MANA CORPORATION Vs. AMALAGIRIS

JUDGEMENT

(1.) THE above cases are taken -up for 'Being spoken to' before this Court.

(2.) I have heard Sri. S.P. Shankar, learned Senior Counsel appearing for the common petitioner in all the above cases. He submitted that the above cases arise out of the dishonour of cheques. Actually the cheques were dishonoured within the jurisdiction of Panjim Court, Goa. He apologizes with the court for the reason that earlier he has submitted before the court due to oversight that the cheques were dishonoured at Hospet, Bellary District.

(3.) THOUGH I have dictated the order in the open court on the previous occasion in the Principal Bench at Bangalore, at the time of correcting the judgment, I have carefully perused once again the petitions, which reveal that the above said cheques were bounced at Panjim in Goa District, within the jurisdiction of Panjim Court. Therefore, in order to get clarification from the learned counsel for the petitioner, these cases have taken -up today for further hearing. Learned Senior Counsel has conceded that all the cheques which are involved in all these particular cases were bounced at Panjim within the jurisdiction of Panjim Court, Goa and he requests the court to pass appropriate orders in this regard. In view of his submissions the present order is passed.