GALORE PACKAGING INDIA P.LTD Vs. SANJAY SHARMA

JUDGEMENT

(1.) Crl. M. A. 16575/2012 (condonation of delay) in Crl. L. P. 475/2012 Keeping in view the averments in the application, delay in filing the present leave to appeal is condoned.

(2.) The relevant facts of the present case are that four cheques issued by the respondent were dishonoured for want of insufficient funds. After dishonour of the aforesaid four cheques, appellant had issued letter dated 24th April, 2009. The relevant portion of the letter dated 24th April, 2009 is reproduced hereinbelow:-

(3.) Thereafter, respondent sought fifteen days to make the payment. Accordingly, the appellant again presented the aforesaid four cheques, but the same were dishonoured. As no payment was received, appellant issued a legal notice dated 10th June, 2009.