VIPUL KUMAR GUPTA Vs. VIPIN GUPTA

JUDGEMENT

(1.) THIS is an application seeking condonation of 44 days delay in filing the leave to appeal.

(2.) FOR the reasons mentioned in the application, as sufficient cause has been shown, the delay of 44 days in filing the appeal is condoned.

(3.) THIS is a leave to appeal filed by the appellant against the judgment dated 1.6.2011 passed by the learned ACMM-I, North-West, Rohini Courts, New Delhi, dismissing the complaint of the appellant under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the Act), acquitting the respondent/accused.