REGENT COMPUTRONICS PVT. LTD.

Muskan Enterprises Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
S M S PHARMACEUTICAL LTD VS. NEETA BHALLA [REFERRED TO]
DEVENDRA VS. STATE OF U P [REFERRED TO]
SURINDER SINGH DESWAL VS. VIRENDER GANDHI [REFERRED TO]
JAMBOO BHANDARI VS. M.P. STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The judgment and order dtd. 18/5/2024, passed by a learned Judge of the High Court of Punjab and Haryana at Chandigarh [High Court] dismissing a petition, [CRM-M-25041-2024] under Sec. 482 of the Code of Criminal Procedure, 1973 [Cr.P.C.] preferred by the appellants is under assail in this appeal.

(3.) The basic facts are not in dispute.

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MUSKAN ENTERPRISES Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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