UMESH KUNDE Vs. N.K. AGRAWAL

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Issue notice to the respondent by RAD as well as ordinary mode on payment of process fee within seven working days.

(3.) The applicant has been convicted by the trial Court under Sec. 138 of the Negotiable Instruments Act and sentenced to undergo S.I. for 3 months with fine of Rs.45,000.00 with default stipulation vide judgment dtd. 8/11/2017 passed in Complaint Case No. 22/2011.