HARNEET KAUR, SOLE PROPRIETOR OF GURU DEV CEMENT INDUSTRIES Vs. PARAMOUND BUILDWELL CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) Feeling aggrieved by an order of rejection of application for codonation of delay by the learned JMFC by order dated 10.11.2016 the original complainant in a case under Section 138 of the Negotiable Instruments Act ( "NIAct" for short) has preferred this revision challenging the legality, propriety and correctness of the said order.

(2.) The facts necessary for deciding the Revision Petition, can be stated, as follows;-

(3.) I heard Shri V. A. Lawande, learned Counsel for the petitioner and Shri R. Rao, learned Counsel for the respondents.