APOLLO TYRES LTD Vs. INDIRA TYRES & ORS

JUDGEMENT

(1.) Let the appeals be registered and numbered.

(2.) With consent, I have heard learned counsels for the parties on the appeals today itself, and I proceed to dispose of the aforesaid appeals by this common judgment.

(3.) The appellant/ complainant had preferred 17 complaints under Section 138 of the Negotiable Instruments Act (the Act) against the respondent/ accused in respect of 61 dishonoured cheques. The particulars of the 61 dishonoured cheques forming subject matter of the 17 complaints are as follows: <FRM>JUDGEMENT_569_LAWS(DLH)8_2016.html</FRM>