MEENU AGGARWAL Vs. INDIAN TOWERS AND DEVELOPERS

JUDGEMENT

(1.) THIS is an application filed on behalf of the petitioner to add new grounds in support of his petition which has been filed in the year 2003 for quashing of summoning order in a case under Section 138 of the Negotiable instruments Act. The order sheet goes to show that at least for the last more than four hearings, the petitioner had been taking adjournments for filing the rejoinder. Even the costs was imposed upon the petitioner. This conduct of the petitioner is not appreciable,

(2.) IN that view of the matter, this application cannot be entertained. The same is accordingly dismissed. Crl. M. (M) 2316/2003

(3.) IN view of what has been stated above, the right to file the rejoinder also stands closed.