SHRIRAM FINANCE LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Manish Patel submits that judgment and order of acquittal was passed only on the ground of time barred debt. Learned advocate Mr.Manish Patel submits that learned trial court has observed in the judgment and order of acquittal that the loan agreement was executed on 19/12/2012. last payment reflects from Exh.38 i.e Statement of Account was made on 21/7/2014 and the cheque was issued on 30/5/2018.

(2.) Learned advocate Mr.Manish Patel relies on the provisions of Sec. 18 of the Limitation Act, which reproduced hereinbelow:-

(3.) The learned advocate Mr.Patel further relies on the decision rendered by the Hon'ble Apex Court in the case of S. Natarajan v/s. Sama Dharman and another reported in (2021) 6 SCC 413. Para 8 of the said decision reproduced hereinbelow:-