TOPS SECURITYLTD Vs. S P ASPINGEKAR

JUDGEMENT

(1.) Rule, returnable forthwith. The learned Counsel for the respective Respondents waive service. Heard by consent.

(2.) The Petitioners challenge the order passed by the learned Addl. Chief Metropolitan Magistrate's 38th Court, Ballard Estate, Mumbai, in C.C. No. 5635/SS/07 dated November 29, 2007 thereby issuing process against the Petitioners and the order passed by the learned Addl. Sessions Judge, Gr. Mumbai, in Revision Application No. 217/2008 dated July 16, 2008 thereby dismissing the Revision Application filed by the present Petitioners.

(3.) A complaint came to be filed by the Respondent No. 1 herein against the Petitioners alleging that they had contravened Clause 26(2), 26(4), 26(5) and 26(9) of the Maharashtra Private Security Guards (Regulation of Employment and Welfare) Scheme, 2002 (hereinafter referred to as the said Scheme) read with Sections 2(3) and 3 of the Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 (hereinafter referred to as the said Act).