D RAJITHA Vs. ENEN IMPEX PRIVATE LIMITED

JUDGEMENT

(1.) THERE is no representation for the respondent. The learned counsel for the petitioner submits that for several hearings the very same state of affairs prevailed and that hence orders might be passed after hearing the arguments to be advanced on the side of the petitioner.

(2.) AFTER going through the docket orders, this Court is satisfied that it is a case in which orders can be passed after hearing the submissions made by the learned counsel appearing for the petitioner, even though there is no representation on behalf of the respondent.

(3.) THIS Court heard the submissions made by the learned counsel appearing for the petitioner and perused the materials available on record. Upon such a perusal this Court comes to a conclusion that it is a fit case in which the proceedings pending before XIV Metropolitan Magistrate in C. C. No. 7884 of 2000 has got to be quashed. The reasons are as follows;-