- (1.) Since Counsel for the State has not appeared, list the matter again on 1st August, 2018.
(2.) In view of the judgment of this Court dated 5th October, 2017 in Meters & Instruments Private Limited & nr. v. Kanchan Mehta in Crl.A. No. 1731 of 2017 (2018 (1) SCC 560), we direct the Registrar Generals of all the High Courts to send a report to the Secretary General of this Court about the status of direction(s), if any, issued or proposed by the High Courts for dealing with cases under Section 138 of the Negotiable Instruments Act in the light of the observations of the said judgment including the procedure of dealing with the matters 'on line'.
(3.) The said report by the Registrar Generals may be sent on or before July 15, 2018.;