SUDHIR GADH Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) Petitioner has filed petition under Article 227 of the Constitution of India read with Section 482 Cr.P.C. for recalling of the order dated 12th February, 2007 passed by Sh.Rakesh Tiwari, Addl.Sessions Judge, Delhi.

(2.) Along with this petition, Crl.Misc.A.No.2619/2007 for stay of proceedings of order dated 12th February, 2007 was filed on which following order was passed by this Court on 6th March, 2007:- ?As the Court has only initiated civil proceedings and asked the petitioner to file written statement, so nothing adverse is going to happen against the petitioner by filing written statement.?

(3.) Thereafter another Crl.Misc.A.No.9022/2007 for stay was filed by the petitioner and the same was dismissed by this Court vide order dated 10th August, 2007.