Punjab-Haryana High Court

Tarun Kumar vs M/S Krishna Texo Fab on 2 May, 2024

                                         Neutral Citation No:=2024:PHHC:060992



                                                                  2024:PHHC:060992

     151 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                               CHANDIGARH

                                                 CRM-6042-2020 in/and
                                                 CRR-492-2020
                                                 Decided on:-02.05.2024

Tarun Kumar                                                        ....Petitioner..

                                vs.

M/s Krishna Texo Fab.                                              ....Respondent.


CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:     Mr.Ajay Ghangas, Advocate,
             for the petitioner.

             Mr. Rohan Moudgil, Advocate for
             Mr. Sandeep Sharma, Advocate for the respondent.

             *****

HARKESH MANUJA J. (Oral)

1. Challenge in the present revision petition is to the judgment

dated 26.09.2019 passed by the Court of Additional Sessions Judge, Panipat,

whereby, an application filed under Section 148 of the Negotiable

Instrument Act, 1881, at the instance of respondent-complainant has been

allowed by directing the petitioner to pay 20% of the fine amount, as

awarded by the trial Court, to the respondent within 60 days from the date of

order i.e. 26.09.2019.

2. At the outset, learned counsel for the petitioner prays for

withdrawal of the present petition.

3. In view of the above, the present petition alongwith application

for condonation of delay, is dismissed as withdrawn.


02.05.2024                                                 (HARKESH MANUJA)
sonika                                                           JUDGE
           Whether speaking/reasoned:            Yes/No
           Whether reportable:                   Yes/ No


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