LAWS(MPH)-2007-9-93

CHAND MEHTA Vs. C.K. DISTRIBUTOR

Decided On September 13, 2007
Chand Mehta Appellant
V/S
C.K. Distributor Respondents

JUDGEMENT

(1.) HEARD Mr. Rakesh Kakar counsel for petitioners on the question of admission.

(2.) RECORD perused.

(3.) ALSO heard on IA 5994 of 07 an application for stay of further proceedings of Criminal case No. 1960 of 06 (M/s. CK Distributor v. Sh. Chand Mehta and Ors.) pending in the court of Special Judicial Magistrate First Class, Mandsaur.