HIMANSHU GUPTA Vs. V. NARAYANAN REDDY

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 7/10/2021 passed in CC No.2024/2020 directing the petitioner to deposit 20% of cheque amount under Sec. 143-A of the Negotiable Instruments Act, 1881 ( 'N.I Act' for short), as amended in the year 2018.

(2.) Heard the learned counsel appearing for the petitioner.

(3.) The respondent though served, remains unrepresented.