JAY SENGUPTA,J. - (1.) The two revisional applications being CRR 1564 of 2018 and CRR 3022 of 2019 pertain to the same proceeding. Therefore, they are taken up for hearing together. While CRR 1564 of 2018 was filed by the accused challenging an order closing defence evidence, CRR 3022 of 2019 has been filed by the complainant seeking an expeditious disposal of the proceeding under Section 138 of the Negotiable Instrument Act.
(2.) Affidavit of service filed on behalf of the petitioner in CRR 3022 of 2019 is taken on record.
(3.) Despite an earlier service upon the accused and a recent service upon the learned advocate on record of the accused, no one appears on behalf of the accused in respect of the two revisions.;