Vaibhav Jain vs Smt. Maanpreet Kaur Parwana
2021 Latest Caselaw 756 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                 CRMP No. 400 of 2020
                              Vaibhav Jain Versus Manpreet Kaur




30.06.2021         Mr. Manay Nath Thakur, Advocate for the Petitioner.

                   Learned counsel for the petitioner would submit that the complainant
             has not issued any notice to the company though the cheque was issued by
             the director of the company Bicon Automobile India Private Ltd. Therefore,
             the complaint is not maintainable and would refer the judgment passed by
             Hon'ble Supreme Court in the matter of Himanshu Vs. B. Shivamurthy
             reported in (2019) 3SCC 797 and N. Harihara Krishnan Vs. J. Thomas
             reported in (2018) 13 SCC 663. He is also relying upon the Anneeta Hada V.
             Godfather reported in (2012) 5 SCC 661 & Charanjeet Pal Jindla V. L. N.
             Metalics reported in (2015) 15 SCC 768.

                   The appeal is arguable and admitted for hearing.

                   Issue notice to the respondent on payment of P.F. as per rules.

Also heard on I.A. No. 01/2020, application for grant of interim relief.

The proceeding with respect to Case No. 6982/2017 pending before the learned Judicial Magistrate First Class, Durg shall remain stayed till the next date of hearing.

List the matter alongwith CRMP No. 451/2020.

Sd/-

(Narendra Kumar Vyas) Judge Amita