SURESH SHANKARLALJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. The learned counsel for the respective respondents waive service. Heard by consent.

(2.) It appears from the impugned order, process has been issued mechanically without due application of mind on the basis of a verification statement which is in a format already prepared. An order similar to the impugned order was set aside in similar circumstances by this Court in Amarnath baijnath Gupta Vs. M/s. Mohini Organics pvt. Ltd., 2009 AllMR(Cri) 184).