LALIT FABRICS PRIVATE LIMITED Vs. LINKERS ASSOCIATES LIMITED

JUDGEMENT

(1.) At the outset, Counsel for the petitioners has made it clear that the matter if already pending before the Board for Industrial and Financial Reconstruction and for that reason, it is not possible for the petitioners to arrange for any payment at this stage.

(2.) He has raised the following grounds to challenge the impugned order :-

(3.) I am afraid, I am unable to agree with any of the contentions raised by the Counsel. It is open to the Trial Court in a set of given cases where common evidence has to be recorded and or otherwise it will be in the interest of justice to save time and expense to record evidence in one case and direct that a copy each of such evidence be placed on record of other cases and that it would be read in all the case and shall form part of the record of those cases also. Omission to pass such an is a mere irregularity as is clear from the circumstances of the present case. I have gone through the official record and from a perusal of the statements recorded at the documents proved by the two witnesses examined by the complainant, I the that the evidence covers the evidence relating to the offences in the remaining cases as well. I, therefore, direct that a copy each of the statements recorded and documents connected with each complaint be placed on record of each case at shall be treated and read as evidence in each of the cases.