GURMIT SINGH Vs. GURU DUTT

JUDGEMENT

(1.) In view of the averments made in the application, which is duly supported by an affidavit of the appellant, in the light of the settled position that a party should not be denied access to justice on hyper technical grounds and in the interest of justice taking a lenient view, delay of 59 days in filing the appeal is condoned.

(2.) The application stands disposed off, accordingly.

(3.) Complainant-Gurmit Singh filed a complaint against respondent/accused-Guru Dutt under Section 138 of the Negotiable Instruments Act, 1881 (in short "the Act") regarding dishonouring of a cheque amounting to Rs. 45,000/- so issued by the accused in due acknowledgment and discharge of his liability towards the complainant.