REGENT COMPUTRONICS PVT. LTD.

Shama G. Bothe Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ALL CARGO MOVERS INDIA PVT LTD VS. DHANESH BADARMAL JAIN [REFERRED TO]
HARSHENDRA KUMAR D VS. REBATILATA KOLEY [REFERRED TO]
RAMESH S O WAMANRAO BABHULKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ANGADH ROHIDAS KADAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STERLING HOLIDAY RESORTS [INDIA] LIMITED VS. MURLI KHEMCHAND [REFERRED TO]
VINOD RAGHUVANSHI VS. AJAY ARORA [REFERRED TO]
S. KRISHNAMOORTHY VS. CHELLAMMAL [REFERRED TO]
INTERNATIONAL ADVANCED RESEARCH CENTRE FOR POWDER METALLURGY AND NEW MATERIALS (ARCI) AND ORS. VS. NIMRA CERGLASS TECHNICS (P) LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The Petitioners who are the directors of Chinkara Motors Private Limited (CMPL), a company purported to be engaged in the business of building of boats, yachts etc., had instituted the present petition, invoking inter alia Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure (Cr.P.C.), to seek the following substantive reliefs :-

(2.) The Petitioners, through their learned counsel, however, on 25th April, 2018, made a statement before this Court that they are not pressing for the reliefs in terms of prayer clauses (b) and (c) above, but are pressing for the relief only in terms of prayer clause (d) as above, i.e. for quashing of the proceedings in C.C. No.191/S/2014/A, pending on the file of the Chief Judicial Magistrate at Panaji Goa. This statement came to be recorded by this Court in its order dated 25th April, 2018.

(3.) The order dated 25th April, 2018, to the aforesaid effect, reads as follows :-

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SHAMA G. BOTHE Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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