REGENT COMPUTRONICS PVT. LTD.

RAMESH RAJAGOPAL Appellant

V/S

Devi Polymers Private Limited Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
R KALYANI VS. JANAK C MEHTA [REFERRED TO]
UMESH KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant has preferred this appeal against the judgment passed by the Madras High Court in Criminal O.P. No. 4404 of 2010 refusing to quash the criminal proceedings initiated against him.

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RAMESH RAJAGOPAL Vs. DEVI POLYMERS PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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