MINEIRO FERRO ASIA Vs. SAYYAD MINUDDIN QADRI

JUDGEMENT

(1.) Heard Mr. Bhobe, learned Counsel for the applicant.

(2.) Inspite of service, respondent no.1 chooses to remain absent. Therefore, application taken up for arguments.

(3.) The present leave application is filed to seek leave to file appeal which was preferred being aggrieved by the order dated 25.07.2019 passed by the learned J.M.F.C. 'A' Court at Vasco da Gama in Criminal Case No.20/OA/NIA/2016/A dismissing the complaint and discharged the respondent no.1.