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Judgment
These are petitions filed seeking quashing of the summoning order dated 15.09.2016 passed by the learned MM, Patiala House Courts, Delhi. It is stated by Mr. Rama Shankar, learned counsel that the petitioner was not a signatory of the cheque. He further states that the respondent No.2 company, namely, M/s Relio Quick India Pvt. Ltd. in the reply has clearly admitted its liability to the respondent Nos. 3 and 4. Both parties with consent state that as of now, they will be satisfied with the order indicating that the petitioner shall be exempted from personal appearance before the learned MM except when he wishes to give evidence or be cross-examined.
The parties further state that the directions may be issued to the learned MM to dispose of the complaints under Section 138 NI Act expeditiously and not later than 1 year from today, since the complaint is of the year 2014 and more than 8 years have elapsed.
It is directed that the petitioner be exempted from personal appearance on being represented by a duly authorized counsel until and unless the petitioner is required to be cross-examined or has to lead evidence.
The learned MM shall endeavour to conclude the complaint proceedings on or before 31.12.2023.
None of the parties shall take unnecessary adjournments in the matter.
With these observations, the above petitions are disposed.