Allahabad High Court
Harish Chandra Agarwal vs State Of U.P. And Others on 28 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 2245 of 2010 Petitioner :- Harish Chandra Agarwal Respondent :- State Of U.P. And Others Petitioner Counsel :- Shashi Dhar Pandey Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned A.G.A. It is contended by learned counsel for the applicant that the cheque in dispute was lost, its information was given by the applicant to the police station as well as to the bank but the alleged cheque was misused by O.P. No. 2.
Issue notice to O.P. No. 2 returnable within four weeks. Considering the submissions made by learned counsel for the applicant, the further proceedings of complaint case No. 2480 of 2006 under sections 138 N.I. Act pending in the court of learned A.C.J.M.II, Agra shall remain stayed till the next date of listing. List after four weeks for orders.
Order Date :- 28.1.2010 RPD