- (1.) Challenge in these petitions is to order dated 13.10.2015 passed by Judicial Magistrate Ist Class, Rajpura whereby objections filed by the petitioner have been dismissed in default and sale warrants of its property has been issued.
(2.) Learned trial Court in the complained filed by the respondent under Section 138 of the Negotiable Instruments Act, 1881 summoned respondent Shashi Dharan, President of the petitioner Company and Ranjit Kumar Datta, Advisor of the petitioner company. However, summons were not issued qua the petitioner company. The abovesaid two respondents were declared proclaimed offenders on 18.7.2011. The property of the company was directed to be attached on 28.9.2011. The petitioner company filed objections thereto and its counsel appeared regularly on all the dates fixed. It is submitted that when the matter was fixed for 29.9.2015, the next date was noted as 17.10.2015 instead of 13.10.2015. As none appeared on behalf of the petitioner on 13.10.2015, its objections were dismissed in default and the impugned order was passed.
(3.) Learned counsel for the respondent fairly states that he has no objection to the setting aside of the impugned order subject to reasonable costs and a direction to the learned trial Court to decide the objections in a time bound manner.;