Amit Garg vs Gaurav Goyal
2023 Latest Caselaw 2360 P&H

Citation : 2023 Latest Caselaw 2360 P&H
Judgement Date : 3 February, 2023

Punjab-Haryana High Court

Amit Garg vs Gaurav Goyal on 3 February, 2023

                                     IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH
                          202
                                                                                 CRA-S-2826-SB-2011
                                                                                 Decided on : 03.02.2023

                          Amit Garg
                                                                                          . . . Petitioner(s)
                                                                 Versus
                          Gaurav Goyal
                                                                                       . . . Respondent(s)

                          CORAM:        HON'BLE MR. JUSTICE SANJAY VASHISTH

                          PRESENT: None.
                                                                 ****

                          SANJAY VASHISTH, J. (Oral)

On 30.01.2023, following order was passed:-

"Criminal Complaint No.RBT 1006, dated 22.09.2008, filed by complainant-appellant Amit Garg, and respondent - Gaurav Goyal was tried for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (in short 'NI Act'), for bouncing of cheque of Rs.1,20,000/-. Respondent was acquitted and said complaint was dismissed vide judgment dated 06.04.2009, passed by Ld. JMIC, Faridabad.

Thereupon, present appeal was filed before this Court, which is pending since the year 2011. Appeal was admitted on 02.11.2011.

On the previous two dates of hearing i.e. 01.04.2022 and 04.08.2022, present appeal against acquittal was adjourned on request of learned counsel for the appellant.

Today, there is no representation on behalf of either of the parties.

In the interest of justice, adjourned to 03.02.2023, as last opportunity."

Today also, there is no representation on behalf of either of the

parties.

Dismissed for non-prosecution.

(SANJAY VASHISTH) JUDGE February 03, 2023 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2023.02.03 17:09 I attest to the accuracy and authenticity of this order/judgement.