M/S.I.T.C. Bhadrachalam Financial ... vs M/S.Apollo Tubes Limited
2025 Latest Caselaw 8348 Mad

Citation : 2025 Latest Caselaw 8348 Mad
Judgement Date : 4 November, 2025

Madras High Court

M/S.I.T.C. Bhadrachalam Financial ... vs M/S.Apollo Tubes Limited on 4 November, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                          CRL A No. 531 of 2013



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 04-11-2025
                                                            CORAM
                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                 CRL A No. 531 of 2013
                M/s.I.T.C. Bhadrachalam Financial Limited,
                2-D, Century Plaza,
                560, Anna Salai,
                Madras - 600018
                Represented by Mr.M.Yelamanda, Manager

                                                                                               ..Appellant(s)
                                                                 Vs
                1. M/s.Apollo Tubes Limited
                   24 Ttk Road, First Cross Street, Alwarpet,
                   Chennai 600 018.
                   Rep By Mr.C.Muthusami

                2. Mr.C.Muthusamy
                                                                               ..Respondent(s)
                Prayer:           Criminal Appeal filed under Section 378 of Code of Criminal
                Procedure against the judgment dated 28.05.2013 passed in C.C.No.4409 of
                1996 by the learned Metropolitan Magistrate (FTC-1), Egmore, Chennai.


                           For Appellant(s):       Mr.Hemanth Ragu
                                                   for M/s.S.Ramasubramaniam and
                                                   associates


                           For Respondent(s):      Not ready in notice




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                                                                                         CRL A No. 531 of 2013




                                                       JUDGMENT

On the last occasion, the learned counsel for the appellant would submit

that the accused company went into liquidation and sought time to get

instructions from the complainant/appellant in this regard.

2. Today, it is represented by the learned counsel, even though the

complainant had informed them that the accused company had merged with yet

another company and the said entity is now facing the liquidation proceedings,

the complainant had not shared any further details and have not given

instructions with reference to arguing the matter further. The same is recorded.

3. In the absence of instructions to the learned counsel, the appeal cannot

be proceeded further. As such the appeal is dismissed for non-prosecution.

04-11-2025

Neutral Citation: No