REGENT COMPUTRONICS PVT. LTD.

VIVEK GOENKA Appellant

V/S

STATE (NATIONAL CAPITAL TERRITORY OF DELHI) Respondents

Referred Judgements :-

SARDAR NIHAL SINGH V. ARJAN DAS [REFERRED TO]
SARDAR BHAGAT SINGH AKALI V. LACHMAN SINGH [REFERRED TO]
DP. MISHRA V. KAMAL NARAIN SHARMA AND ORS [REFERRED TO]
K.M. MATHEW V. STATE OF KERALA AND ANR [REFERRED TO]
STATE OF MAHARASHTRA VS. R B CHOWDHARI [REFERRED TO]
HARASINGH CHARAN MOHANTY VS. SURENDRA MOHANTY [REFERRED TO]
HAJI C H MOHAMMAD KOYA T K S M A MUTHUKOYA VS. T K S M A MUTHUKOYA:HAJI C H MOHAMMAD KOYA [REFERRED TO]
HAJI C H MOHAMMAD KOYA T K S M A MUTHUKOYA VS. T K S M A MUTHUKOYA:HAJI C H MOHAMMAD KOYA [REFERRED TO]
SHOBHANA BHARTIA VS. NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) THIS common order shall dispose of the aforesaid two petition which arise from a common order passed by the learned Metropolitan Magistrate, new Delhi on 27. 09. 2007 whereby the Magistrate concerned refused to recall the order of summoning passed in this case against both the petitioners on the basis of an application moved by them to drop the proceedings under section 258 of the Code of Criminal Procedure (Cr. P. C.)

(2.) THE brief matrix of filing of the present petitions are

(3.) CONSEQUENTLY, the present petitions have been filed for consideration of this Court.

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VIVEK GOENKA Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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