[Cites 1, Cited by 0]
Delhi High Court
Govind Jee Dairy Milk Pvt. Ltd & Anr vs Ssp Private Limited on 25 February, 2026
$~66 to 71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 25th February, 2026
+ CRL.M.C. 1555/2026 & CRL.M.A. 6302-6303/2026
+ CRL.M.C. 1556/2026 & CRL.M.A. 6304-6305/2026
+ CRL.M.C. 1559/2026 & CRL.M.A. 6307-6308/2026
+ CRL.M.C. 1560/2026 & CRL.M.A. 6309-6310/2026
+ CRL.M.C. 1561/2026 & CRL.M.A. 6311-6312/2026
+ CRL.M.C. 1562/2026 & CRL.M.A. 6313-6314/2026
GOVIND JEE DAIRY MILK PVT. LTD & ANR. .....Petitioners
Through: Ms. Arpita Goyal with Mr. M.K.
Lakshay Yadav, Advocates.
versus
SSP PRIVATE LIMITED .....Respondent
Through: Mr. Rajendra Beniwal with Mr. Ankit
Tiwari, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. All these petitions, being connected, are taken up together.
2. The issue raised in all these petitions is short and precise.
3. Petitioners herein, along with one Ms. Manorma Dixit, are facing trial
for offence under Section 138 of Negotiable Instrument Act, 1881. There
are six separate complaints, albeit, the parties are same, though the cheques
are different.
4. When these six complaints were taken up by the learned Trial Court on
13th instant, there was request from the side of petitioners for adjournment
and the counsel representing the petitioners before the learned Trial Court
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had requested the Court to give a date as she had been recently engaged in
the matter and was, therefore, not fully prepared for conducting the
cross-examination. Such request was declined and, simultaneously, right
of accused No.1 and 2 (petitioners herein) to cross-examine CW-1 was
closed.
5. Such orders are under challenge.
6. Learned counsel for the respondent/complainant appears on advance
notice and submits that, in order to ensure that there is no further delay in the
on-going complaints, they, without prejudice to their rights and contentions,
would have no objection if one opportunity is granted to them, albeit, subject
to imposition of heavy cost.
7. The next date of hearing before the learned Trial Court is stated to be
28.02.2026, on which date the complainant is, even otherwise, required to
enter into witness box as he has to be further cross-examined by
Ms. Manorama Dixit (A-3).
8. Keeping in mind the facts mentioned in the present petition and, in
particular, the gracious concession given by learned counsel for the
respondent, the petitions are allowed and the petitioners are permitted to
cross-examine the complainant on said date i.e. 28.02.2026. However, the
authorized representative of accused No.1 and accused No.2 himself would
appear before the learned Trial Court and the vakalatnama of their counsel,
if not already on record of learned Trial Court, would also be submitted and
endeavour would be made to cross-examine CW-1 and conclude such
cross-examination on said date itself.
9. For causing delay in the matter, the petitioners are also burdened with
cost of Rs.10,000/- in each of the petitions. Let such cost be also cleared on
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abovesaid date i.e. 28.02.2026.
10. Petitions stand disposed of in aforesaid terms.
11. Pending applications also stand disposed of.
12. Copy of the order be given dasti under signatures of Court Master.
(MANOJ JAIN)
JUDGE
FEBRUARY 25, 2026/st/pb
Digitally Signed other connected matters
