REGENT COMPUTRONICS PVT. LTD.

Heena Thirumali Sateesh Appellant

V/S

Minimelt Engineers India Respondents

Referred Judgements :-

ASSISTANT COMMISSIONER ASSESSMENT II BANGALORE VS. VEELLIAPPA TEXTILES LIMITED [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
S K ALAGH VS. STATE OF U P [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO LTD VS. DATAR SWITCHGEAR LTD [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.8836/2021, pending before the XX Additional S.C.J. and Additional Chief Metropolitan Magistrate (SCCH-22), Bengaluru, registered for the offences under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I.Act'). The petitioners are accused Nos.3 and 4 in the said proceedings.

(2.) Heard Sri Dilip Kumar I.S., learned counsel for the petitioners and Sri Ajay R.A., learned counsel for the respondent.

(3.) The facts adumbrated are as follows:

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HEENA THIRUMALI SATEESH Vs. MINIMELT ENGINEERS INDIA

Referred Judgements :-

JUDGEMENT

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