M/S. CELESTIUM FINANCIAL Vs. A. GNANASEKARAN ETC.

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been preferred by the appellant against the common judgment dtd. 12/6/2024 passed by the High Court of Judicature at Madras in Crl. O.P. Nos.929, 931 and 1034 of 2024 in Crl. A. SR. Nos.1282, 1300 and 1321 of 2024.

(3.) Briefly stated, the facts of the case according to the appellant are as under: