VIKRAM BAKSHI Vs. R.P. KHOSLA

JUDGEMENT

(1.) Leave granted.

(2.) The instant Criminal Appeal assails the Judgment and Order dtd. 5/5/2021 (hereinafter "Impugned Order") passed by the High Court of Delhi (hereinafter, "High Court"), whereby it recalled its earlier Judgment dtd. 13/8/2020 which had disposed of Criminal Miscellaneous (Co.) No. 4 of 2019 filed under Sec. 340 Criminal Procedure Code, 1973 (hereinafter, "CrPC") against the Appellants for prosecution of offences of perjury and directed that the said application be listed for hearing. In the Judgment dtd. 13/8/2020, the High Court declined to interfere in the matter in view of the directions of this Court in Judgment dtd. 8/5/2014 passed in SLP (Criminal) No. 6873 of 2010 whereby dispute between the parties in relation to their Company Petition No.114 of 2007 (hereinafter "CP 114 of 2007") and other related matters arising out of it was to be decided by Company Law Board (hereinafter, "CLB").

(3.) The Appellants before us are Mr. Vikram Bakshi, Mr. Vinod Surha and Mr. Wadia Prakash while Mr. R.P. Khosla is the Contesting Respondent No.1 and Mr. Anand Mohan Mishra is Proforma Respondent No.2.