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 Dismissed as withdrawn with liberty as prayed for.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Dismissed as withdrawn with liberty as prayed for.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