NANDAN PETROCHEM LTD Vs. SINGLA AGENCIES

JUDGEMENT

(1.) THE matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of private criminal complaint (Annexure P3) filed by complainantrespondent M/s Singla Agencies, M/s Meguin Oil India and its Chairman Narain Aggarwal, were summoned as accused to face the trial for the commission of an offence punishable u/s 406 read with section 34 IPC, vide impugned summoning order dated 26.9.2011 (Annexure P4) by the trial Magistrate.

(2.) SEQUELLY , it is not a matter of dispute that accused -company has already been amalgamated in petitioner -company Nandan Petrochem Limited, by virtue of order dated 15.1.2001 (Annexure P1) of Government of India.

(3.) AGGRIEVED by the impugned summoning order (Annexure P4), the revision petition No.2 of 7.1.2012 (Annexure P5) filed by the petitioner -transferee company was dismissed as time barred, by way of impugned order dated 18.9.2013 (Annexure P6) by the Revisional Court.