LAWS(P&H)-2018-5-227

SEIMENS LIMITED Vs. STATE OF HARYANA AND ANOTHER

Decided On May 14, 2018
SEIMENS LIMITED Appellant
V/S
State Of Haryana And Another Respondents

JUDGEMENT

(1.) Petitioner has prayed for consolidation of proceedings pending before different Courts of Judicial Magistrates First Class, Gurugram to one Court as well as proceedings pending before different Courts of Additional Sessions Judges, Gurugram to one Court in the interest of justice.

(2.) Learned counsel for the petitioner submitted that cases (Annexures P1 to P7) are pending before different Courts of Judicial Magistrates First Class, Gurugram and cases (Annexures P8 to P12) are pending before different Courts of Additional Sessions Judges, Gurugram having overlapping facts between the same parties and therefore, they are required to be clubbed in one Court of Judicial Magistrate First Class and Additional Sessions Judge in respective cases.

(3.) Following cases are pending before the Courts of Judicial Magistrates First Class, Gurugram:-