REGENT COMPUTRONICS PVT. LTD.

VARDHMAN STAMPING PRIVATE LIMITED Appellant

V/S

IMP POWER LIMITED Respondents

Referred Judgements :-

RAMCHAND MANJIMAL V. GOVERDHANDAS VISHANDAS [REFERRED TO]
S. KUPPUSWAMI RAO V. KING [REFERRED TO]
MOHD. AMIN BROS. V. DOMINION OF INDIA [REFERRED TO]
AMAR NATH VS. STATE OF HARYANA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
V C SHUKLA VS. STATE [REFERRED TO]
RAJENDRA KUMAR SITARAM PANDE VS. UTTAM [REFERRED TO]
K K PATEL VS. STATE OF GUJARAT [REFERRED TO]
BHASKAR INDUSTRIES LIMITED VS. BHIWANI DENIM AND APPARELS LIMITED [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
A V MURTHY VS. B S NAGABASAVANNA [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
POONAM CHAND JAIN VS. FAZRU [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
MANMATH MANIDHARPRASAD VYAS VS. CHUNILAL MAGANLAL PATEL [REFERRED TO]
Mukesh Jain S o Prem Chand VS. Balachandar [REFERRED TO]
V M ABDUL RAHMAN VS. D K CASSIM AND SONS [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned Counsel for the respective respondents waives service of rule in each of the applications.

(2.) The group of eight Miscellaneous Criminal Applications was listed for hearing. The learned Counsels of respective parties have made submissions at length since last three days and it was kept for orders. At the request of learned Counsels for the respective parties the entire group is being finally disposed of by this common judgment.

(3.) The petitioners have preferred these eight applications under Section 482 of the Code of Criminal procedure 1973 (herein after referred to as the Code for short)challenging the order dated 24.03.2006 passed by the Learned City Session Judge, in the Criminal Revision Applications preferred by the present Respondents and original accused in Criminal Cases filed by the present applicants against them for commission of offence punishable under Section 138 & 141 of the Negotiable Instruments Act 1881 (the N.I. Act for short) discharging the Respondents No. 2,3 and 4 and ordering termination of the criminal proceedings against them.

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VARDHMAN STAMPING PRIVATE LIMITED Vs. IMP POWER LIMITED

Referred Judgements :-

JUDGEMENT

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