S S YADAV Vs. MUNISH SHARDA AND ORS

JUDGEMENT

(1.) Heard.

(2.) There is delay of 139 days in filing the appeal. For the reasons mentioned in the application(Crl. Misc. No.10523 of 2014), the same is allowed and the delay is condoned. Leave to appeal granted. Registry to number the same.

(3.) Through the instant appeal, a challenge has been laid to the order dated 07.09.2013 whereby the learned trial court dismissed the complaint filed by the appellant under Section 138 of Negotiable Instruments Act filed against respondent No.2, due to non-appearance of the complainant-appellant on that date.