MAC INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present revision application, the applicants have prayed for the following reliefs:

(2.) This Court does not consider it necessary to hear the complainant in view of provision under Sec. 444 of the Bharatiya Nagrik Suraksha Sanhita Act, 2023, as the matter requires urgent hearing.

(3.) Mr. Bomi Sethna, learned advocate for the applicants submits that present applicants were represented by a lawyer on record, however, he failed to cross examine the witnesses during the trial in proceedings under Sec. 138 of the Negotiable Instruments Act, 1881.