ANIL PRABHAKAR NAIK Vs. CHANDRAKANT B GARWARE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Original Writ Petition No. 245 of 1993 was filed by Chandrakant Bhalchandra Garware. The title of the Petition shows that it was filed under Article 226 and 227 of the Constitution of the India and in the matter of Section 482 of the Code of Criminal Procedure. Prayer in this petition was to quash and set aside the Order of the Magistrate dated 24.2.1993 in Case Nos. 1133 to 1135/P/1991 and restraining the Respondent Nos. 1 and 2 or their agents from receiving any dividend which may accrue etc. In this Petition No. 245 of 1993 Anil Prabhakar Naik filed Criminal Application No. 2086 of 1999 for directions. The title of this Criminal Application shows that it was also filed as in the matter of Article 227 of the Constitution of India, and in the matter of Criminal Revision Application under Section 439, 482 of the Code of Criminal Procedure.

(3.) In both these mattes, i.e. Writ Petition No. 245 of 1993 and Criminal Application No. 2086 of 1999, I have passed an order on 14.2.2000. By that order, the Writ Petition was allowed in terms of prayer clauses (a), (b) and (c) and Criminal Application was dismissed with costs of Rs.10,000/-. Now, the present Application No. 1481 of 2003 is filed by Anil Naik.