DILIP KUMAR Vs. SUNITA MITTAL

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) It is not necessary to take note of the factual matrix and it is suffice to state that the respondent herein has filed complaint under section 138 of the Negotiable Instruments Act alleging that certain loans were given and for which the cheques were issued by the appellant herein to the respondent and on the dishonour of cheques, complaint has been filed.