SANJEEV JAIN PROP. ASHOK COMPANY Vs. DESIGN POINT

JUDGEMENT

(1.) CRL.L.P. 849/2018 CRL.L.P. 855/2018 CRL.L.P. 4/2019 Vide above captioned three petitions, petitioner is seeking quashing of order of 20/10/2018 passed by the learned trial court, vide which his three complaints under Sec. 138 of the Negotiable Instruments Act, 1881 have been dismissed in default and for non prosecution. Learned counsel for petitioner further submits that non- appearance of petitioner before the learned trial court was neither deliberate nor intentional and in these circumstances, the petitions be allowed in the interest of justice.

(2.) Learned counsel appearing for the respondents has opposed this petition submitting that the impugned order suffers from no infirmity and these petitions deserve dismissal.

(3.) Heard.