REGENT COMPUTRONICS PVT. LTD.

K.KATHIRVEL Appellant

V/S

KIRORIMAL KASIRAM Respondents

Referred Judgements :-

S.M.S.PHARMACEUTICALS LTD. V. NEETA BHALLA [REFERRED TO]
SABITHA RAMAMURTHY V. R.B.S. CHANNABASAVARADHYA [REFERRED TO]
SAROJ KUMAR PODDAR V. STATE (NCT OF DELHI) [DISTINGUISHED]
RAMRAJSINGH V. STATE OF MADHYA PRADESH [REFERRED TO]
S.M.S. PHARMACEUTICALS LTD. V. NEETA BHALLA [REFERRED TO]
N.K. WAHI V. SHEKAR SINGH [REFERRED TO]
MONABEN KETANBHAI SHAH VS. STATE OF GUJARAT [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [DISTINGUISHED]

JUDGEMENT

(1.) In view of the fact the petitioners and the respondent are one and the same in all the cases with similar issues both factual and legal, they have been taken up together for disposal.

(2.) The respondent is the complainant before the learned Judicial Magistrate No. I, Madurai.

(3.) It is the case of the respondent that there have been number of transactions between the petitioners and the respondent. The first accused is a Partnership firm and the accused 2 to 6 are its partners.

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K KATHIRVEL Vs. KIRORIMAL KASIRAM

Referred Judgements :-

JUDGEMENT

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