Shri Colonizers And Developers Pvt. ... vs M/S Senfra Ltd
2023 Latest Caselaw 21232 P&H

Punjab-Haryana High Court

Shri Colonizers And Developers Pvt. ... vs M/S Senfra Ltd on 6 December, 2023

                                                                  2023:PHHC:155973
               265               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                               AT CHANDIGARH

                                                                            Date of decision: 06.12.2023

               1.                                                            CRM-M-611-2023


               SHRI COLONIZERS AND DEVELOPERS PVT. LTD. AND ORS.

                                                                               ...PETITIONERS
                                                   V/S

               M/S SENFRA LTD.
                                                                             ...RESPONDENT

               2.                                                            CRM-M-654-2023


               SHRI COLONIZERS AND DEVELOPERS PVT. LTD. AND ORS

                                                                                     ...PETITIONERS
                                                   V/S

               M/S SENFRA LTD
                                                                                    ...RESPONDENT

               CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

               Present:               Mr. Dhruv Kaushik, Advocate for
                                      Mr. Deepam Raghav, Advocate for the petitioner(s).
                           ****
               HARPREET SINGH BRAR J. (ORAL)

For convenience, facts are taken from CRM-M No.611 of 2023.

2. Present petition under Section 482 Cr.P.C. is filed for setting aside

the summoning order dated 26.05.2017 (Annexure P-3) and proceedings under

Section 138 of NI Act in complaint bearing No.7198/2017 titled as "M/s

Senfra Ltd. Versus M/s Shri Colonizers Ltd. and others" pending in the Court

of learned Judicial Magistrate Ist Class, Gurugram and order dated 07.04.2022

passed by learned Addl. Sessions Judge, Gurugram.

3. Learned counsel for the petitioner(s) wishes to withdraw the

present petitions on the ground that present petitions have become infructuous

authenticity of this order/judgment Punjab & Haryana High Court, CHD 2023:PHHC:155973 CRM-M-611-2023 & -2- CRM-M-654-2023

as the complaint itself was dismissed for want of non-appearance of

complainant in terms of Section 256 of the Code of Criminal Procedure on

22.08.2023, on the orders passed by the learned Judicial Magistrate Ist Class,

Gurugram.

4. Dismissed as having been rendered infructuous.

                                                                         (HARPREET SINGH BRAR)
               December 06, 2023                                                JUDGE
               manisha
                                      (i)    Whether speaking/reasoned           Yes/No

                                      (ii)   Whether reportable                  Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD