REGENT COMPUTRONICS PVT. LTD.

MALLIKA AGENCIES Appellant

V/S

GEETHA KRISHNA SPINNING P LTD Respondents

Referred Judgements :-

ANAS INDUSTRIES V. SURESH BAFNA [REFERRED TO]
N.VAIDYANATHAN/DEEPIKA MILK MARKETING V. DODLA DAIRY LTD [REFERRED TO]
N.VAIDYANATHAN/DEEPIKA MILK MARKETING V. DODLA DAIRY LTD [REFERRED TO]
V BALA RAJU VS. PASHAK FEEDS PVT LTD [REFERRED TO]
SIVASAKTHI INDUSTRIES VS. ARIHANT METAL CORPORATION [REFERRED TO]
LAWN HOSIERY MILLS VS. DURGA FASHIONS [REFERRED TO]

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is the accused in the case filed by the respondent/complainant for the offence under Section 138 of the Negotiable instruments Act, 1881.

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MALLIKA AGENCIES Vs. GEETHA KRISHNA SPINNING P LTD

Referred Judgements :-

JUDGEMENT

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