Uttarakhand High Court
C482/1426/2021 on 8 October, 2021
Author: R.C. Khulbe
Bench: R.C. Khulbe
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Date COURT'S OR JUDGES'S ORDERS
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C-482 No.1426 of 2021
Hon'ble R.C. Khulbe, J.
Mr. Jitendra Chaudhary, learned counsel for the applicants.
Heard.
This criminal misc. application has been filed U/s 482 Cr.P.C. for quashing the entire proceedings of Criminal Complaint Case No.1027 of 2020.' M/s Tata Steel Processing & Distribution Limited vs. M/s Suryanchal Furnitech & Another'.
It is argued by learned counsel for the applicants that the applicants are ready to pay the amount in instalments, in the first instalment the applicants will pay Rs.75,000/- within a period of one month from today.
Issue notice to respondent. Steps to be taken within seven days. List this matter on 30.11.2021. In the meantime, the applicants will have a right to move an adjournment application before the concerned Court. If, any such application is moved, the concerned court will consider the same favourably, subject to the payment of Rs.75,000/- within a period of one month to the respondent.
Let a certified copy of this order be supplied to the learned counsel for the applicants, today itself, as per rules.
(R.C. Khulbe, J.) 08.10.2021 BS