PRASANA KUMAR KHUNTIA Vs. SANTOSH KUMAR SWAIN

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. M. Acharya, learned counsel for the petitioner and Mr. A. Tripathy, learned counsel for opposite party.

(3.) It is contended by Mr. Acharya that the complaint under Sec. 138 of NI Act is not maintainable in the eye of law on the ground of delay as also for non-service of demand notice on the accused.