Rohit Lohia vs Siyaram Packaging Pvt. Ltd., And ...
2021 Latest Caselaw 15302 Bom

SHAMBHAVI
NILESH                                                          44-WP-2906-2021.odt
SHIVGAN
Digitally signed by
SHAMBHAVI NILESH
SHIVGAN
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2021.10.26             CRIMINAL APPELLATE JURISDICTION
10:39:00 +0530

                                WRIT PETITION NO.2906 OF 2021

                      Rohit Lohia                             ... Petitioner
                           Vs
                      Siyaram Packaging Pvt. Ltd.
                      And Ors.                               ... Respondents
                                                ...

Mr. Manoj M. Badgujar for the Petitioner. Mr. A.R. Patil , APP for the Respondent-State.

CORAM : SANDEEP K. SHINDE J.

DATE : OCTOBER 25, 2021.

P.C. :

Heard learned counsel for the petitioner.

Respondent No.1 (Complainant) is not present.

2 The learned counsel for the petitioner would

rely on the judgment of the Supreme Court in the case

of Bridgestone India Pvt. Ltd. v. Inderpal Singh

2016 (2) SCC 75 to contend that in view of the

amended provisions of Section 142 of the Negotiable

Shivgan 1/2 44-WP-2906-2021.odt

Instruments Act, 1881, in terms of clause (b), Court at

Silvassa would not have jurisdiction to entertain the

complaint.

3 In consideration of the submissions and in

absence of the complainant/respondent no.1, list the

petition for final disposal on 10th December, 2021.

4 Till then, the learned Magistrate at Silvassa

shall defer the hearing in Criminal Case No.331 of 2019

beyond 10th December, 2021.

                                (SANDEEP K. SHINDE, J.)




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