REGENT COMPUTRONICS PVT. LTD.

Cassius Infracon Pvt. Ltd. Appellant

V/S

Vidhyadhar Vttam Kerkar Respondents

Referred Judgements :-

HARI SINGH VS. SUKHBIR SINGH [REFERRED TO]
SUGANTHI SURESH KUMAR VS. JAGDEESHAN [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
MANDVI CO OP BANK LTD VS. NIMESH B THAKORE [REFERRED TO]
K A ABBAS HSA VS. SABU JOSEPH [REFERRED TO]
R MOHAN VS. A K VIJAYA KUMAR [REFERRED TO]
INDIAN BANK ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
J.V.BAHARUNI VS. STATE OF GUJARAT [REFERRED TO]
KUMARAN VS. STATE OF KERALA [REFERRED TO]
METERS AND INSTRUMENTS PRIVATE LIMITED VS. KANCHAN MEHTA [REFERRED TO]
NOOR MOHAMMED VS. KHURRAM PASHA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard matter finally at the admission stage with consent.

(2.) The legality or otherwise of the order dtd. 14/8/2023 passed by the Magistrate is under challenge in the present petition.

(3.) Mr Karn would submit that the impugned order needs interference since it is first of all perverse and violative of principles of natural justice as no sufficient time was granted to the petitioner in the present matter and an application for recall of the order is rejected.

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CASSIUS INFRACON PVT. LTD. Vs. VIDHYADHAR VTTAM KERKAR

Referred Judgements :-

JUDGEMENT

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