KUMAR SHARE BROKERS LTD Vs. SANJIV DIWAN

JUDGEMENT

(1.) This is a leave to appeal filed by M/s.Kumar Share Brokers Ltd., against the judgment of acquittal dated 14.07.2007, by virtue of which the respondent was acquitted in respect of complaint filed by it under section 138 of Negotiable Instruments Act. The petitioner feeling aggrieved has filed the present petition, seeking leave to appeal. Notice of this leave to appeal was issued on 12.09.2007 but till date no leave to appeal has been granted.

(2.) I have heard the learned counsel for the petitioner on the question of leave to appeal and also gone through the record.

(3.) Briefly, stated the facts of the present case are that the petitioner is a private limited company incorporated under Indian Companies Act and doing the business of sale and purchase of shares. Sh.Pankaj Chauhan is an employee of the petitioner-company, who had filed a complaint against the respondent, alleging that he had issued a cheque bearing No.860908, dated 02.03.2001 for a sum of Rs.75,000/- drawn on Corporation Bank, Laxmi Nagar Branch, which on presentation was dishonored with the remarks "payment stopped by the drawer".