BALWANT RAI ARORA Vs. SWEETY GUPTA

JUDGEMENT

(1.) The applicant-complainant Balwant Rai Arora has invoked the inherent jurisdiction of this Court to direct the Additional Chief Judicial Magistrate/Civil Judge (Senior Division), Udham Singh Nagar to decide the Complaint Case No. 3339 of 2017 (Old No. 1093 of 2013), 'Balwant Rai Arora vs. Smt. Sweety Gupta' under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Heard Mr. Mani Kumar, the learned counsel for the applicant.

(3.) The learned counsel for the applicant-complainant submitted that the said complaint case is pending since 2013, and, the said complaint is at the stage of the defence evidence.