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

127 IN THE HIGH COURT OF PUNJAB AND HARYANA

M/S TECNO DOORS PVT. LTD.

M/S SURYODAYA ELEVATORS PVT. LTD. AND

CORAM: HON’BLE MR.

Present: Mr.

HARPREET SINGH BRAR

1. Present

seeking quashing of order dated 23.10.2024 (Annexure P

Judicial Magistrate First Class, Gurugram, whereby application filed by

petitioner under Section 309

and complaint bearing No.10548 of 2016 dated 08.09.2016 was disposed of.

2. The perusal of office not

been raised by Registry that copies of annexures

petitioner is required to file

case was listed without clearing the aforementioned objection.

3. In view of the above, l

withdraw the present petition

filing the annexures in the prescribed font size

of the same.

4. Dismissed as withdrawn with liberty as prayed for.

5. Pending

disposed of.

March 11, 2025 manisha

(i) (ii)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CRM Date of decision: 11.03.

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

SURYODAYA ELEVATORS PVT. LTD. AND

HON’BLE MR. JUSTICE HARPREET SINGH BRAR

Mr. Sanyam Tandon, Advocate for the petitioner.

****

HARPREET SINGH BRAR, J. (ORAL)

Present petition has been filed under Section 482 BNSS, 2023

seeking quashing of order dated 23.10.2024 (Annexure P

Judicial Magistrate First Class, Gurugram, whereby application filed by

petitioner under Section 309 Cr.P.C. for sine die

and complaint bearing No.10548 of 2016 dated 08.09.2016 was disposed of.

The perusal of office note indicates that

been raised by Registry that copies of annexures

petitioner is required to file the same in the prescribed

case was listed without clearing the aforementioned objection.

In view of the above, learned counsel for the petitioner

withdraw the present petition and seeks liberty to file a fresh petition

filing the annexures in the prescribed font size and attaching the legible copies

Dismissed as withdrawn with liberty as prayed for.

Pending miscellaneous application(s), if any, also stand(s)

(HARPREET SINGH BRAR 5

Whether speaking/reasoned Whether reportable

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

CRM-M-13187-2025 (O & M) Date of decision: 11.03.2025

...PETITIONER

SURYODAYA ELEVATORS PVT. LTD. AND OTHERS

...RESPONDENTS

HARPREET SINGH BRAR

Advocate for the petitioner.

petition has been filed under Section 482 BNSS, 2023

seeking quashing of order dated 23.10.2024 (Annexure P-5) passed by learned

Judicial Magistrate First Class, Gurugram, whereby application filed by

sine die adjournment was dismissed

and complaint bearing No.10548 of 2016 dated 08.09.2016 was disposed of.

indicates that a specific objection has

been raised by Registry that copies of annexures are not legible and the

in the prescribed font size. However, the

case was listed without clearing the aforementioned objection.

earned counsel for the petitioner wishes to

and seeks liberty to file a fresh petition after

and attaching the legible copies

Dismissed as withdrawn with liberty as prayed for.

application(s), if any, also stand(s)

HARPREET SINGH BRAR) JUDGE

Yes/No Yes/No