VISHWANATHAN LAKSHMI SRIDHAR Vs. AGS ENTERTAINMENT PVT. LTD.

JUDGEMENT

(1.) Challenge in the present petition is to the proceedings under section 138 of the Negotiable Instruments Act, 1881, filed by the respondent herein against the Aascar Film Private Limited, who has been arrayed as first accused in the said complaint.

(2.) Heard Mr. S. Thankasivan, learned counsel for the petitioner and Mr. S. Ashok Kumar, learned Senior counsel for the respondent.

(3.) The petitioner herein, who was the Director of the said Company, has been arrayed as fourth accused.