Yogesh Binzani vs Pankaj Makheeja
2023 Latest Caselaw 9149 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 16323 of 2023 (YOGESH BINZANI Vs PANKAJ MAKHEEJA AND OTHERS)

Dated : 19-06-2023 Shri Dhruv Verma - Advocate for petitioner.

Counsel appearing for petitioner submitted that defaults pointed out by Registry has been cured.

Counsel for petitioner relied on the Apex Court judgment in case of Aneeta Hada vs Godfather Travels and Tours Private Limited, reported in

(2012) 5 SCC 661. It is submitted that company has not been impleaded as party, therefore, complaint under Section 138 of Negotiable Instruments Act is not maintainable.

In view of aforesaid, further proceedings of Complaint Case No. RT/8027/2015 pending before Judicial Magistrate First Class, Bhopal is stayed till next date of hearing.

List the matter after two weeks.

(VISHAL DHAGAT) JUDGE

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Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 20-06-2023 13:17:30