- (1.) Vide this judgment, the above mentioned two petitions would be disposed of as the petitioners have sought quashing of the complaint/protest petition bearing No. 447/1 dated 15.10.2003 under Sections 420,467,468,471,120-B of the Indian Penal Code ('IPC' for short) and summoning order dated 11.11.2005 in case titled as 'Sham Kumar Kohli vs. Paramjit Singh and others' under Sections 467/468/471/120-B of the Indian Penal Code ('IPC' for short) along with all consequential proceedings arising thereto .
(2.) Learned counsel for the petitioners have submitted that respondent No.1-Sham Kumar Kohli and Ravinder Kumar, petitioner and Jagan Nath Malhotra had entered into partnership to erect a shop-cum-flat to run a hotel . Partnership deed was executed on 17.12.1975. However, the said partnership was dissolved on 7.3.1977 as Jagannath Malhotra retired from the partnership firm.
(3.) Thereafter, respondent No.1-Sham Kumar Kohli and petitionerRavinder Kumar executed a fresh partnership deed on 9.3.1977.;