Axis Bank Ltd vs Ms.Shalini D.Shetty on 14 March, 2019

[Cites 3, Cited by 1]

Madras High Court

Axis Bank Ltd vs Ms.Shalini D.Shetty on 14 March, 2019

Bench: G.K.Ilanthiraiyan

                                                               1


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 14.03.2019

                                                             Coram

                               THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                               Crl.O.P.No.22605 of 2016

                      Axis Bank Ltd.,
                      Represented by its Authorised Signatory
                      Mr.Gopikrishnan
                      Nathella Arcade, III Floor,
                      No.37, South Usman Road,
                      T.Nagar, Chennai - 600 017.                                   ... Petitioner

                                                              Vs.

                      Ms.Shalini D.Shetty                                           ... Respondent


                            Criminal Original Petition is filed under Section 482 of the Code
                      of Criminal Procedure, to direct the Fast Track III Metropolitan
                      Magistrate, Saidapet, Chennai, to decide on merits and dispose
                      C.C.No.14710 of 2009 on its file expeditiously.


                                           For Petitioner : Mr.M.R.Uma Vijayan
                                           For Respondent : No Appearance


                                                             ORDER

This Criminal Original Petition has been filed seeking for a direction, directing the Fast Track III Metropolitan Magistrate, Saidapet, Chennai, to decide on merits and dispose C.C.No.14710 of http://www.judis.nic.in 2 2009 on its file expeditiously.

2. It is seen that the respondent had approached the petitioner and availed a personal loan of Rs.9,88,000/-, which was sanctioned by the petitioner on 19.11.2007. After availing the loan, since the respondent had committed default in repayment of the due amount, the petitioner had issued a statutory legal notice on 11.07.2009, but, the respondent did not reply to the said notice. Therefore, a complaint has been filed by the petitioner before the Fast Track III Metropolitan Magistrate, Saidapet, Chennai, under Section 200 of Cr.P.C read with under Section 138 of the Negotiable Instrument Act, which has been numbered as C.C.No.14710 of 2009 and it is still pending.

3. Considering the facts and circumstances of the case, the Trial Court is directed to complete the trial within a period of three months from the date of receipt of a copy of this order.

4. Accordingly, this Criminal Original Petition is disposed of.

14.03.2019 raja Index : yes/no Internet : yes/no http://www.judis.nic.in 3 To The Fast Track III Metropolitan Magistrate, Saidapet, Chennai, http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN, J., raja Crl.O.P.No.22605 of 2016 14.03.2019 http://www.judis.nic.in

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