D B MEHTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rajiv Gupta, learned counsel for the petitioners, Sri Vipin Saxena, learned counsel for respondent No.2 and perused the record.

(2.) This writ petition has been filed against the order 28.7.2004,passed by Additional Sessions Judge, Fast Track Court No.3, Ghaziabad, whereby the Lower Revisional Court dismissed the revision of the petitioners against the order dated 9.5.2002 passed by Xth Additional Chief Judicial Magistrate, Ghaziabad by which the objection against the summoning order dated 24.4.2000 summoning them for trial under Section 138 Negotiable Instrument Act was rejected.

(3.) A counter affidavit has been filed by respondent No.2, to which learned counsel for the petitioners states that he does not wish to file any rejoinder affidavit.