- (1.) Leave granted.
(2.) This appeal arises out of final order and judgment dated 17 th May, 2018 passed by the High Court of Himachal Pradesh in Criminal Revision No.163/2012 whereby revision filed by the appellant was dismissed.
(3.) Learned counsel for the appellant at the outset stated that the appellant is prepared to pay a sum of Rs.3,00,000/- (Rs.Three lakh) by way of demand draft to the respondent No.2 against the defaulted sum which is subject matter of Section 138 NI proceedings out of which this appeal arises. The said demand draft is also handed over today by the learned counsel for the appellant to learned counsel for the respondent No.2 for being handed over to respondent No.2.;