REGENT COMPUTRONICS PVT. LTD.

Srushti Developers Appellant

V/S

RAMESH Respondents

Referred Judgements :-

SHEORATAN AGARWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MODI DISTILLERY [REFERRED TO]
BILAKCHAND GYANCHAND CO VS. A CHINNA SWAMI [REFERRED TO]
ANIL HADA VS. INDIAN ACRYLIC LIMITED [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
JUGESH SEHGAL VS. SHAMSHER SINGH GOGI [REFERRED TO]
SARAVANAN VS. G SAMPATH [REFERRED TO]
T VASANTHAKUMAR VS. VIJAYAKUMARI [REFERRED TO]
CHARANJIT PAL JINDAL VS. L.N. METALICS [REFERRED TO]
CHARANJIT PAL JINDAL VS. L.N. METALICS [REFERRED TO]
S.R. SUKUMAR VS. S. SUNAAD RAGHURAM [REFERRED TO]
MAINUDDIN ABDUL SATTAR SHAIKH VS. VIJAY D SALVI [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally by consent of the learned advocates for the parties at the admission stage.

(3.) In this criminal writ petition, challenge is to the judgment and order dtd. 15/11/2022, passed by the learned Additional Sessions Judge, Nagpur, whereby the learned Additional Sessions Judge allowed the revision application filed by the respondent/original complainant against the order of rejection of his application for amendment of the complaint and allowed the amendment application. The learned Judicial Magistrate First Class, Nagpur, by his order dtd. 19/10/2016, was pleased to reject the application at Exh.182 made by the respondent/original complainant for amendment of the complaint.

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SRUSHTI DEVELOPERS Vs. RAMESH

Referred Judgements :-

JUDGEMENT

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