Glm Infratech Private Limited & ... vs Amarjeet Singh & Another
2022 Latest Caselaw 10583 P&H

 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


                                         CRM-M-38448-2017

                                         Date of Decision: 06.09.2022

GLM Infratech Pvt. Ltd. and another

                                                     .... Petitioners
                      Versus

Amarjeet Singh and another
                                                     .... Respondents

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -   Mr. Aseem Monga, Advocate for
             Mr. Harish Mehla, Advocate for the petitioners.

             Ms. Tejaswini, Advocate for
             Mr. Shiv Kumar Sharma, Advocate for respondent No. 1.

             None for respondent No. 2.

ASHOK KUMAR VERMA, J. (ORAL)

Fresh power of attorney filed on behalf of respondent No. 1 is taken on record.

By placing on record a copy of judgment of acquittal dated 06.12.2019, passed by the learned Chief Judicial Magistrate, Mohali, learned counsel for the petitioners submits that the instant petition has been rendered infructuous and may be disposed of as such, because vide the aforesaid judgment, the trial Court dismissed the complaint filed by respondent No. 1 under Section 138 of the Negotiable Instruments Act, 1881 and the petitioner(s) have already been acquitted.

In view of the above, the instant petition is disposed of, as having been rendered infructuous.

September 06, 2022                           (ASHOK KUMAR VERMA)
rishu                                               JUDGE


             Whether speaking/reasoned               Yes/No

             Whether Reportable                     Yes/No


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