Delhi High Court - Orders
Sai Drishti Hospitality vs Oravel Stays Private Limited on 4 April, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~97
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2715/2024 and CRL.M.A. 10336/2024, 10337/2024 &
10338/2024
SAI DRISHTI HOSPITALITY ..... Petitioner
Through: Mr. Akhilesh, Ms. Namrata
Chandorkar & Mr. Ritesh Khare, Advocates.
versus
ORAVEL STAYS PRIVATE LIMITED ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 04.04.2024
1. This petition has been filed on behalf of the Petitioner under Section 482 Cr.P.C. for quashing of Complaint Case No.714/2020 titled "Oravel Stays Private Limited v. Sai Drishti Hospitality & Ors.", filed under Section 138 of the Negotiable Instruments Act, 1881 pending adjudication before Metropolitan Magistrate-04 (NI Act), Rouse Avenue Courts, New Delhi.
2. Learned counsel for the Petitioner, inter alia, contends that the legal notice which is mandate of the provisions of the NI Act was never served upon the Petitioner herein.
3. Issue notice to the Respondents through all permissible modes returnable on 01.07.2024.
JYOTI SINGH, J APRIL 4, 2024 B.S. Rohella This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 06/04/2024 at 04:54:10