S. DIWAKAR Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) The appellant, who appeared before us as a Party-in-Person and practising Advocate, was the writ petitioner before the learned single Judge. The writ petition was filed challenging the order of adjudication dated 15.04.2014 passed by the learned X Metropolitan Magistrate, Chennai, in C.C. No. 4527 of 2013 filed at the instance of the second respondent. Brief Facts:

(2.) Submissions of the Appellant:

(3.) We have heard the appellant at length and perused the documents filed by him.