CHATRAPATI COOP SUGAR FACTORY LTD Vs. AMIT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties taken up for final hearing.

(2.) Heard Shri P.D. Suryawanshi, advocate holding for Shri D.N. Suryawanshi, advocate for petitioner (original complainant) and Shri A.C. Darandale, advocate for sole respondent (original accused).

(3.) By the present petition, filed by the petitioner under Articles 226 and 227 of the Constitution of India, the petitioner prays that the judgment and order dated 24.3.2009, passed by the Additional Sessions Judge, Majalgaon in Criminal Miscellaneous Application No. 10 of 2008, on the application for condonation of delay to file Criminal Revision Application challenging the order of issuance of process dated 13.11.2003 in S.C.C. No. 1136 of 2003, passed by the learned Judicial Magistrate, First Class, Majalgaon, be quashed and set aside.