NIDEC INDUSTRIAL AUTOMATION Vs. S.A.ENGINEERING

JUDGEMENT

(1.) The petitioner common in both the petitions is before this Court seeking for a direction to the LV Additional City Civil and Sessions Court at Bangalore to pass judgment in Criminal Revision Petition No.273 of 2016 and Criminal Appeal No.66 of 2016 respectively, within a period that would be prescribed by this Court.

(2.) Heard Sri Deepak Bhaskar, learned counsel for the petitioner and perused the material on record.

(3.) The petitioner in both the cases is a Company engaged in the manufacture and sale of AC Generators, DC Motors and Wind Generators. The 2nd respondent was a customer of the Company and he placed different orders on varying dates on the petitioner/Company for purchase of AC Generators amounting to Rs.75,40,514.00. The petitioner alleges that the respondents failed to make payment with regard to the invoices of the said amount and later seven cheques were issued on 20/5/2014, the dishonor of those cheques forced the petitioner to initiate proceedings under the Negotiable Instruments Act , 1881 (for short 'the Act').