DULISONS CEREALS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeal filed under Sec. 11 of The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (for short 'MPID Act') impugning the Order dtd. 4/11/2023, passed by the learned Special Judge (MPID), City Civil and Sessions Court, Gr. Bombay, thereby, rejecting the Application at Exh.11, in Misc. Application No.151/2020 (for short 'MA/151/2020'), in MPID Special Case No.1/2014, seeking quashing and setting aside of said Order and to allow the Application (Exh.11) thereby staying the proceedings in MA/151/2020.

(2.) Heard Mr. Bhanushali, learned Advocate for the Appellant, Ms. Patil, learned Special PP and Smt. Shinde, learned APP for the Respondent No.1, State and Mr. Lakhawat, learned Advocate for Respondent No.2 ("NSEL").

(3.) Facts giving rise to this Appeal are as under :-