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1. Despite service of notice, second respondent has not appeared and contested the proceedings. 2. The foundational facts which are not in dispute may be stated at the threshold. The petitioner is a member of the Backw…
1. Heard the learned Counsel for the petitioner Sri G.R. Laxmipathy Reddy and the learned Government Pleader Sri M.H. Ibrahim. 2. The revision is confined to the short point. The question in this revision is whether it…
1. This is an application for quashing the prosecution of the petitioner for offences under Sections 406/409, Indian Penal Code, pending before a Munsif-Magistrate at Dhanbad. 2. On the 1st of March, 1968. the opposite…
Mohan Shantanagoudar, J.@mdashCompany Petition No. 102/2002 is filed by Reserve Bank of India (hereinafter referred to as ''the RBI'' for short) u/s 45 of the Reserve Bank of India Act, 1934 read with Section 433 of the…
Dismissed
N. Kumar, J.@mdashThe petitioner - Maha Rashtra Apex Corporation Limited has filed this petition under sections 391, 393 read with section 394A of the Companies Act, 1956 (''the Act'') seeking sanction of this court to …