PRAKASH AGGARWAL Vs. GANESH BENZOPLAST LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the judgment and order dtd. 26/4/2021, passed by the High Court of Judicature at Bombay, thereby dismissing Criminal Writ Petition Nos. 348, 349 and 357 of 2020 filed by the appellants herein seeking quashing of the order dtd. 22/3/2017 passed by the Metropolitan Magistrate, Railway Mobile Court, Andheri, Mumbai (hereinafter referred to as the "trial court"), thereby issuing summons to them. The High Court allowed Criminal Writ Petition Nos. 127, 128, 129 and 130 of 2020 filed by the complainant/respondent No.1 herein, thereby, upholding the order dtd. 22/3/2017.

(3.) The facts, in brief, giving rise to the present appeals are as under: