OM PRAKASH BHATT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the two Writ Petitions share common set of facts and revolves around similar issue, they are being heard together.

(2.) Rule. Rule made returnable forthwith and heard by consent of the parties.

(3.) Writ Petition No.4069 of 2016 is filed by an independent Director whereas Writ Petition No.137 of 2017 is filed by Hindustan Unilever Limited, a Company incorporated under the provisions of the Companies Act and several other Directors have joined themselves as Petitioners in the said Writ Petition. Both the Writ Petitions seek a relief of quashing and setting aside of the Order dated 16th March 2015 passed by the Addl. Chief Metropolitan Magistrate, Ballard Pier, Mumbai, thereby issuing summons to the present Petitioners.