SIDHARTH NARAYAN Vs. FLUIDMAC

JUDGEMENT

(1.) HEARD Mr. Menezes, learned Counsel appearing on behalf of the petitioners and Mr. Ramani, learned Counsel appearing on behalf of the respondent no. 1.

(2.) RULE . Rule made returnable forthwith. By consent heard forthwith.

(3.) THE petitioners are the accused persons whereas respondent no. 1 is the complainant in the said Criminal Case. Parties shall hereinafter be referred to as per their status in the said Criminal Case.