SNEHALAYA PRODUCTIONS HYDERABAD Vs. ADVITIYA COMMUNICATIONS

JUDGEMENT

(1.) IT is high-time for this Court to be very firm in a case where the Counsel or the complainant was not present on two occasions. In the instant case, on 26-7-1991, when the case was called before the Court, below neither the complainant nor his counsel was present. On 22-8-1991 also, when the case was called twice, in the morning as well as in the afternoon, neither the complainant nor his counsel was present. Affidavit with any contention can be filed, but the conduct of the parties and the bonafides in the contention of the party have to be seen. The conduct of the complainant in not attending the Court either in person or through an Advocate on two occasions makes me feel that the contention or explanation that is sought to be offered cannot be accepted. I see no ground to interfere with the order under appeal. The Criminal Appeal is accordingly, dismissed.