REGENT COMPUTRONICS PVT. LTD.

Chikkachowdappa Appellant

V/S

S.M. Seetharam Respondents

Referred Judgements :-

SADANANDAN BHADRAN VS. MADHAVAN SUNILKUMAR [REFERRED TO]
K BHASKARAN VS. SANKARAN VAIDHYAN BALAN [REFERRED TO]
SHAKTI TRAVEL AND TOURS VS. STATE OF BIHAR [REFERRED TO]
NARSINGH DAS TAPADIA VS. GOVERDHAN DAS PARTANI [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
YOGENDRA PRATAP SINGH VS. SAVITRI PANDEY [REFERRED TO]
RAMANNA VS. T JAYAPRAKASH [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. The learned Counsel for the respondent has remained absent even though the matter was adjourned several times to enable the counsel to appear and contest the case.

(2.) The petitioner herein was the accused on a complaint by the respondent, alleging an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (Hereinafter referred to as the 'NI Act', for brevity).

(3.) The facts of the case are as follows:-

Click here to view full judgment.

CHIKKACHOWDAPPA Vs. S.M. SEETHARAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address