REGENT COMPUTRONICS PVT. LTD.

HARISCHANDRA LEKHRAJ MELUWANT Appellant

V/S

BHALCHANDRA NAIK Respondents

Referred Judgements :-

BOLAM VS. FRIERN HOSPITAL MANAGEMENT COMMITTEE [REFERRED TO]
CONNELLY VS. DPP [REFERRED TO]
DPP VS. HUMPHRYS [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
CHANDRAPAL SINGH VS. MAHARAJ SINGH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MINAKSHI BALA VS. SUDHIR KUMAR [REFERRED TO]
SATISH MEHRA VS. DELHI ADMINISTRATION [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAVI SHANKAR SRIVASTAVA IAS [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
B JAGDISH VS. STATE OF A P [REFERRED TO]
DHARIWAL TOBACO PRODUCTS LTD VS. SATE OF MAHARASHTRA [REFERRED TO]
MADHUKAR PURSHOTTAM MONDKAR VS. TALAB HAJI HUSSAIN [REFERRED TO]
V K JAIN VS. PRATAP V PADODE [REFERRED TO]

JUDGEMENT

(1.) This Criminal Application challenges the order of the learned Judicial Magistrate, First Class (JMFC), Sattari at Volpoi, issuing process against the Petitioners in a complaint filed by the Respondent herein in Criminal Case No. 20/P/2005 and the order of the Ad-hoc Additional Sessions Judge, Fast Track Court at Panaji in Criminal Revision Application No. 89 of 2007 dated 5.3.2008.

(2.) The parties have been involved in a series of litigation by and between them essentially of civil nature pursuant to they being neighbours in their professional work. The Petitioners as well as the Respondent have mining lease/mining concession of 2 adjacent mines, common boundary of which has caused serious disputes between them with regard to access to their respective mining areas.

(3.) This Application is not concerned with the legal rights, if any, of either of the parties in the mining lease/mining concession claimed by them. However, it would be important to set out and understand the various actions undertaken and orders obtained by both the parties since last 2 decades in respect of the rights claimed and the disputes that emanated for both of them.

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HARISCHANDRA LEKHRAJ MELUWANT Vs. BHALCHANDRA NAIK

Referred Judgements :-

JUDGEMENT

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