AIROnline 2018 Kar 94

Karnataka High Court

Hon'ble Judge(s): K. N. Phaneendra , J

Negotiable Instruments Act (26 of 1881) , S.138— Dishonour of cheque - Dismissal of appeal for not taking steps against respondent - Order of dismissal passed without giving ample opportunity to accused - Order technically correct, but said appeal is of year 2017 and only one opportunity given to accused to take-out steps, Court ought to have granted one more opportunity to him to comply with order of court - In order to provide one more opportunity order liable to be set aside - Order, set aside