REGENT COMPUTRONICS PVT. LTD.

Surendra Kumar Patwa Appellant

V/S

Dharmendra Vohra Respondents

Referred Judgements :-

KAUSHALYA DEVI MASSAND VS. ROOPKISHORE KHORE [REFERRED TO]
P. MOHANRAJ V. SHAH BROS. ISPAT (P) LTD [REFERRED TO]
AJAY KUMAR RADHEYSHYAM GOENKA V. TOURISM FINANCE CORPORATION OF INDIA LTD [REFERRED TO]
EDWARD MILLS CO LIMITED BEAWAR VS. STATE OF AJMER [REFERRED TO]
STATE OF ORISSA IN BOTH THE APPEALS STATE OF ORISSA IN BOTH THE APPEALS H R S MURTHY VS. M A TULLOCH AND CO :MISRILAL JAIN:M A TULLOCH AND CO [REFERRED TO]
STATE OF MADRAS VS. G V PAREKH [REFERRED TO]
SHEORATAN AGARWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MODI DISTILLERY [REFERRED TO]
ANIL HADA VS. INDIAN ACRYLIC LIMITED [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
MACQUARIE BANK LIMITED VS. SHILPI CABLE TECHNOLOGIES LTD. [REFERRED TO]
STATE BANK OF INDIA VS. V. RAMAKRISHNAN & ANR. [REFERRED TO]
GIRIRAJ GARG VS. COAL INDIA LTD. AND OTHERS [REFERRED TO]
P. MOHANRAJ VS. M/S. SHAH BROTHERS ISPAT PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Pleadings are complete, therefore, with the consent of learned counsel for the parties, the matter is heard finally.

(2.) This petition under Article 227 of the Constitution of India, has been filed questioning the validity of order dtd. 23/9/2023 passed by the XXII Additional Sessions Judge, Indore, in Criminal Revision No.377/2023 filed under Sec. 397 r/w Sec. 399 and 401 of the Code of Criminal Procedure, preferred against the order dtd. 15/6/2023 passed by the Judicial Magistrate First Class, Indore, rejecting the application moved by the petitioner in a pending criminal case seeking stay on the proceedings pending before the trial Court on the basis of interim-moratorium declared by the National Company Law Tribunal, Indore [hereinafter referred to as the 'NCLT'] upon the application filed by the creditor-Bank of Baroda.

(3.) To decide the controversy involved in this case, it is apt to mention the facts of the case, which in nutshell, are:-

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SURENDRA KUMAR PATWA Vs. DHARMENDRA VOHRA

Referred Judgements :-

JUDGEMENT

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