Deepak Goyal S/O Shri Kailash ... vs Kapil Goyal S/O Shri Sunil Kumar ...
2022 Latest Caselaw 1260 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2894/2019

                                    Deepak Goyal S/o Shri Kailash Chand Goyal
                                                                                                       ----Petitioner
                                                                       Versus
                                    Kapil Goyal S/o Shri Sunil Kumar Goyal
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Ajay Kumar Jain through VC For Respondent(s) :

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/02/2022

In view of the judgment passed by Hon'ble the Supreme

Court in the case of G.J. Raja v. Tejraj Surana [(2019) 19 SCC

469] wherein the effect of Section 143(A) of the Negotiable

Instruments Act has been observed as prospective in nature, thus,

this Court is inclined to interfere in the matter.

Heard.

Issue notice to the respondent, returnable by 07.03.2022.

Till then the effect and operation of the order dated

15.03.2019 passed by learned Additional Chief Judicial Magistrate,

Bayana, Bharatpur shall remain stayed.

(FARJAND ALI),J

SAHIL SONI /17

Powered by TCPDF (www.tcpdf.org)