UNITY PHARMA PVT LTD Vs. SAYYED KALIMUDDIN

JUDGEMENT

(1.) RULE. Respondents waive service of Rule. Returnable forthwith by consent.

(2.) PETITIONER is the original accused No.1 in Case No.577/S/2001 which is pending before the Additional Chief Metropolitan Magistrate, 33rd Court, Ballard Pier, Mumbai.

(3.) IT appears from the record that the Magistrate proceeded to issue process and the accused were summoned. They filed an application seeking their discharge from the case.