PRASHANT GAONKAR Vs. DHRUBAJYOTI ROY

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) RULE , made returnable forthwith by consent.

(3.) THIS petition takes exception to the order passed by the Metropolitan Magistrate, 22nd Court, Andheri, Mumbai, dated November 2, 2004, in Case No.462/S/2003, rejecting the petitioner's application for return of the property, in proceedings which were taken out by the petitioner against the respondent No.1 under Section 630(2) of the Companies Act.