BHARAT NANA JOSHI Vs. MEENA NARESH MATKAR

JUDGEMENT

(1.) Admit.

(2.) Heard finally with the consent of the parties as Record and Proceedings are already called vide Order dated 19th April 2017.

(3.) By this appeal, the appellant/original complainant is challenging the Order dated 4th December 2014 passed by the Metropolitan Magistrate, 43rd Court, Boriwali, Mumbai dismissing his complaint bearing No.4300964/SS/2009 for want of prosecution.