HI TEC ABRASIVE LIMITED Vs. ANIMESH ISPAT PVT. LTD

JUDGEMENT

(1.) Heard.

(2.) Being aggrieved with the order dtd. 20/10/2022 passed by the Fourth Additional Sessions Judge, Raipur in Criminal Revision No.251/2022, whereby, upholding the order dtd. 23/5/2022 passed in Criminal Case No.60/2011, opportunity of cross-examination of the petitioner, was closed .

(3.) Learned counsel for the petitioner submits that against the petitioner, a complaint case has been filed under Sec. 138 of the Negotiable Instruments Act. On the date of hearing i.e. 23/5/2022, since the original counsel for the petitioner was out of station, he could not appear in the the complaint case and a prayer was sought for adjournment, which was disallowed and the opportunity of cross-examination was closed. He submits that earlier also, the case was closed and the Revisional Court, to meet the ends of justice, granted another opportunity to the petitioner.