MOHAMMAD MAQBOOL KONDOO Vs. PEERZADA WASEEM HUSSAIN

JUDGEMENT

(1.) There is no representation on behalf of the petitioner. Counsel for the respondent present.

(2.) In this case the proceedings in the complaint have been stayed vide order dtd. 31/8/2024, whereas, the petitioner after obtaining the order was found absent on 4/11/2024, again on 17/10/2025 and today also there is no representation on his behalf.

(3.) It is submitted by the counsel for the respondent that the cognizance in this case under Sec. 138 of the Negotiable Instrument Act (N.I. Act) was taken by the Trial court in pursuance to order dtd. 25/4/2023 and thereafter the petitioner participated in the proceedings and it is only after the Trial court proceeded to award interim compensation under Sec. 143-A N.I. Act, that the petitioner has without availing the remedy of revision before the Session court, approached this Court to challenge the order of cognizance as well as the order of interim compensation.