Aseem Ispat Pvt. Ltd vs State Of Rajasthan
2022 Latest Caselaw 2097 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 46/2022

Aseem Ispat Pvt. Ltd & Ors.
                                                                     ----Petitioners
                                   Versus
State Of Rajasthan & Anr.
                                                                 ----Respondents

For Petitioner(s) : Mr. Abhimanyu Singh Yaduvanshi, Adv.

For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

08/03/2022

Learned counsel for the petitioners submits that respondent

has initiated proceedings against the petitioners before National

Company Law Tribunal, so proceedings under Section 138 of N.I.

Act is not maintainable.

Learned counsel for the petitioners has placed reliance upon

the judgments of Hon'ble Apex Court in M/s Nag Leathers Pvt.

Ltd. Vs. M/s Dynamic Marketing Partnership (Criminal

Appeal No.1424/2021 (Arising out of SLP (Crl.)

No.9077/2019)) decided on 18.11.2021 and P. Mohanraj &

Ors. Vs. Shah Brothers Ispat Private Limited reported in

(2021) 6 SCC 258.

Issue notice to respondent No.2, returnable within four

weeks.

List after four weeks.

Meanwhile, operation of the order dated 24.01.2020 pending

before Special Metropolitan Magistrate (N.I. Act Cases) No.2,

(2 of 2) [CRLMP-46/2022]

Jaipur Metropolitan, Jaipur titled Shriram City Union Finance Ltd.

Vs. Aseem Ispat Pvt. Ltd. & others shall remain stayed.

(NARENDRA SINGH DHADDHA),J

Jatin /48

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