V. ELUMALAI Vs. A. BHARATHI

JUDGEMENT

(1.) THIS petition is filed to quash the proceedings in S.T.C.No. 2 of 2008 on the file of the Additional District Munsif Court, Gingee.

(2.) THE respondent filed the above private complaint under Section 138 of the N.I. Act and the same is challenged in this petition.

(3.) HEARD the learned junior counsel for the respondent who represented that their Senior Counsel is not in station and prayed for time.