S BUDDHAN Vs. COMMISIONER OF POLICE CITY

JUDGEMENT

(1.) THE counsel for the petitioner stated in the petitioner that one M/s.Margadharsi Chits Pvt. Ltd at No,602, Anna Salai, Chennai have filed a case against one Bharathi Enterprises, represented by its proprietor Murali and 5 others including the petitioner herein, who has been arrayed as third respondent in the said case before the learned Appellate Authority (Chit Funds Act) and Special Secretary, Chennai, and the same was taken on file in No.16945/G/2007 and it is pending.

(2.) THE petitioner's counsel further stated in the above petition that the petitioner is a guarantor for the said M/s. Bharathi Enterprises, for the chit amount of Rs.7,85,030/-. THE said amount was so far not repaid by the said M/s.Bharathi Enterprises. Hence, M/s.Margadharsi Chits Pvt. Ltd directly and indirectly giving trouble to the petitioner/guarantor.

(3.) ACCORDINGLY, the Criminal Original petition is dismissed.