HARBANS SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS order will dispose of CWP No. 4366 of 1984 and CWP No. 4500 of 1985 as common questions of law and fact are involved. Reference shall be made to the facts in CWP No. 4366 of 1984.

(2.) THE petitioner in partnership with Kartar Singh was carrying on business under the name and style of M/s. Sadhu Singh Harbans Singh.

(3.) THE respondents have appeared and resisted the writ petition. THE broad facts stated in the petition have been admitted in the manner stated above. It is further pleaded that the provisions of Sections 277 and 279 of the Act are legal, valid and constitutional. THE criminal court was not obliged to stay the proceedings in the complaint case merely on the plea that an application under Section 245C of the Act for settlement of cases had been filed and was pending before the Settlement Commission.