- (1.) Leave granted.
(2.) Respondent No.2 filed a complaint which was registered as FIR No.106/2011 under Section 284,420,34 and 109 of IPC. It was alleged that there was an agreement to purchase iron ore pursuant to which respondent No.2 deposited an amount of Rs.1,82,48,800/-.
(3.) Respondent No.2 was informed on 18.1.2011 that the agreement was cancelled in view of the amount not being deposited by respondent No.2.;