KALACHAND SIKDAR Vs. RAVINDER DUTT SAKLANI

JUDGEMENT

(1.) This is an application praying for an expeditious disposal of the proceeding under section 138 of the Negotiable Instruments Act.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is the complainant in the present case. Although, the petitioner instituted the main proceeding as far back as in 2016, till date, only a date has been fixed for taking of evidence. The accused appeared once in 2017 and obtained bail. Thereafter, on several occasions the accused had prayed for adjournments. The matter has remained pending for no fault on the part of the present petitioner.

(3.) I have heard the submissions of the learned counsel appearing on behalf of the petitioner and have perused the revision petition.