REGENT COMPUTRONICS PVT. LTD.

S Rajarathinavel Appellant

V/S

Visalatchi Enterprises A Partnership Firm Respondents

Referred Judgements :-

RAJKUMAR MENON AND ANOTHER V. M/S.UPASANA FINANCE LIMITED,CHENNAI [REFERRED TO]
RONALDO COLACO VS. M/S.NELSUN PAPER MILLS LIMITED [REFERRED TO]
S M S PHARMACEUTICAL LTD VS. NEETA BHALLA [REFERRED TO]
N K WAHI VS. SHEKHAR SINGH [REFERRED TO]
EVEREST ADVERTISING PRIVATE LIMITED VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
DCM FINANCIAL SERVICES LTD VS. J N SAREEN [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
ANITA MALHOTRA VS. APPAREL EXPORT PROMOTION COUNCIL [REFERRED TO]
ABDUL SALAM VS. TAJ TRADING CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Seeking the relief of quashing the criminal proceedings pertaining to the cases in S.T.C.Nos.1290, 1292 and 1293 of 2007, on the file of the learned Judicial Magistrate No.II, Madurai, the petitioners herein, who are the accused 4 to 7 in the above said cases, have filed these criminal original petitions after invoking the inherent jurisdiction of this Court under Section 482 Cr.P.C.,

(2.) Brief Summary:

(3.) Heard Mr.S.Subbiah, learned counsel appearing for the petitioners and Mr.D.Sivaraman, learned counsel appearing for the respondent.

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S RAJARATHINAVEL Vs. VISALATCHI ENTERPRISES A PARTNERSHIP FIRM

Referred Judgements :-

JUDGEMENT

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