ROHIT KAPOOR Vs. KAVI IMPEX & ANR

JUDGEMENT

(1.) Petitioner impugns judgment dated 31.01.2018 of the Revisional Court rejecting the Revision Petition of the petitioner impugning order dated 18.08.2017 of the Trial Court dismissing the application of the petitioner under Section 311 of the Code of Criminal Procedure (Cr.P.C.) seeking recall of the complainant for cross-examination.

(2.) Notice was directed to be issued on the respondents. As per the Office Report, notice has been served.

(3.) Learned counsel for the petitioner submits that he received telephonic call from Mr Amit Tayal, Advocate, who appears for the complainant in the Trial Court that he would not be in a position to appear.