Motaram S/O Shri Mohan Lal B/C Jat vs Mesars Vimit Metals And Infrastructure ...
2024 Latest Caselaw 2454 Raj/2

Rajasthan High Court

Motaram S/O Shri Mohan Lal B/C Jat vs Mesars Vimit Metals And Infrastructure ... on 3 April, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:15777]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2941/2019

                                   Motaram S/o Shri Mohan Lal B/c Jat, R/o Bus Stand Boy, Village
                                   Lalas, Danta Ramgadh, District Sikar, Raj., Proprietor Kavita
                                   Irrigation And Electricals.
                                                                                                             ----Petitioner
                                                                             Versus
                                   Mesars Vimit Metals And Infrastructure Pvt Ltd, C-61, Ambawadi,
                                   Jhotwara Road, Jaipur 302023, Through Director Shri Arun
                                   Sharma      S/o      Lt.    Shari      Rohitanand          Ji   Sharma,     R/o   C-61,
                                   Ambawadi, Jhotwara Road, Jaipur 302023.
                                                                                                          ----Respondent

                                   For Petitioner(s)               :     None Present
                                   For Respondent(s)               :     Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

03/04/2024

As per the letter dated 03.04.2024, sent by Special Magistrate Metropolitan (NI Act Cases) No.8, Jaipur Metropolitan II, vide judgment dated 04.03.2024, the complaint case (M/s Vimit Metals & Infrastructure Pvt. Ltd. vs Kavita Irrigation (CIS No.34611/2014) filed under Section 138 N.I. Act, has been decided and the accused-petitioner has been convicted in the said case. The letter is taken on record.

In view of above, the prayer made in this misc. Petition does not survive any more. Thus, considering the aforesaid factual position, this criminal misc. petition is dismissed as having rendered infructuous. Stay application is also disposed of.

(ANIL KUMAR UPMAN),J

GAUTAM JAIN /115

Powered by TCPDF (www.tcpdf.org)