PRIMUS ANALYTICS LIMITED Vs. ABL BIO TECHNOLOGIES LIMITED

JUDGEMENT

(1.) The defeated private complainant is the appellant herein.

(2.) For the sake of convenience, the parties are referred as per the ranking before the Trial Court.

(3.) The complainant has filed a case in C.C.No.3023 of 2020, before the Fast Track Court Egmore, Chennai, based on Ex.P3/cheque issued by the accused to the tune of Rs.48,87,000.00, Ex.P4/return memo and Ex.P5/debit advice and he had issued notice under Sec. 138 of the Negotiable Instruments Act and the same was received by the accused under Exs.P7 & P8/postal acknowledgment cards and the accused has also given a reply notice dtd. 4/4/2010 under Ex.P9, disputing the fact that the cheque was given only as security. After observing the formalities, the case was taken on file in C.C.No.3023 of 2020.