Moti Lal Sole Prop. M/S Moti Lal ... vs M/S J.B.S. Trading Co. And Ors
2023 Latest Caselaw 16688 P&H

                                                                                            2023:PHHC:126509


                                  246   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                      AT CHANDIGARH

                                                                        CRM-M-8237-2015 (O&M)
                                                                        Date of Decision: 25.09.2023

                                  MOTI LAL SOLE PROP. M/S MOTI LAL SUSHIL KUMAR
                                                                      ...Petitioner
                                                         Versus

                                  M/S J.B.S. TRADING CO. AND ORS
                                                                                    ...Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Simranjit Singh, Advocate for Mr. T.P. Singh Mann, Advocate for the petitioner.

Mr. Jatinder Khokhar, Advocate for Mr. N.P. Chandel, Advocate for respondent No.2.

Mr. R.S. Bains, Sr. Advocate with Ms. Aarushi Garg, Advocate for respondent No.3.

Mr. Santpal Singh Sidhu, Advocate for respondent No.4.

Mr. Rajender Kumar, Advocate for Mr. Pushpinder Kaushal, Advocate for respondent No.5.

PANKAJ JAIN, J.(Oral)

Petition herein is for setting aside order dated 30.09.2014

(Annexure P-3) passed by Sub-Divisional Judicial Magistrate, Malout

whereby the complaint filed by petitioner against respondents No.3 to 5

was dismissed and for setting aside order dated 06.02.2015 (Annexure

P-5) whereby the revision petition filed by petitioner against order dated

30.09.2014 was also dismissed.

HIMANSHU 2023.09.26 16:48 I attest to the accuracy and authenticity of this order/judgment.

CRM-M-8237-2015 (O&M) -2-

At the outset, learned counsel for respondent No.3 produced

a copy of judgment of conviction dated 31.07.2017 and submits that in

view of the above, since the trial has already concluded, present petition

has been rendered infructuous.

Dismissed as infructuous.

                                  25.09.2023                                           (PANKAJ JAIN)
                                  Himanshu                                                 JUDGE


                                               Whether reasoned/speaking:     Yes/No
                                               Whether reportable:            Yes/No




HIMANSHU
2023.09.26 16:48
I attest to the accuracy and

authenticity of this order/judgment.