KUSUM JAIN Vs. VALUE LINE PVT. LTD

JUDGEMENT

(1.) Present petition has been filed for quashing of order dtd. 16/12/2020 vide which the petitioner was summoned to face trial in case No. NACT-518-2020 under Ss. 138, 142, 143 of the Negotiable Instruments Act, 1881.

(2.) On the last date of hearing, none had appeared on behalf of the petitioner, despite the case having been called twice. The interim order dtd. 19/12/2022 was also not extended in view of the contentions raised by learned counsel for respondent No. 1 on that date. Today again, there is no representation on behalf of the petitioner, when the case was taken up in the first call and the position remained the same in the second round.

(3.) In view of the above contention, it appears that the petitioner is not interested in pursuing this case.