Madras High Court
M/S.Mohan Breweries And Distilleris ... vs The Catholic Syrian Bank Ltd on 10 April, 2017
Author: C.T. Selvam
Bench: C.T. Selvam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 10.04.2017 CORAM: THE HON'BLE MR.JUSTICE C.T. SELVAM Crl.O.P.No.7018 of 2012 and M.P.No.1 of 2012 1.M/s.Mohan Breweries and Distilleris Ltd., No.7, Selva Street, M.M.Nagar, Valasaravakkam, Chennai 600 087. 2.M.Nandagopal 3.Natarajan Nandagopal 4.Aravind Nandagopal 5.M.Ethurajan 6.V.R.Venkatachalam 7.M.E.Shanmugam 8.A.S.Thilainayagam 9.Shoba Natarajan 10.R.Narayanan ..Petitioners Vs. The Catholic Syrian Bank Ltd., Dass India Towers, No.3, Second Line Beach, Chennai 600 001. represented by its Chief Manager, Babu Joseph .. Respondent Criminal Original Petition filed under Section 482 of the Criminal Procedure Code praying to call for records and quash the complaint in C.C.No.3680 of 2011 on the file of learned VII Metropolitan Magistrate, George Town, Chennai. For Petitioners : MrU.Karunakaran For Respondent : Mr.Sampath Kumar ***** O R D E R
Petitioner seeks quash of proceedings in C.C.No.3680 of 2011 on the file of learned VII Metropolitan Magistrate, George Town, Chennai.
2. Heard learned counsel for petitioners and learned counsel for respondent.
3. Learned counsel on either side inform that the amount due under the cheque has been paid and the complaint case presently does not survive consideration. Both learned counsel have made an endorsement to such effect.
In the circumstances, the Criminal Original Petition is allowed. The proceedings in C.C.No.3680 of 2011 on the file of learned VII Metropolitan Magistrate, George Town, Chennai, is quashed. Connected miscellaneous petition is closed. 10.04.2017 Index:yes/no Internet:yes/no gm To The VII Metropolitan Magistrate, George Town, Chennai.
C.T.SELVAM. J gm Crl.O.P.No.7018 of 2012 10.04.2017