Naheed Ara Moonis, J. - (1.) -Case called out in the revised list. No one has appeared on behalf of the applicant to press this petition. Learned counsel for the opposite party no. 2 and the learned A.G.A. for the State are present who have been heard at length and have taken through the record.
(2.) By means of this petition the applicant has challenged the proceeding of complaint case No. 1127 of 2010 pending in the court of Additional Chief Judicial Magistrate-VI, Agra whereby the applicant has been summoned under Section 138 Negotiable Instrument Act vide order dated 14.10.2010.
(3.) At the time of filing of this petition at the request of the learned counsel for the applicant the matter was sent for Mediation Canter on 28.7.2011 as the dispute between the parties relating to money transactions and there were chances of amicable settlement between the parties. The matter which was referred to the Mediation Canter at the request of the learned counsel for the applicant, but the applicant failed to appear before the Mediation Canter and only the opposite party no. 2 was present hence mediation was failed on 13.12.2011. The report dated 13.12.2011, which is on record shows that the parties are not willing for mediation.;