VEERA EXPORT Vs. T KALAVATHY
LAWS(SC)-2001-11-49
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on November 02,2001

VEERA EXPORTS Appellant
VERSUS
T.KALAVATHY Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard parties.
(3.) These appeals are against the Judgment of a single Judge of the Madras High Court by which the criminal proceedings launched by the appellant under Section 138 of the Negotiable Instruments Act have been quashed.;


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