LAWS(BOM)-2008-8-86

JIK INDUSTRIES Vs. SUNIL RANCHORLAL BAJAJ

Decided On August 26, 2008
JIK INDUSTRIES Appellant
V/S
SUNIL RANCHORLAL BAJAJ Respondents

JUDGEMENT

(1.) The submissions of the learned Counsel appearing for the parties were heard earlier. These petitions are being disposed of by a common judgment as following issues are involved in all these petitions.

(2.) The learned Counsel appearing for the parties have made submissions on the aforesaid issues. Shri Desai, learned Counsel appearing for the petitioner in Writ Petition No. 2770/2006 has made elaborate submissions. The other learned Counsel appearing in the connected matters have also made elaborate submissions. Before referring to the submissions, it will be necessary to briefly refer to the facts of the case.

(3.) Insofar as Criminal Writ Petition Nos. 2770 to 2771, 2781 to 2789 of 2006, 288 and 289 of 2007 are concerned, the facts can be summarised as follows :-