WESTERN PROJECTS LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present writ petition was admitted on 1.2.2008 and earlier granted stay in terms of prayer clause (b) and (c) was continued. Said stay is continuing till today.

(2.) During the pendency of the writ petition, matter was taken before the Apex Court in S. L. P. (Cri) No. 4879/2008 and in that S. L. P. directions were given by the Apex Court for expeditious hearing of the writ petition itself. Under this premise, matter was taken up for final hearing. Heard rival arguments.

(3.) By the present writ petition, original accused Nos. 13 and 14 i. e. present petitioners have prayed for quashing the proceedings filed against them by original complainant / present respondent No. 2.