RAGHVENDRA KUMAR, J. - (1.) List revised.
(2.) Learned counsel for the applicant submits initially a car was furnished by the H.D.F.C. Bank Agra. The proceedings under section 138 Negotiable Instrument Act has been instituted at Agra and subsequent proceeding arising out of the same loan has been instituted at Lucknow. Learned counsel for the applicant prays for a week time to seek instruction.
(3.) Learned counsel for the Opposite Party No.2 submits that the cheques were issued for the satisfaction of the loan to the concerned of Bank at Agra and Lucknow, both the cheques have been dishonoured.;