- (1.) Despite repeated calls, no one appears for the petitioner. Earlier also, the matter was listed before this Court on 06.3.2006 no one appeared for the petitioner and it was directed to remove the defects within one week. Again the matter came up before this Court on 03.4.2006, on that date also, no one appeared for the petitioner and the matter was adjourned. Today also, even in third round, no one appears for the petitioner.
(2.) Perused the revision petition and the order impugned.
(3.) From the perusal of the order of the trial court, it appears that the trial court held that the proceeding cannot be dropped only on the ground of pendency of civil proceeding in the matter concerned. The petitioner before the trial court sought dropping of the proceedings on the ground that for the very amount of cheque, a suit has been filed by the nonpetitioner.;