VIMAL AGRAWAL Vs. GOLDI PANJWANI

JUDGEMENT

(1.) This revision is directed against the impugned order dated 11.02.2014 passed by Judicial Magistrate, First Class, Bilha, District Bilaspur in Complaint Case No. 197/2013 by which the complaint filed by the appellant has been dismissed for want of prosecution. Shri Sameer Singh, learned counsel appearing for the appellant would submit that the appellant has regularly appeared before the Judicial Magistrate right from 6.3.2013 till 7.2.2014 either personally or through his counsel but he could not appear on 11.02.2014 as his counsel could not note the date of hearing and, therefore, the impugned order be set aside and the matter be remanded back to the said court for hearing and disposal in accordance with law.

(2.) Per contra, Shri Dharmesh Shrivastava, learned counsel appearing for the respondent would support the order impugned.

(3.) I have heard learned counsel appearing for the parties and perused the order impugned with utmost circumspection.