DEEPAK GUPTA Vs. RAGHVENDRA STEELS LTD

JUDGEMENT

(1.) THE petitioner filed an application for discharge from the case. It was rejected by the trial court. Hence, this revision.

(2.) LEARNED counsel appearing for the petitioner submits that, though the petitioner was stated to be a partner of the accused No. 1 firm, the petitioner is not a partner at all and he has been falsely implicated in this case. In support of this contention, he also relies on Form " A " issued by the Registrar of Firms. A certified copy of the Form "a" reveals that from the year 1983 till 2000, the name of the petitioner does not find place in the list of partners. Therefore, on this same ground, the petitioner need not be made to face the trial unnecessarily.