RAJAN TANEJA Vs. T RAM NARESH TIRIPATHI

JUDGEMENT

(1.) The petitioner, who is accused in C.C.Nos.208/2003 and 209/2003 on the file of the Judicial Magistrate No.5, Salem, has filed this petition, to quash the proceedings against him in both the cases.

(2.) This order shall dispose of the above two petitions.

(3.) In both the cases, the respondents herein as complainants accused the petitioner, that on the assurances and promises made by the accused, goods were supplied to him, though the accused undertook to pay the value of the goods supplied to him, within 30 days from the date of invoice and in case, he could not pay the amount within the period, the amount due would carry interest at 24% per annum, he was not prompt in clearing the dues without delay.