GUJARAT SIDHEE CEMENT LIMITED Vs. R SREEKUMAR

JUDGEMENT

(1.) THE revision petitioner is the complainant in the proceedings initiated under Section 138 of the Negotiable Instruments Act which happened to be dismissed as no steps were taken as ordered by the court below.

(2.) REVISION petitioner has admitted the lapse on his part and has sought for an opportunity for taking steps. Considering the circumstances involved in the case, the order of the court below is set aside. The court below is directed to permit the petitioner to further pursue the matter. REVISION petitioner shall appear before the court below on 15.6.2007. The criminal revision petition is allowed.