Punjab-Haryana High Court
Anil Goyal And Anr vs Uttama Gupta on 20 December, 2022
CRM-M-45186-2017 (O&M)
& other connected cases -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
204
I. CRM-M-45186-2017 (O&M)
Date of decision: 20.12.2022
ANIL GOYAL AND ANR
....Petitioner(s)
Versus
UTTAMA GUPTA
...Respondent(s)
II. CRM-M-45192-2017 (O&M)
ANIL GOYAL AND ANR
....Petitioner(s)
Versus
NARVIR
...Respondent(s)
III. CRM-M-45220-2017 (O&M)
ANIL GOYAL AND ANR
....Petitioner(s)
Versus
UTTAMA GUPTA
...Respondent(s)
IV. CRM-M-45221-2017 (O&M)
ANIL GOYAL AND ANR
....Petitioner(s)
Versus
ANAND MOHAN KAUSHIK
...Respondent(s)
V. CRM-M-45222-2017 (O&M)
ANIL GOYAL AND ANR
....Petitioner(s)
Versus
KRISHAN CHANDER SHARMA
...Respondent(s)
VI. CRM-M-45259-2017 (O&M)
ANIL GOYAL AND ANR
....Petitioner(s)
Versus
PUSHPA MITTAL @ PUSHPA
...Respondent(s)
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CRM-M-45186-2017 (O&M)
& other connected cases -2-
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. Aditya Jain, Advocate
for the petitioners.
Mr. B.S. Khehar, Advocate
for the respondent(s) in CRM-M-45186 & 45220-2017.
Mr. Gaurav Singla, Advocate
for the respondent (Legal-aid counsel)
in CRM-M-45192, 45222 & 45259- 2017.
Mr. Vishal Sharma, Advocate
for the respondent in CRM-M-45221-2017.
Mr. Vikas Kumar, Advocate
for the respondent in CRM-M-45222-2017.
Ms. Nidhi Singh, Advocate
for the respondent In CRM-M-45259-2017.
*****
AMAN CHAUDHARY. J.
Above mentioned 6 petitions have been filed by Anil Goyal and Amit
Goyal seeking quashing of summoning orders qua the petitioners passed by
Judicial Magistrate First Class, Faridabad, whereby the petitioners were
summoned to face trial under Section 138 of the Negotiable Instruments Act,
1881.
A perusal of index of the petitions reveal that the petitioners had also
filed CRM-M-36069-2017, on the similar set of allegations, which was dismissed
as withdrawn on 06.05.2022 and the CRM-M-17689-2017 also mentioned therein
was dismissed by a co-ordinate Bench of this Court vide judgment dated
13.11.2019 alongwith 11 more cases inter se the same parties. Thereafter, a
similar batch of 24 petitions involving the same issue was also dismissed by
another co-ordinate Bench of this Court vide order dated 18.12.2019.
This Court also, based on the aforesaid orders passed by the co-
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CRM-M-45186-2017 (O&M)
& other connected cases -3-
ordinate Benches, had dismissed CRM-M-47316-2017 on 11.10.2022.
Learned counsel for the petitioners is unable to controvert the
aforesaid facts, rather affirms the same.
In view of the similar controversy, as mentioned in the present
petitions, having already been decided against the petitioners, which is the
conceded position by the petitioners, the present petitions are hereby dismissed.
(AMAN CHAUDHARY)
JUDGE
December 20, 2022
S.Sharma(syr)
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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