Gold Quest International Pvt. Ltd vs The Union Government Of India on 24 September, 2019

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Madras High Court

Gold Quest International Pvt. Ltd vs The Union Government Of India on 24 September, 2019

Bench: V.Bharathidasan

                                                                       W.P. 12231 of 2003

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED : 24.09.2019

                                                    CORAM

                            THE HONOURABLE MR. JUSTICE V.BHARATHIDASAN

                                           W.P. 12231 of 2003
                                                   and
                                          W.P.M.P. 15355 of 2003

                      Gold Quest International Pvt. Ltd.,
                      rep. by its Finance and Administrative
                        Manager,
                        Mr.Joseph Augustine,
                      The Rain Tree Place, B-Wing,
                      9th Floor, #7, McNichols Road,
                      Chetpet, Chennai-600 031.                    ... Petitioner

                                                   Versus

                      1. The Union Government of India,
                         rep. by its Secretary to Government,
                         Ministry of Finance, New Delhi.

                      2. The Deputy Commissioner of Police,
                         Crime Branch,
                         Egmore, Chennai.

                      3. The Inspector General of Police,
                         Economic Offences Wing,
                         Chennai.

                      4. A.S.Hansraj,
                         S/o. A.K.Srinivasan,
                         F-41-B, II Floor,
                         1st Avenue, Anna Nagar,
                         Chennai-102.

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http://www.judis.nic.in
                                                                          W.P. 12231 of 2003



                      5. Mr.R.Devarajan
                         S/o. A.Radhakrishnan,
                         No.3, Sannadhi Street,
                         Vadapalani,
                         Chennai-600 026.

                      6. Mr.B.Rabu Manohar,
                         S/o. Late V.I.Baldwin,
                         J-74-B, Plot No.1964,
                         Anna Nagar,
                         Chennai-40.                                ... Respondents

                      PRAYER: Writ Petition is filed under Article 226 of the

                      Constitution of India, praying for the issuance of a Writ of

                      Declaration, declaring that the sale of products by a business

                      concern adopting the Multi Level Marketing/Network Marketing

                      concept does not amount to Money Circulation Scheme within

                      the meaning of Section 2(c) of the Prize Chit and Money

                      Circulation Schemes (Banning) Act in so far as the petitioner is

                      concerned.

                            For Petitioners       : No appearance

                            For Respondents       : Mr.B,Rabu Manohar
                                                    S.C.G.C. for R1

                                                   Mr.D.Suryanarayanan
                                                   Govt. Advocate for R2 & R3




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                                                                         W.P. 12231 of 2003

                                                 ORDER

When the above Writ Petition was posted for hearing on 23.09.2019, there was no representation for the petitioner and hence, the matter was posted today “for dismissal”. Even today, (24.09.2019) there is no representation on behalf of the petitioner either in person or through the counsel on record.

Hence, the Writ Petition is dismissed for non-prosecution. No costs. Consequently, the connected Writ Petition Miscellaneous Petition is closed.

24.09.2019 rpp To

1. The Secretary to Government, Union Government of India, Ministry of Finance, New Delhi.

2. The Deputy Commissioner of Police, Crime Branch, Egmore, Chennai.

3. The Inspector General of Police, Economic Offences Wing, Chennai.

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http://www.judis.nic.in W.P. 12231 of 2003 V.BHARATHIDASAN,J.

rpp W.P. 12231 of 2003 and W.P.M.P. 15355 of 2003 24.09.2019 4/4 http://www.judis.nic.in

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