MR.N.R.RAYALU -CHAIRMAN M/S SHIKHAR MICROFINANCE (P) LIMITED Vs. M/S HABITAT MICRO BUILD INDIA HOUSING FINANCE COMPANY PRIVATE LIMITED

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.6087 of 2021 registered for offence punishable under the Negotiable Instruments Act, 1881 ('the Act' for short).

(2.) Brief facts leading to the filing present petition, as borne out from the pleadings, are as follows:-

(3.) Heard Smt. Kaveri Thimmaiah, learned counsel for the petitioners and Sri Manu Kulkarni, learned counsel for the respondent.