ASHOK BAGIA Vs. PREMIER VINYL FLOORING LTD

JUDGEMENT

(1.) It was on 24.2.1998, the petitioner took out the petition under sections 138/141 of the Negotiable Instruments Act against the opposite parties. Thereafter during all these period the order-sheets reflect, the trial could not begin for the reason the accused No. 3 was not available. Plea was recorded on 11.4.2000.

(2.) Since accused No. 3 who was covered with an order under section 205 of the Code of Criminal Procedure went unrepresented a warrant of arrest was issued by the learned trial Court on 80,10,2003 which hitherto has remained unexecuted.

(3.) In this application the petitioner has prayed for expeditious direction for conclusion of the said long-run trial and also for splitting up of the case against the accused no.3, prayer in respect of which was turned down by the learned trial court on 18.12.2008