GAJENDRAN S. Vs. NATIONAL SPOT EXCHANGE LTD.

JUDGEMENT

(1.) Heard Mr. Rishi Bhuta, learned counsel for the Petitioners, Mr. Yashpal Thakur, learned counsel for Respondent No.1 and Ms. M. R. Tidke, learned APP for the State.

(2.) At the outset, learned counsel for the Petitioners stated that the Petitioners are not pressing the prayer clauses (c) and (d) i.e. the quashing of issuance of process order dtd. 06/01/2018 passed by the Metropolitan Magistrate, 33 rd Court, Ballard Pier, Mumbai, in CC No.2216/SS/2017.

(3.) The Petitioners have pressed the prayer clauses (a) and (b) only. By these two prayers, the Petitioners have challenged the order dtd. 07/06/2023 passed by the Additional Sessions Judge, Greater Mumbai, in Criminal Miscellaneous Application No.314 of 2023, whereby the Petitioners' application for condonation of delay in preferring the Revision Application was dismissed.