- (1.) This petition under Section 482 Cr.P.C. has been preferred for quashing the order dated 4.4.2006 and complaint case no.(956/05) 591 of 2006, M/s Pataliputra Agro Pvt. Ltd. v. M/s Hari Machinery Stores, under section 138 of Negotiable Instrument Act, P.S. Gwaltoli, District Kanpur Nagar, pending in the court of A.C.M.M.-II, Kanpur Nagar.
(2.) This case was heard by me on 6.7.2010 and orders were passed, dismissing the petition under Section 482 Cr.P.C., but inadvertently, the order transcribed was 'List this case in the second week of August, 2010. Interim order, if any, is extended till the next date of listing.'
(3.) Learned counsel for the opposite parties moved application (Crl.Misc.Application No.201487/10) apprising this court of the order passed in the court on 6.7.2010, as such, the application came up for consideration on 21.7.2010 and since no time was left, it was ordered that it may come up on 23.7.2010. On 23.7.2010, learned counsel for the applicant was not present so it was again ordered that the case may come up on 26.7.2010 i.e. today. This case was called out today and learned counsel for both the parties are present.;