HIMANSHU SETH Vs. STATE & ANR

JUDGEMENT

(1.) CRL.M.A. 19473/2014

(2.) Issue notice.

(3.) Counsel for the State enters appearance and accepts notice. Shri Deepak Jain, Chief Financial Officer of the complainant company/respondent No. 2 herein, is also present. He has handed over the original authority letter dated 12.12.2014 authorising him to take all necessary steps on behalf of the complainant in this matter. The said letter is taken on record.