MOREPEN LABORATORIES LTD. Vs. STATE

JUDGEMENT

(1.) By this petition, M/s. Morepen Laboratories Ltd. through its authorized representative seeks the following prayers:-

(2.) Vide order dated 24th January, 2017 passed by the learned Metropolitan Magistrate applications under Section 219/220 Cr.P.C. were disposed of wherein the petitioner sought that out of the seven complaint cases, five complaint cases titled as M/s. Morgan Securities and Credit Pvt. Ltd. v. M/s. Morepen Laboratories Ltd. and two cases titled as M/s. Morgan Securities and Credits Pvt. Ltd. v M/s. Blue Coast Hotel (P) Ltd. and Ors. be tried together because the said complaints arise out of the same transaction. Number of the seven complaint cases were CC No. 204/1/12, 205/1/12, 206/1/12, 207/1/12, 208/1/12, 209/1/12 and 742/1/12.

(3.) The said application was dismissed by the learned Metropolitan Magistrate on 29th January, 2017 aggrieved wherefrom the petitioner filed a revision petition before the learned Additional Sessions Judge which was also dismissed vide impugned order dated 6th June, 2017. Hence the present petition.