RADHA P. Vs. NATIONAL CO-OPERATIVE BANK LTD.

JUDGEMENT

(1.) None appear in this matter either physically or through Video conference. No reasons are forthcoming for non-appearance of learned counsel from either side.

(2.) A perusal of the order sheet would go to show that on 20/9/2022, learned counsel appearing for the petitioner has submitted that the parties have settled the dispute. Probably, since the parties are stated to have settled the dispute the learned counsel for the parties are not appearing in this matter. The criminal case from which this petition has arisen is of the year 2016, as such, it is six years old matter, wherein the accused has challenged the confirmation of his conviction for the offence punishable under Sec. 138 of Negotiable Instruments Act.

(3.) Hence, the Criminal Revision Petition stands dismissed for non-prosecution.