SONI IMPEX Vs. TAURAIN OVERSEAS AND ORS.

JUDGEMENT

(1.) Crl Ma 1639/2015

(2.) EXEMPTION allowed subject to all just exceptions. The application stands disposed of.

(3.) THE petitioner/complainant assails the judgment rendered by Sh. Naresh Kumar Malhotra, ASJ -05, Tis Hazari Courts, Delhi in CA no. 28/2014 and Old No. 48/2013 titled M/s. Taurian Overseas v. M/s. Soni Impex, whereby the said appeal preferred by the respondent/accused has been allowed and, simultaneously, the appeal preferred by Soni Impex being CA No. 28/2014 and Old No. 52/2013 (against the order on sentence) was dismissed.