SPLA/96/2020
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Uttarakhand High Court

SPLA/96/2020 on 9 February, 2026

               Office Notes,
              reports, orders
              or proceedings                          COURT'S OR JUDGE'S ORDERS
]SL.
       Date    or directions
No.
              and Registrar's
                order with
                Signatures
                                SPLA No.96 of 2020
                                With
                                CRLA No.280 of 2020
                                Hon'ble Ashish Naithani, J.

Mr. Karan Anand, learned counsel for the Appellant.

2. Mr. Chitrarth Kandpal, learned Brief Holder for the State.

3. Mr. Vinod Tiwari, learned counsel for Respondent no.2.

4. Heard learned counsel for the appellant on leave to appeal.

5. As per the date of inception i.e. 03.07.2020 whereby notices were issued to respondent no.2 and as per order sheet there is representation on behalf of respondent no.2 by Mr. Vinod Tiwari, learned counsel.

6. Learned counsel for the appellant submits that still Registry has pointed out some defects, which have been removed and an affidavit in this regard has been filed on 09.12.2025.

7. Present leave to appeal is filed by the appellant challenging the judgment and order dated 28.02.2020 passed by learned Additional Chief Judicial Magistrate, Vikasnagar, Dehradun in Criminal Complaint No.771 of 2018 Ankur Chaursiya vs. Smt. Gunjan Pant under Section 138 of Negotiable Instrument Act, Police Station Vikasnagar, District Dehradun.

8. Primafacie, grounds are sufficient and it needs consideration.

9. Admit.

10. Let the objection be filed by respondent no.2 within two weeks.

11. List on 25.02.2026.

(Ashish Naithani, J.) 09.02.2026 Arti