REGENT COMPUTRONICS PVT. LTD.

S M Omar Appellant

V/S

Zackaria Thomas Respondents

Referred Judgements :-

S. BADHUSHA BIBI V. ANANDAKUMAR TRADING CO [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
SUBODH S SALASKAR VS. JAYPRAKASH M SHAH [REFERRED TO]
SHAMSHAD BEGUM VS. B MOHAMMED [REFERRED TO]
GUMMADI INDUSTRIES LIMITED VS. KHUSHROO F ENGINEER [REFERRED TO]
MAYFAIR KNITTING INDUSTRIES LIMITED VS. G P VIJAYAKUMAR [REFERRED TO]
MURUGAN FINANCE VS. P V PERUMAL [REFERRED TO]
RAMAKANTH VS. V A RAHIM [REFERRED TO]

JUDGEMENT

(1.) Appellants in these appeals are the complainants before the learned XVII M.M., Saidapet, Chennai who preferred private complaints under Section 138 of Negotiable Instruments Act and all the appeals are preferred against the judgment of the learned XVII M.M., Saidapet, Chennai.

(2.) Since all these matters have arisen under similar circumstances involving similar questions of fact and law, they all have been taken up together and are being disposed of by this common judgment.

(3.) C.A. No. 321/2007

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S M OMAR Vs. ZACKARIA THOMAS

Referred Judgements :-

JUDGEMENT

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