PUNE MUNICIPAL CORPORATION Vs. AMIT SETH

JUDGEMENT

(1.) THE above writ petition has been filed by the petitioner praying this Court to set aside the impugned order dated 25.4.1994 passed by the learned Judicial Magistrate first Class (PMC, Pune) in Criminal Case No. 790 of 1989 and that to restore the complaint to the file of the Judicial Magistrate First Class, (PMC Pune), by issuing appropriate orders.

(2.) WHEN the matter is taken up today, none represents the petitioner.

(3.) RULE discharged.