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Sanjabij Tari vs Kishore S.Borcar on 15 March, 2022

Bench: Ajay Rastogi, Abhay S. Oka

                                                        1

     ITEM NO.103                              COURT NO.13                        SECTION II-A

                                  S U P R E M E C O U R T O F            I N D I A
                                          RECORD OF PROCEEDINGS

                                    CRIMINAL APPEAL     NO(S).      1755/2010

     SANJABIJ TARI                                                              APPELLANT(S)

                                                      VERSUS

     KISHORE S.BORCAR & ANR.                                                    RESPONDENT(S)


     Date : 15-03-2022 This appeal was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE AJAY RASTOGI
                             HON'BLE MR. JUSTICE ABHAY S. OKA

     For Appellant(s)                  Mr. Subhro Sanyal, Adv.
                                       Mr. Rameshwar Prasad Goyal, AOR

     For Respondent(s)                 Mr. Ankit Yadav, Adv.
                                       Mr. T. Mahipal, AOR

                                       Mr. Merusagar Samantaray, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The present appeal is filed at the instance of the complainant against the order of acquittal passed by the High Court under its revisional jurisdiction arising from the proceedings initiated under Section 138 of the Negotiable Instruments Act by judgment dated 16th April, 2009.

Before we proceed further to examine the appeal on merits, consider it appropriate to grant one opportunity to the respondents Signature Not Verified counsel to seek instructions if his client is interested to settle Digitally signed by Charanjeet kaur Date: 2022.03.16 17:47:59 IST Reason: the dispute on its own.

We make it clear that after the matter is heard on merits, opportunity to settle/compromise will not be available to the parties.

List on 06.04.2022.

 (POOJA SHARMA)                                       (BEENA JOLLY)
COURT MASTER (SH)                                    COURT MASTER (NSH)