RADHIKA TRADERS Vs. ASTHALAXMI TRADING

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Complaint under Sec. 138 of the Negotiable Instruments Act, 1881[Hereinafter referred to as 'the Act'.] was initiated against the petitioner(s). It resulted in their acquittal vide order dtd. 23/8/2024. An appeal was preferred by the respondent-complainant and the matter has been remanded to the Trial Court for consideration afresh on merits.

(3.) Aggrieved by the aforesaid order, the petitioners have preferred the present petitions contending that they were not given notice before passing the order of remand; secondly, the appeal itself was not maintainable as no leave of the Court was taken in filing the same. Lastly, the appeal was time barred and the delay was not condoned.