KAILASH CHANDRA JAIN Vs. S M PODDAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and the respondents.

(2.) IN proceedings under Section 133, Cr. P. C. an order was passed on 17-2-81 to remove the nuisance against the petitioners Kailash Chandra Jain and M/s. Rajshree Pictures Private Limited, Jaipur. On 19-5-81, it was noticed by the Court that in compliance of the order dated 17-2-81 the alleged nuisance has been removed. The Court then directed that in view of this, the proceedings Under Section 135, Cr. P. C. for taking evidence of the parties would now be taken. Accordingly, the Court directed that evidence would now be taken on 26-5-81.

(3.) IT is common ground that the non-petitioners, S. M. Poddar and others have moved another application before the lower Court Under Section 142, Cr. P. C. along with the application Under Section 133, Cr. P. C. It is also common ground that no order was passed on the application Under Section 142, Cr. P. C. and both the parties agree that till now no order has been passed on the application Under Section 142, Cr. P. C.