Uttarakhand High Court
Smt. Madhu Nayyar & Another vs Westa Vision Electronic Ltd on 24 March, 2015
Author: U. C. Dhyani
Bench: U. C. Dhyani
C482 No.363 of 2015 Hon'ble U. C. Dhyani, J.
Mr. Lokendra Dobhal, Advocate present for the applicants.
The accused-applicants were summoned to face the trial for the offence punishable under Section 138 of the Negotiable Instruments Act. It is the contention of learned counsel that since the cheque was dishonourned at Saharanpur and not at Dehradun, hence, the court at Dehradun has no jurisdiction to try such case.
It is provided as an interim measure that the N.B.W. so issued against the applicants shall be kept in abeyance, till the next date of listing.
Issue notice to the sole respondent. Steps to be taken within a week. List this matter after notice is served upon the respondent.
(U. C. Dhyani, J.) Dated 24.03.2015 Rawat