M/S TECNO DOORS PVT. LTD. v. M/S SURYA ELEVATORS AND ESCALATORS PVT. LTD. AND ORS

123 IN THE HIGH COURT OF PUNJAB AND HARYANA

M/S TECNO DOORS PVT. LTD. M/S SURYA ELEVATORS AND ESCALATORS PVT. LTD. AND OTHERS CORAM: HON’BLE MR.

Present: Mr.

Mr. Satyam Tandan

Advocates

HARPREET SINGH BRAR

1. Prayer

is for quashing of order dated 23.10.2024 passed by learned Judicial

Magistrate Ist Class,

Cr.P.C. for sine die

disposed of.

2. Learned counsel for the petitioner wishes to withdraw the present

petition and seeks liberty to file a fresh petition with

the manner, as provided under the relevant

3. Dismissed as withdrawn with liberty as prayed for.

March 10, 2025 manisha

(i) (ii)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

M/S TECNO DOORS PVT. LTD. V/S

M/S SURYA ELEVATORS AND ESCALATORS PVT. LTD. AND

HON’BLE MR. JUSTICE HARPREET SINGH BRAR

Mr. Sharat Kapoor, Mr. Shubh Kapoor,

Mr. Satyam Tandan and Mr. Suyash Kumar,

Advocates for the petitioner.

****

HARPREET SINGH BRAR, J. (ORAL)

Prayer in the present petition filed under Section 482 BNSS, 2023

is for quashing of order dated 23.10.2024 passed by learned Judicial

Magistrate Ist Class, Gurugram, whereby application under Section 309

sine die adjournment was dismissed and the complaint was

Learned counsel for the petitioner wishes to withdraw the present

petition and seeks liberty to file a fresh petition with

as provided under the relevant rules of this Court.

Dismissed as withdrawn with liberty as prayed for.

(HARPREET SINGH BRAR 5

Whether speaking/reasoned Whether reportable

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

CRM-M-11243-2025 Date of decision: 10.03.2025

...PETITIONER

M/S SURYA ELEVATORS AND ESCALATORS PVT. LTD. AND ...RESPONDENTS

HARPREET SINGH BRAR

Sharat Kapoor, Mr. Shubh Kapoor,

and Mr. Suyash Kumar,

in the present petition filed under Section 482 BNSS, 2023

is for quashing of order dated 23.10.2024 passed by learned Judicial

Gurugram, whereby application under Section 309

adjournment was dismissed and the complaint was

Learned counsel for the petitioner wishes to withdraw the present

petition and seeks liberty to file a fresh petition with better particulars and in

rules of this Court.

Dismissed as withdrawn with liberty as prayed for.

HARPREET SINGH BRAR) JUDGE

Yes/No Yes/No