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[Cites 1, Cited by 0]

Madras High Court

M/.Guru Industrial Valves P.Ltd vs M/S.Rotork Controls India P.Ltd on 8 November, 2021

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                                        Crl. O.P. No. 12853 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated 08.11.2021

                                                        CORAM

                                   THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                                Crl. O.P. No. 12853 of 2017



                     1.M/.Guru Industrial Valves P.Ltd.,
                     L3,Rajilaxmi Hitech Park,
                     Mumbai Nasik Highway (NH3),
                     Sonale Village,
                     Thane - 421 302.

                     And also at

                     No.502, Sapphire,
                     1st, S.V.Road Corner Khar - West,
                     Mumbai - 400 052,
                     Maharastra.

                     2. Mr.Kishin Bhatia
                     3.Mr.Vijay Kishin Bhatia                                 . . . Petitioners /
                     Accused
                                                     Versus

                     M/s.Rotork Controls India P.Ltd.,
                     Rep. by its authorised signatory,
                     Mr.K.V.Bhaskar Reddy,
                     No.28B, Ambattur Industrial Estate (North),
                     Ambattur,
                     Chennai - 600 098.                                . . . Respondent / Complainant


                     Page No:1/4

https://www.mhc.tn.gov.in/judis/
                                                                                      Crl. O.P. No. 12853 of 2017


                     PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C., to
                     quash the complaint filed by the Respondent in C.C. No.50 of 2017 on the file
                     of the Judicial Magistrate No.1, Kanchipuram, Kanchipuram District with
                     regard to the 2nd petitioner herein.


                                          For Petitioners            : Ms.Karthikaa Ashok

                                          For Respondent             : M/s.T.S.Gopalan & Co
                                                                       for Respondent

                                                             -----

                                                            ORDER

This Criminal Original Petition has been filed to quash the complaint filed by the Respondent in C.C. No.50 of 2017 on the file of the Judicial Magistrate No.1, Kanchipuram, Kanchipuram District with regard to the 2nd petitioner herein.

2. Heard Ms.Karthikaa Ashok, learned counsel for the petitioner and M/s.T.S.Gopalan and Co for the respondent.

3. Today, when the matter is taken up for hearing, learned counsel appearing for the petitioner submitted that C.C.No.50 of 2017 is disposed of by Page No:2/4 https://www.mhc.tn.gov.in/judis/ Crl. O.P. No. 12853 of 2017 the learned Judicial Magistrate No.1, Kanchipuram, Kanchipuram District, on 13/7/2019.

4. Recording the submission of the learned counsel appearing for the petitioner, this Criminal Original Petition is closed, as nothing survives.

Consequently, connected Criminal Miscellaneous Petition is closed.

08.11.2021 Index : Yes / No Internet: Yes Speaking/non speaking order mvs.

To The Judicial Magistrate No.1, Kanchipuram, Kanchipuram District Page No:3/4 https://www.mhc.tn.gov.in/judis/ Crl. O.P. No. 12853 of 2017 N. SATHISH KUMAR, J mvs Crl. O.P. No. 12853 of 2017 and Crl.M.P.No.8370 of 207 08.11.2021 Page No:4/4 https://www.mhc.tn.gov.in/judis/