REGENT COMPUTRONICS PVT. LTD.

Monotech Systems Ltd Appellant

V/S

Jai Badri Vishal Graphics Respondents

Referred Judgements :-

CENTRAL BANK OF INDIA V. ASIAN GLOBAL LIMITED AND OTHERS [REFERRED TO]
N.K. WAHI V. SHEKHAR SINGH AND OTHERS [REFERRED TO]
JOSEPH SALVARAJ A. V. STATE OF GUJARAT AND OTHERS [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
T VENGAMA NAIDU VS. T DORA SWAMY NAIDU [REFERRED TO]
PRATIBHA VS. RAMESHWARI DEVI [REFERRED TO]
SURYALAKSHMI COTTON MILLS LTD VS. RAJVIR INDUSTRIES LTD [REFERRED TO]
BHARAT PARIKH VS. C B I [REFERRED TO]
R KALYANI VS. JANAK C MEHTA [REFERRED TO]
SRI KRISHNA AGENCIES VS. STATE OF A P [REFERRED TO]
MAHESH CHOUDHARY VS. STATE OF RAJASTHAN [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
RAJESWAR TIWARI VS. NANDA KISHORE ROY [REFERRED TO]
NARESH KUMAR VS. PRABHABAI [REFERRED TO]

JUDGEMENT

(1.) BRIEF facts necessary for adjudication of this matter are as under:

(2.) THE respondent filed a complaint under section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'N.I. Act') before the competent Court at Gwalior. The present petitioners by invoking the jurisdiction of this Court under section 482 of CrPC have called in question the legality, validity and propriety of this complaint.

(3.) LEARNED senior counsel submits that once amount was returned to the respondent, as per the MOU, the machineries were required to be sent back to the petitioners by the respondent. However, the machineries were not sent to the petitioners and, therefore, a civil suit was filed on the original side before the High Court of Madras. This civil suit is placed on record as Civil Suit No.715/2010 (Annexure P-8). In the said civil suit, the petitioners have prayed for following reliefs :

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MONOTECH SYSTEMS LTD Vs. JAI BADRI VISHAL GRAPHICS

Referred Judgements :-

JUDGEMENT

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