P. SUKUMAR Vs. GODREJ APPLIANCES LTD.
LAWS(SC)-2009-1-149
SUPREME COURT OF INDIA
Decided on January 12,2009

P. SUKUMAR Appellant
VERSUS
Godrej Appliances Ltd. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the appellants and complainant-respondent No. 1.
(3.) By the impugned order, the High Court refused to quash prosecution of the appellants under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the Act').;


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