HARESH JAVA Vs. VYSYA BANK LEASING LTD

JUDGEMENT

(1.) This Criminal Application filed in the year 1998, was admitted by me on 31st August, 2006 and directed that it may be heard finally after two weeks, to appear high on board. There is already appearance filed on behalf of respondent No. 1-original complainant. The notice was also issued prior to admission and from 1998 there is ad interim order staying further proceedings before the Metropolitan Magistrate 48th Court, Girgaum, Mumbai.

(2.) It is in such circumstances, I have proceeded to hear the matter finally.

(3.) The petitioner is the original accused No. 6 in complaint case No. 511/S/48 pending on the file of Metropolitan Magistrate 40th Court, Girgaum, Mumbai.