(1.) By this criminal revision filed under Section 397 r/w Section 401 and482 of Cr.P.C., 1973, which was directed to be treated as an appeal pursuant toan order dated 4.2.2005 passed by this Court, the Appellant seeks to challenge theorder dated 8.10.2003, passed by the Additional District Judge, whereby the complaint case filed by the Appellant under Section 138 of the NegotiableInstruments Act, 1881, was dismissed.
(2.) The brief facts of the case relevant for deciding the present petition are as under:-
(3.) Vide order dated 3.8.2010, notice of default was sent to both the counsel representing the parties and even despite service of notice, counsel for the Respondent did not choose to appear in the matter. This matter was heard by this Court on 18.11.2009 and the matter thereafter was reserved for orders. Both the parties have also filed their written synopsis.
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