KETAN KRISHNAKANT AMIN Vs. THIRUMALAI CHEMICALS LIMITED

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties returnable forthwith and heard.

(2.) These Writ Petitions take exception to the order dated 21/02/2019 passed by the learned Metropolitan Magistrate, 33rd Court at Ballard Pier, Mumbai by which order the applications filed on behalf of Respondent No.1 herein i.e. the original Complainant under Sec. 311 of the Code Criminal Procedure came to be allowed and resultantly three witnesses have been recalled and the complainant was allowed to produce the documents.

(3.) The facts giving rise to filing of the present Writ Petitions can, in brief, stated thus :-