HARYANA PETROCHEMICALS LTD. Vs. INDIAN PETROCHEMICALS LTD.

JUDGEMENT

(1.) By this common judgment four revision petitions shall be decided. Parties are common; Haryana Petrochemical Ltd. and its Managing Director Rajiv Aggarwal are revisionists before this Court; the respondent/complainant is Indian Petrochemicals Ltd.

(2.) The fact of these cases disclose that the complainant company i.e. Indian Petrochemicals Ltd. had business dealings with the petitioner company i.e. Haryana Petrochemicals Ltd. They were dealing in the sale and purchase of chemicals. Complainant company was manufacturing and supplying the chemicals DMT and MEG which the petitioner company was purchasing from the complainant company. The cheques given in lieu of these transactions had been dishonoured. The Magistrate on the basis of the evidence led before him had convicted the petitioners under Section 138 of the Negotiable Instruments Act. The Sessions Judge had endorsed this finding and the order of sentence in each of the individual cases as noted supra.

(3.) Detailed submissions have been made by the learned Senior Counsel for the petitioners. Counter submissions have also been made. Besides oral arguments written submissions have also been filed by the respective parties.