REGENT COMPUTRONICS PVT. LTD.

Blackburn Metals Appellant

V/S

M/S. Zep Engineering Works Respondents

Referred Judgements :-

A.V. RAMANAIAH M. SHEKHARA [REFERRED TO]
BANSILAL S KABRA VS. GLOBAL TRADE FINANCE LTD [REFERRED TO]
RAJESH BHALCHANDRA CHALKE VS. STATE OF MAHARASHTRA [REFERRED TO]
VIJAY DHANUKA ETC. VS. NAJIMA MAMTAJ ETC. [REFERRED TO]
RAJUL KETAN RAJ VS. RELIANCE CAPITAL LTD [REFERRED TO]
ABHIJIT PAWAR VS. HEMANT MADHUKAR NIMBALKAR & ANR. [REFERRED TO]
BIRLA CORPORATION LIMITED VS. ADVENTZ INVESTMENTS AND HOLDINGS LIMITED [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard, finally with the consent of the parties.

(3.) This application under Section 482 of the Code of Criminal Procedure, 1973 (Code for short) challenges the order dated 23rd October, 2019 in Criminal Revision Application No.79/2019 passed by the Court of Sessions Judge, Thane.

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BLACKBURN METALS Vs. M/S. ZEP ENGINEERING WORKS

Referred Judgements :-

JUDGEMENT

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