CANBANK FIN SERVICES Vs. PALLAV SHETH

JUDGEMENT

(1.) After hearing the Counsel for the parties and without going into the correctness of the decision of the Special Court, we direct the xxxviith Additional Metropolitan Magistrate, explanade to take up and dispose of Case Nos. 23 (S) /1993 and 25 (S) /1993 entitled Canara bank financial Services Limited v. Pallav Seth. The next date of hearing is 30th July, 2001. The said Court will hear the cases everyday till the cases are disposed of and no adjournment shall be granted on any ground, whatsoever. The said Court shall dispose of the said cases on or before 30th November, 2001 and report its compliance to this Court.

(2.) The appeals are disposed of. Crl. A. No. 672/1996:

(3.) The appellant had on 21st July, 1993 filed a complaint under Section 138 of the negotiable Instruments Act against the respondent alleging that two cheques of about rs. 8 crores and 6 crores which had been issued in favour of the appellant by the respondent had been dishonoured. The petition was filed under Section 3 (2) read with Section 7 of the Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 before the Special Court constituted under the aforesaid Act.