MULJI MEHTA Vs. SUGESAN FINANCE INVESTMENT

JUDGEMENT

(1.) PETITIONERS are accused 1 to 5 in C.C.No.2116 of 1986 on the file of the VII Metropolitan Magistrate, George Town, Madras.

(2.) ACCUSED 1 is a partnership firm, having its registered office at 146-B Shamaldas Gandhi Marg, Bombay-400 002. ACCUSED 2 to 5 are the partners of the firm. The respondent/complainant is also a partnership firm having its office at No.38, Rajaji Road, Madras-1. The main object of the respondent-firm is to accept deposits of money from public for a specified period on monthly interest and reinvest the same by lending for interest to other firms and individuals.

(3.) LEARNED counsel appearing for the respondent would repel such a submission.