Citation : 2023 Latest Caselaw 2067 Ori
Judgement Date : 10 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.1628 of 2018
Antraryami Badu and another .... Petitioners
Proxy Counsel on behalf of Mr. A. K. Kar, Advocate
-versus-
Sudhanshu Sekhar Badajena ... Opposite Party
Mr. Sidhant, Advocate
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 10.03.2023
08. 1. One of the pleas raised by learned counsel for the Petitioners is that the Company that issued the cheque has itself not been made an accused and, therefore, notice could not have gone only to its Directors. Reliance is placed on the judgment of the Supreme Court of India in Aneeta Hada v. Godfather Travels and Tours (P) Ltd. (2012) 5 SCC 661 that for the purpose of the offence under Section 138 of the NI Act, without the company which issued the cheque being arrayed as an accused, it is not possible for the complainant to proceed only against the Directors.
2. Learned counsel for the Complainant-Opposite Party seeks some time to examine the matter.
3. List before the roster Bench on 4th May, 2023. The interim order passed earlier shall continue till then.
(Dr. S. Muralidhar) Chief Justice
M. Panda
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