PRAKASH CHIMANLAL SHETH Vs. T. RAMALINGAM NADAR

JUDGEMENT

(1.) The matter is listed for speaking to minutes of order dtd. 14/9/2022.

(2.) In paragraph No.1, line No.4, Paragraph No.2, line No.1, as well as in operative part of order clause (ii), line No.3 and clause No. (iii) line No.2, C.C. No. 5658/SS/2005 be corrected as "C.C. No.5658/SS/2015".

(3.) In paragraph No.7, page No.5, line No.14, "presumption under Sec. 138 of the Act" be corrected as "presumption under Sec. 139 of the Act".