SURESH SINGHAL Vs. A K ACHARYA

JUDGEMENT

(1.) None appears for the Respondent. He has already been declared a proclaimed offender by the trial court.

(2.) Petitioner impugns order dated 25.11.2014 whereby the revision petition of the petitioner impugning order dated 08.05.2014 of the trial court directing the petitioner to refund the amount of Rs. 35,000/- to the respondent was dismissed.

(3.) Petitioner had filed a complaint under Section 138 of the Negotiable Instruments Act contending that a cheque for a sum of Rs. 1,25,000/- issued by the respondent had been dishonoured.