JASPAL SINGH Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This petition was dismissed for want of prosecution on 7.7.2011. In view of the reasons stated in the accompanying affidavit and in the interest of justice, restoration application is allowed. Order dated 7.7.2011 passed by this Court is hereby recalled. The petition is restored to its original number.

(2.) Heard learned Counsel for the parties on the merits of the case and perused the materials available on record.

(3.) By way of this Criminal Miscellaneous Application, prayer has been made to quash the order of cognizance dated 26.8.2009 passed by the Chief Judicial Magistrate, Nainital in Criminal Complaint Case No. 2117/2009 titled as Registrar of Companies v. Jaspal Singh.