KAMAL KR. DEB Vs. BHRAMAR SINGH

JUDGEMENT

(1.) Heard Mr. P. Majumder, learned counsel appearing for the appellant as well as the Mr. Kohinoor N Bhattacharjee, learned counsel appearing for the sole respondent in the appeal.

(2.) By the order dtd. 14/11/2018 delivered in IA No.02 of 2018 arising out of this appeal, this court had passed the order, the substantive part of which reads as under:

(3.) Subsequent to this admission, the respondent filed another application, being IA No.04 of 2018 to allow him to be witness in his defence under Sec. 315(1)(a) of Cr.P.C. He has also asked this court to adduce his wife to be witness of the proceeding in as much as the respondent has serious objection in respect of the service of the notice for purpose of instituting the complaint under Sec. 138 of the Negotiable Instrument Act.