REGENT COMPUTRONICS PVT. LTD.

Jayant Thirani Appellant

V/S

Gyanchand Dubey Respondents

Referred Judgements :-

P. SUNDARRAJAN AND OTHERS VS. R. VIDHYA SEKAR [REFERRED TO]
RAGHU RAJ SINGH ROUSHA VS. SHIVAM SUNDARAM PROMOTERS P L [REFERRED TO]
VISHNU AGARWAL VS. STATE OF U P [REFERRED TO]
MANHARIBHAI MULJIBHAI KAKADIA VS. SHAILESHBHAI MOHANBHAI PATEL [REFERRED TO]
STATE OF M P VS. JITENDRA SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Brief facts of the dispute are as under:

(3.) The learned JMFC vide order dated 25.9.2013 passed the order, stating that the cheques were presented for encashment after a period of six months. Therefore, for the purpose of honoring the cheque the company is not liable. The trial Court also opined that no case is made out against the proposed accused persons / petitioners.

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JAYANT THIRANI Vs. GYANCHAND DUBEY

Referred Judgements :-

JUDGEMENT

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