VILAS KUNDANMAL LODHA Vs. KIRTANI CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) BY the present application u/s. 482 of The Cr.P.C., the applicant has approached this Court for quashing and to set aside the order dated 08/07/2004 passed below Exh.1 in STC No.2463/2002, 2498/2002 by J.M.F.C. Ahmednagar and to direct the said Court to decide these two cases on the basis of evidence recorded in STC No.2497/2002, as per earlier order dated 12/08/2003.

(2.) RECORD shows that Rule was issued in this application vide order dated 23/09/2004.

(3.) DURING the course of submissions across the bar, learned counsel for applicant drew my attention towards Section 219 of The Cr.P.C., which read as follows :