C528/180/2025
2025 Latest Caselaw 1212 UK

Uttarakhand High Court

C528/180/2025 on 21 July, 2025

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                   COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               C528 No.173 of 2025
                               With
                               C528 No.180 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Sagar Kothari, learned counsel for the Applicant.

2. Present application has been filed by the Applicant under Section 528 of BNSS Act for quashing the impugned order dated 25.10.2024 in Criminal Case No.70 of 2023 for the offence punishable under Section 138 of Negotiable Instruments Act, 1881 alongwith impugned judgment and order dated 10.02.2025 in Criminal Revision No.02 of 2025 and further to allow the application filed under Section 91 of the Cr.P.C. in Criminal Case No.70 of 2023.

3. Notices were issued to the respondent on 24.02.2025. On 01.04.2025 appearance had been made by Mr. Niranjan Bhatt, learned counsel for the respondent. He however made a statement that he had been instructed to appear on behalf of respondent. He prays for filing his vakalatnama.

4. Today, there is no representation on behalf of the respondent.

5. As per office report dated 19.07.2025 counter affidavit as well as vakalatnama has not been filed on behalf of the respondent. Learned counsel for the Applicant is requested to kindly update the counsel for the respondents to appear on behalf of respondent.

6. Present matter is for referral for mediation pursuant to the notice dated 10.07.2025 bearing no.30/UHC/Listing Section/2025 whereby it has been informed that Hon'ble Supreme Court of India in collaboration with NALSA is observing 90 days as Special Mediation Drive-Mediation for Nation for referring certain matters to Mediation, accordingly, the matter is referred to Mediator for mediation.

7. List after Mediator's report.

8. Interim order dated 01.04.2025 is extended till the next date of listing.

(Ashish Naithani, J.) 21.07.2025 Arti