M/S.Seahorse Trading Pvt.Ltd vs M/S.Nutragen Pharma Private ...
2021 Latest Caselaw 10107 Mad

                                                                              Crl.A.No.395 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.04.2021

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    Crl.A.No.395 of 2015


                     M/s.Seahorse Trading Pvt.Ltd.,
                     Rep.by its Authorized Signatory,
                     Mr.Baby Thomas
                     55, 3rd East Street, Kamaraj Nagar,
                     Thiruvanmiyur,
                     Chennai - 600 041.                                         ... Appellant

                                                           .. Vs ..

                     1.M/s.Nutragen Pharma Private Limited,
                      T.C.51/1055, Industrial Estate, Pappanamcode,
                      Trivandrum - 695 019
                      Rep.by its Managing Director,
                      Mr.Jayasankar Sujaya Babu

                     2. Mr.Jayasankar Sujaya Babu
                        Managing Director,
                        M/s.Nutragen Pharma Private Limited,
                        1-A, Kalpaka Nagar, Chackai,
                        Thiruvanandapuram.                                    ....Respondents


                     Prayer :- Criminal Appeal filed under 378 of the Criminal Procedure Code, to
                     set aside the order passed by the learned 17th Metropolitan Magistrate,
                     Saidapet, Chennai in Crl.M.P.No.7736 of 2012 dismissing the complaint dated
                     27.05.2010 for offence under Section 138 of the Negotiable Instruments Act
                     for absence of the complainant.
                                    For Appellant      : Mr.M.Anbalagan
                                    For Respondents    : No appearance

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                                                                                  Crl.A.No.395 of 2015

                                                                           RMT.TEEKAA RAMAN,J.,


                                                                                                   nvi



                                                   JUDGMENT

The learned counsel for the appellant seeks permission of this Court to

withdraw this Criminal Appeal and to that effect he has filed a memo dated

20.04.2021. The said memo was recorded.

2. Recording the above said memo submitted by the learned counsel

for the appellant, the Criminal Appeal is dismissed as withdrawn. No costs.

                                                                               20.04.2021

                     nvi

                     Index    : Yes / No
                     Internet : Yes

                     To

The 17th Metropolitan Magistrate, Saidapet, Chennai

Crl.R.C.No.395 of 2015

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