ANKITA OVERSEASE PVT LTD Vs. SHAKEEL AHMED

JUDGEMENT

(1.) M/s Ankita Overseas Pvt. Ltd. (hereinafter to be referred as the appellant) has filed this appeal aggrieved by an order dated 25.10.2004 passed by the court below dismissing its complaint under Section 138 of NI Act in default for non-prosecution.

(2.) The appellant had filed a complaint against the respondents under Section 138 of NI Act (Complaint No.2397A/l) in relation to dishonour of cheque amounting to Rs.15,193/- allegedly issued by the respondents.

(3.) In response to notice of this appeal, counsel for the respondents Mr. M.S. Khan, Advocate had appeared before this court on 10,03.2006 and took time to file reply and make his submissions. On his request, the case was adjourned to 11.07.2006 but on that day, none appeared on behalf of the respondents. As a matter of abundant caution, a court notice was ordered to be sent to the respondents for today and the same is reported to has been duly served on them. Even despite service of court notice, none has appeared on behalf of the respondents for reasons best known to them.