NANDLAL CHATURVEDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard both sides for final disposal.

(2.) The petitioner has preferred this petition under Article 227 of the Constitution of India challenging the order dated 29th January, 2015, passed by the Special Court in CBI Special Case No.45 of 2001, below Exhibit - 106.

(3.) The petitioner applied for discharge before the Sessions Court on the ground that the dues of the bank were paid off and that the bank had issued no dues certificate and as such there was no liability on behalf of the petitioner. The application was rejected on 29th January, 2015.