Anup Kapoor vs Pradeep Roy

DINESH KUMAR SHARMA, J. (Oral)

Present petitions have been filed challenging the orders dated 16.02.2021 and 18.03.2021 whereby the complaints under Section 138 of the Negotiable Instrument Act, 1881 bearing complaint case Nos.6260/2018 and 6257/2018 both titled as Anup Kapoor vs. Pradeep Roy were dismissed in default for non-compliance and non-prosecution.

Learned counsel for the petitioner submits that the complainant could not appear on 16.02.2021 and 18.03.2021 on account of medical emergency. Learned counsel submits that medical records have also been placed on record.

Learned counsel for respondent no.2 has very graciously submitted that petitions may be allowed and complaints may be restored to its original number and position for final adjudication of the dispute on merits. However, learned counsel has submitted that some cost may be imposed upon the petitioner for the casual approach.

Taking into account the totality of the facts and circumstances of the cases, both the complaint case Nos.6260 of 2018 and 6257/2018 both titled as Anup Kapoor vs. Pradeep Roy are restored to their original numbers.

The petitions are, accordingly, allowed. The petitioner shall pay cost in the sum of Rs.2,500/- in each petition to the respondent.

The parties are directed to appear before learned CMM, South-East on 19.12.2022 at 2 p.m. Learned CMM may try the complaint cases on his own or may allocate it to the competent court of jurisdiction.