Kohli One Housing & Development ... vs M/S Rockman Projects Ltd.
2019 Latest Caselaw 3347 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of Order: July 22, 2019

+      CRL.M.C. 3513/2019 & Crl.M.A. 31626/2019
+      CRL.M.C. 3514/2019 & Crl.M.A. 31631/2019
+      CRL.M.C. 3515/2019 & Crl.M.A. 31632/2019

       KOHLI ONE HOUSING & DEVELOPMENT PVT. LTD.
                                                 ..... Petitioner
                    Through: Mr. Ramesh Gupta, Senior
                             Advocate, with Mr. Rajinder
                             Singh, Mr. Moinuddin Khan &
                             Mr. Rishabh Gupta, Advocates.

                             Versus

       M/S ROCKMAN PROJECTS LTD.
       M/S ROCKMAN PROJECTS LTD.
       M/S ROCKMAN BREWERIES (TNK) LTD...... Respondents
                    Through: Nemo.


       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

In the above captioned three petitions, petitioner is the complainant who seeks expeditious proceedings in CC Nos. 14984/2017, 14985/2017 and 20479/2016 relating to dishonour of cheques aggregating to ₹1.5 crores.

Since the relief sought in these petitions is an innocuous one, therefore, notice of these petitions to opposite side is dispensed with.

Learned senior counsel for petitioner submits that these petitions be heard together. Upon doing so, these three petitions are being disposed of by this common order.

Learned senior counsel for petitioner submits that the dishonouring of cheques in question is of the year 2009 but due to coming into effect of Negotiable Instruments (Amendment) Second Ordinance 2015 the complaints in question were transferred to another jurisdiction which has inordinately delayed these proceedings. Attention of this Court is drawn to trial court's order sheet (Annexure-E) to point out that the proceedings in these complaint cases is being lingered on, as respondent-accused is deliberately delaying these proceedings. A direction is sought to trial court to conclude the trial in these complaint cases within a time line.

Upon hearing and on perusal of the material on record, trial court is directed to expedite the trial in these complaint cases and to preferably conclude it within a period of six months from the date already fixed. Petitioner is at liberty to seek preponement of hearing before the trial court. Trial court be apprised of this order forthwith.

With aforesaid directions, these petitions and applications are accordingly disposed of.

Dasti.

(SUNIL GAUR) JUDGE JULY 22, 2019 r