SAI ASSOCIATES Vs. AGRICULTURE PRODUCE ARKETING COMMITTEE

JUDGEMENT

(1.) Memo filed. Memo reads as under:

(2.) Placing the me mo on record, this Court is of the considered opinion that the petitioner is permitted to pay the sum of Rs.1,75,000.00 towards the alleged arrears within two weeks from today .

(3.) The pending criminal proceedings can be quashed especially having regard to the fact that the action initiated is beyond the period of limitation as is contemplated under Sec. 465 of Cr.P.C.