Ranjita Jena vs Nihar Ranjan Biswal
2023 Latest Caselaw 4540 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No. 1920 of 2023

            Ranjita Jena                                ....            Petitioner
                                         Mr. Pravat Kumar Muduli, Advocate
                                         -versus-

            Nihar Ranjan Biswal                         ....        Opposite Party
                                                                           None

                        CORAM:
                        THE CHIEF JUSTICE


                                         ORDER

Order No. 26.04.2023

01. 1. Mr. Pravat Kumar Muduli, learned counsel appearing for the Petitioner relies on the judgment in Jugesh Sehgal v. Shamsher Singh Gogi (2009) 14 SCC 683 and urges that since the demand notice in the present case was issued in respect of the two cheques in question beyond a period of 30 days after receipt of intimation by the Complainant from the bank regarding dishonor of the said cheques, the complaint itself was time barred and not maintainable.

2. Issue notice to the Opposite Party through Registered/Speed Post with A.D., making it returnable before the next date. Requisites for which shall be filed within three working days. The tracking report be placed on record before the next date.

3. List before the Roster Bench on 12th July, 2023.

I.A. No.1343 of 2023

4. Till the next date, no further proceedings shall take place in the 1CC Case No.70 of 2018 pending in the Court of the S.D.J.M., Udala.

(Dr. S. Muralidhar) Chief Justice

S. Behera