KOTHARI ENTERPRISES Vs. DHARENDRA AGRO FOOD INDUSTRIES LTD

JUDGEMENT

(1.) This appeal is filed under Section 378 (4) of the Code of Criminal Procedure impugning an order of acquittal passed on 14 th June 2000 by the Metropolitan Magistrate, 20th Court, Mazgaon, Mumbai. The impugned order reads as under :

(2.) With the assistance of the APP ­ Ms. Dabholkar I have perused the appeal papers. Though advocate appeared for appellant, he was unable to assist the court.

(3.) Admittedly in this case, process, i.e., summons, has been issued and even plea has been recorded.