Sonia Jain vs State Of Punjab And Another
2023 Latest Caselaw 15385 P&H

RAJ KUMAR
2023.09.06 17:27

2023:PHHC: 117740

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
203-B
CRM-M_No.29700 of 2022
DATE OF DECISION : 6" SEPTEMBER, 2023
Sonia Jain
.... Petitioner
Versus
State of Punjab & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke*E*K
Present: | None for the petitioner.
Mr. Jaspal Singh Guru, AAG, Punjab.
None for respondent No.2.
3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

1. This petition under Section 482 of the Code of Criminal

Procedure has been filed for setting aside order dated 24.09.2021 passed in Complaint No.12028 of 2021 dated 12.08.2021, under Section 138 read with Section 141 of Negotiable Instrument Act, titled as Sachdeva Steels Vs. Noble Steel Pvt. Ltd.

2. There is no representation on behalf of the petitioner despite the fact that it was stipulated in the order of the last date of hearing that no further adjournment shall be granted on the next date of hearing.

3. In view of the above, this court does not find it appropriate

or justified to continue with the present petition any further.

4. Dismissed.

6 September, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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