complainant is the holder of the cheque/mandate, to ascertain that
e-filed documents are the genuine one and not the forged/self made and to avoid the duplicacy
of the proceedings.
            Put up for consideration on 28.04.2027.



                                (Snehil Sharma)
                    Judicial Magistrate First Class (NI Act) - 01
                               PHC/New Delhi/28.01.2026



                                                                                 Digitally signed
                                                                                 by SNEHIL
                                                                    SNEHIL       SHARMA
                                                                    SHARMA       Date:
                                                                                 2026.01.28
                                                                                 16:58:46 +0530
 87 CC NI ACT/8941/2026 GROW MONEY CAPITAL PRIVATE LIMITED Vs ABHINASH
KUMAR JHA
28.01.2026
            (Also through VC Proceedings via CISCO Webex)
            Fresh case received. It be checked and registered.
            Parcha.
            Long date is given because this court has pendency of over 30000 cases.
Present:    Ms. Taru, ld. counsel for the complainant.

              Matter is at the stage of consideration.
           In view of the judgment of Hon'ble Supreme Court of India titled as
              Sanjabij Tari Vs. Kishore S Borcar, the notice u/s 223 BNSS need not
              be issued to proposed accused before taking the cognizance.
1.

Arguments on behalf of the complainant heard on point of cognizance as well as summoning.

2. Present complaint is filed alleging that accused had issued the cheque(s) bearing No. 030571 of ICICI Bank to the complainant to discharge his/ her legal liability which got dishonored. Thereafter, complainant sent a legal demand notice and despite service of the same, accused failed to make the payment and thereby complainant prays to take cognizance U/Sec.142 of Negotiable Instruments Act, 1881 for the offence punishable U/Sec. 138 of Negotiable Instruments Act, 1881/25 PASSA Act 2007.

3. After considering the present complaint, attached documents and the evidence of complainant by way of affidavit which is considered qua the requirement of section 202 of Cr.PC, I am of the view that Prima facie case is made out for the offence U/Sec. 138 of NI Act,1881/25 PASSA Act 2007 therefore, I take the cognizance in the present case for the offence punishable U/Sec. 138 of NI Act,1881/ 25 PASSA Act 2007.This court is of further opinion that prima facie there is sufficient material to proceed against the accused. 4 Dasti summons be issued against the accused Abhinash Kumar (signatory to the cheque) on filing of PF within 30 days for NDOH for the purpose of speed post/self delivery to the accused.

Let summons be issued through all e modes/digital mode also on filing of email ID, whatsapp number, messaging application of the accused on affidavit alongwith PF and verification of the said particulars.

Complainant is directed to file Tracking Report on NDOH. Complainant is also given an opportunity to file fresh address of accused alongwith affidavit of physical verification alongwith Google location of verification and photographs of the house.

Time to follow strictly.

Matter be put up for appearance of accused/furnishing of Bail Bond on 30.09.2026.

(Snehil Sharma) Judicial Magistrate First Class (NI Act) - 01 PHC/New Delhi/28.01.2026 Digitally signed SNEHIL by SNEHIL SHARMA SHARMA Date: 2026.01.28 16:58:51 +0530