N.K. Oswal And Another vs Employees State Insurance Corporation
2024 Latest Caselaw 4946 P&H

Punjab-Haryana High Court

N.K. Oswal And Another vs Employees State Insurance Corporation on 5 March, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                                            Neutral Citation No:=2024:PHHC:032359



CRM M-35491-2014                                  Neutral Citation No.2024:PHHC:032359


204(3)
         IN THE HIGH COURT OF PUNJAB & HARYANA AT
                         CHANDIGARH


                                           CRM M-35491-2014 (O&M)
                                           Date of Decision: 05.03.2024

N.K. Oswal and another
                                                               .......Petitioners

                                    Versus

Employees State Insurance Corporation

                                                               ........Respondent

CORAM: HON'BLE MR.JUSTICE MAHABIR SINGH SINDHU

Present: None for the petitioners.

Mr. H.S. Bhatia, Advocate, for the respondent.

MAHABIR SINGH SINDHU. J.

Present petition has been filed under Section 482 of Code of

Criminal Procedure, 1973 for quashing of complaint No.918 of 08.12.2005

titled as "Employees State Insurance Corporation Vs. M/s Punjab Wool

Combers Ltd. and others" under Section 138 of Negotiable Instrument Act

along with all consequential proceedings, including judgment of conviction &

order of sentence dated 03.08.2012 (P-2).

2. No one is appearing on behalf of the petitioners. It seems that they

have lost interest in the matter.

3. In view of the above, there is no option, except to dismiss the

petition for non-prosecution.

4. Ordered accordingly.

5. Learned appellate Court is requested to proceed in the matter

expeditiously and progress report be sent to the Registry by 30.04.2024.

1 of 2

Neutral Citation No:=2024:PHHC:032359

CRM M-35491-2014 Neutral Citation No.2024:PHHC:032359

6. Needless to say that interim order dated 27.05.2015, extended from

time to time, shall come to an end, forthwith.

7. A copy of this order be sent to the learned Appellate Court for

necessary action.

8. Pending application(s), if any, shall also stand disposed off.

05.03.2024                                      (MAHABIR SINGH SINDHU)
SN                                                     JUDGE

Whether speaking/reasoned : Yes/No Whether Reportable: Yes/No

Neutral Citation No:=2024:PHHC:032359

2 of 2