AJAY SHARDA Vs. STATE OF U P

JUDGEMENT

(1.) Applicant has been summoned in Complaint Case No. 848 of 2007 under section 138 read with section 142 of Negotiable Instrument Act ( in short as 'the Act') pending in the Court of Special Chief Judicial Magistrate (C.B.I.) District Ghaziabad.

(2.) On presentation of this complaint, an order was passed by this Court on 26.10.2007 referring the matter to the Mediation Center subject to the deposit of Rs. 50,000/- by the applicant with the Registrar General of this Court within three weeks. It was averred that the proceeding including the non-bailable warrants issued against the applicant in the aforesaid complaint case shall remain stayed.

(3.) A report has been submitted by the Mediation Center, Allahabad High Court, Allahabad on 30.3.2008 that the parties are not willing for the mediation. The matter was, therefore, heard on merits.