SESAMI CHEMICALS (P) LTD Vs. RAJESH KABRA

JUDGEMENT

(1.) Heard Mr. K.C. Gautam, learned counsel for the petitioner who has submitted that the petitioner is a company incorporated under the Companies Act, 1956 and is represented by its Director, Shri. Gilbert Diengdoh.

(2.) The learned counsel has further submitted that this application preferred under Sec. 482 Cr.P.C is made with a prayer to set aside and quash the order dtd. 15/6/2022 passed by the court of the learned Judicial Magistrate First Class, Shri. D.K. Mihsill in CR Case No. 87(S) of 2012.

(3.) It is also submitted that upon institution of this petition before this Court, the petitioner was directed to take steps for issue of notice upon the respondents which was accordingly done so. However, in spite of the same having been received, the respondents have failed to appear before this Court. Accordingly, it is prayed that this matter may proceed ex parte against the respondents herein.