Supreme Court - Daily Orders
Naveen Bareja vs State Of Nct Delhi on 13 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.50 COURT NO.5 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3269/2014
(Arising out of impugned final judgment and order dated 14/03/2014
in CRLMC No.1281/2014 passed by the High Court of Delhi at New
Delhi)
NAVEEN BAREJA Petitioner(s)
VERSUS
STATE OF NCT DELHI & ANR Respondent(s)
(with appln. (s) for stay and office report)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Aman Sinha, Sr. Adv.
Mr. R.R. Rajesh, Adv.
Mr. Parimal Kumar, Adv.
Mr. D.S. Mahra, AOR
Mr. D.P. Singh, Adv.
Mr. R.P. Vyas, Adv.
Ms. Sonam Gupta, Adv.
Mr. Salil Bhattacharya, Adv.
Mr. Rajkiran Vats, Adv.
Mr. Sanjay Jain, AOR
For Respondent(s) Mr. Tara Chandra Sharma, AOR
Ms. Neelam Sharma, Adv.
Ms. Phankhuri Srivastava, Adv.
Mr. Rajeev Sharma, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
O R D E R
Gulshan Kumar Arora Date: 2015.07.14 16:16:05 IST Reason:
Let the matter be listed on 24.07.2015.
Parties shall discuss amongst themselves and, if possible, come out with a settlement. We have been apprised that the 2 complaints under Section 138 of the Negotiable Instruments Act have been filed amounting to approximately Rs.50,00,000/- (Rupees fifty lac only).
In our considered opinion, all cases may possibly be settled, if the petitioners can make a reasonable offer to the Respondent No.2 and the Respondent No.2 should also live up to the occasion to accept the reasonable offer.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master