REGENT COMPUTRONICS PVT. LTD.

BHANU M VAKIL Appellant

V/S

CHANDRA OSHIRAM KESWANI Respondents

Referred Judgements :-

DHAMRAJMAL GOVINDRAM V. STATE OF MAHARASHTRA [REFERRED TO]
KRISHAN AVTAR BAHADUR V. COL IRWIN EXPRESS [REFERRED TO]
YAQOOB ALI KHAN V. DEVENDRA SINGH BEDI [REFERRED TO]
M S SHERIFF VS. STATE OF MADRAS [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAGIR SINGH VS. RANBIR SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. CHAMPALAL PUNJAJI SHAH [REFERRED TO]
RAJAN KUMAR MACHANANDA VS. STATE OF KARNATAKA [REFERRED TO]
ATUL MATHUR VS. ATUL KALRA [REFERRED TO]
KAIKHUSROO PHIROZSHAH DOCTOR VS. STATE OF BOMBAY [REFERRED TO]
M CHANDRAN VS. B JAGADAMMA [REFERRED TO]
SAILESH PRANBHYDAS MEHTA VS. DILIP HARILAL MEHTA [REFERRED TO]
SURESH VENKATRAO NERLEKAR VS. SHARANGHADAR PANDURANG NADKARNI [REFERRED TO]

JUDGEMENT

(1.) WHETHER the present criminal prosecution under section 630 of the Companies Act is liable to be stayed pending the suit for possession under section 13 (1) (g) of the Bombay Rent Act is the short question that arises for my determination in the present writ petition.

(2.) THE petitioner is the original accused while the respondent No. 1 is the complainant in Criminal Code No. 76 of 1983 pending in the Court of the learned Addl. Chief Metropolitan Magistrate, 19th Court, Esplanade, Bombay. This complaint has been filed under section 630 of the Companies Act. The respondent No. 2 is the State of Maharashtra.

(3.) THE facts of the present case, as stated in the present petition, are as under:---

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BHANU M VAKIL Vs. CHANDRA OSHIRAM KESWANI

Referred Judgements :-

JUDGEMENT

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