REGENT COMPUTRONICS PVT. LTD.

Cref Finance Limited (Earlier Called Itc Classic Real Estate Finance Ltd.) Rep. By Its Authorized Signatory Pramod Kumar Appellant

V/S

Sree Shanthi Homes Private Limited Rep. By Its Managing Director And K.C. Chandrashekar Raju, Major, Managing Director, Respondents

Referred Judgements :-

SUBEDAR YADAV VS. STATE OF U.P. [REFERRED TO]
NEPC MICON LIMITED VS. MAGMA LEASING LIMITED [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
K R INDIRA VS. G ADINARAYANA [REFERRED TO]
D PURUSHOTAMA REDDY VS. K SATEESH [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORPORATION LTD VS. STATE NCT OF DELHI [REFERRED TO]
AL AMIN SEATRANS LTD VS. OWNERS AND PARTY INTERESTED IN VESSEL M V LOYAL BIRD [REFERRED TO]
UMASWAMY VS. K N RAMANATH [REFERRED TO]
DIRECTOR MARUTI FEED AND FARMS PVT LTD VS. BASANNA PATTEKAR [REFERRED TO]
OM SHAKTHI SC ST AND MINORITY CREDIT CO OPERATIVE SOCIETY LTD VS. M VENKATESH [REFERRED TO]

JUDGEMENT

(1.) The appellant has challenged the Judgment and Order acquitting the respondent for the charge under Section 138 of the Negotiable Instruments Act [hereinafter referred to as "the Act" for short] on a trial held by the XX Addl. Chief Metropolitan Magistrate, Bangalore. The facts relevant for the purpose of this appeal are as under:

(2.) I have heard Sri. Udaya Holla, learned Senior Counsel for the appellant and Sri. C.V. Nagesh, learned Senior Counsel for the respondents.

(3.) The point that arises for my consideration is;

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CREF FINANCE LIMITED (EARLIER CALLED ITC CLASSIC REAL ESTATE FINANCE LTD.) REP. BY ITS AUTHORIZED SIGNATORY PRAMOD KUMAR Vs. SREE SHANTHI HOMES PRIVATE LIMITED REP. BY ITS MANAGING DIRECTOR AND K.C. CHANDRASHEKAR RAJU, MAJOR, MANAGING DIRECTOR,

Referred Judgements :-

JUDGEMENT

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