SPLA/255/2023
2023 Latest Caselaw 3036 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
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             Registrar's order
              with Signatures
                                  SPLA No.255 of 2023
                                  With
                                  CRLA No.692 of 2022
                                  Hon'ble Pankaj Purohit, J.

Mr. Piyush Garg, learned counsel for the appellant.

2. Mr. K.S. Rawal, learned A.G.A for the State.

3. This special leave to appeal is filed against judgment and order dated 13.09.2023, passed by learned Judicial Magistrate/Ist Additional Civil Judge, Haldwani, District Nainital in Complaint Case No. 515 of 2019, "Rishu Agarwal Vs. Shoban Singh Sijwali under Section 138 of The Negotiable Instruments Act, 1881, whereby respondent no.2-accused has been acquitted of the charge under Section 138 of The Negotiable Instruments Act, 1881.

4. Admit.

5. Issue notice to respondent no.2, who may file his objection to special leave to appeal.

6. Steps to be taken within ten days.

7. List this case on 01.12.2023.

(Pankaj Purohit, J.) 09.10.2023 SK