REGENT COMPUTRONICS PVT. LTD.

MEDCHL CHEMICALS AND PHARMACEUTICALS PVT LIMITED Appellant

V/S

MINERALS AND METALS TRADING CORPORATION OF INDIA LIMITED Respondents

Referred Judgements :-

BALLABHDAS AGARWALA V. CHAKRAVARTHY,(J.C.) [REFERRED]
RUBY LEATHER EXPORTS V. K. VENN [REFERRED]
SATISH AND CO. V. S.R. TRADERS [REFERRED]
KESORAM INDUSTRIES AND COTTON MILLS LIMITED VS. COMMISSIONER OF WEALTH TAX CENTRAL CALCUTTA [REFERRED]
VISHWA MITTER OF VIJAY BHARAT CIGARETTE STORES DALHOUSTE ROAD PATHANKOT VS. O P PODDAR [REFERRED]
INDIAN OIL CORPORATION LIMITED VS. STATE OF BIHAR [REFERRED]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED]
STATE OF MANIPUR VS. THINGUJAM BROJEN MEETEI:L ONGBI SANYAIMA DEVI [REFERRED]
SUN EXPORT CORPORATION BOMBAY VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED]
ASSOCIATED CEMENT COMPANY LIMITED VS. KESHVANAND [REFERRED]
NIBRO LIMITED VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED]
SWASTIK COATERS PVT LTD VS. DEEPAK BROTHERS [REFERRED]
K N SANKARANARAYANAN VS. CONSULTATIONS AND SERVICES PRIVATE LIMITED [REFERRED]
MEDCHEL CHEMICALS AND PHARMACEUTICALS PRIVATE LIMITED VS. D C MALLIK [REFERRED]
BOC INDIA LIMITED VS. ZINC PRODUCTS AND CO PVT LTD [REFERRED]

JUDGEMENT

(1.) Criminal Original Petition No. 17210 of 1997--The petitioners are accused Nos. 1 to 3 in the complaint filed under Section 138 read with Section 142 of the Negotiable Instruments Act, 1881. The complainants' case is as follows :

(2.) The complaint presented on June 15, 1995, was taken on file by the 7th Metropolitan Magistrate, after recording the sworn statements of Lakshman Goel, the manager of the complainant on June 16, 1995. The case was taken on file in C. C. No. 3325 of 1995. It is to quash the said proceeding, this Criminal Original Petition No. 17210 of 1998 is filed by the accused.

(3.) The petitioners are accused Nos. 1 to 3 in the complaint filed under Section 138 read with Section 142 of the Negotiable Instruments Act. The complainants' case, is as follows :

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MEDCHL CHEMICALS AND PHARMACEUTICALS PVT LIMITED Vs. MINERALS AND METALS TRADING CORPORATION OF INDIA LIMITED

Referred Judgements :-

JUDGEMENT

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