ORIENTAL BANK OF COMMERCE Vs. PRABODH KUMAR TEWARI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dtd. 24/7/2019 of a Single Judge of the High Court of Delhi.

(3.) The appellant is the complainant in proceedings under Sec. 138 of the Negotiable Instruments Act 1881("NI Act"). He seeks to question the order of a Single Judge by which the respondents were permitted to engage a hand-writing expert to seek an opinion on whether "the authorship on the questioned writings" (the disputed cheque) can be attributed to the respondents.