Gujarat High Court
Reliance Industries Limited & Ors vs State Of Gujarat & Anr on 22 June, 2006
Author: J. R. Vora
Bench: J.R.Vora
CR.MA/6209/2006 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No. 6209 of 2006
=================================================
=
RELIANCE INDUSTRIES LIMITED & ORS
Versus
STATE OF GUJARAT & ANR
=================================================
=
Appearance :
MR AD SHAH for Applicants
MR AY KOGJE APP for Respondent No. 1
None for Respondent No. 2
=================================================
=
CORAM : HONOURABLE MR.JUSTICE J.R.VORA
Date : 22/06/2006
ORAL ORDER
1 Leave to amend and correct the spelling mistake in the names of the petitioners mentioned.
2 Heard Senior Counsel Mr. A.D. Shah for applicants and learned APP Mr. A.Y. Kogje for respondent No.1 State. 3 Learned Senior Counsel Mr. Shah submitted that on inviting applications for appointment of operators, Opponent No.2 was duly appointed to run and operate a petrol pump on his preferring application. It was further submitted that for due performance of operation of said pump in pursuance of terms of contract, security deposit of Rs. 5 lakhs was paid by Opponent No.2. For the reasons of breach of contract between the parties, CR.MA/6209/2006 2/2 ORDER when dealership was cancelled, the loss occurred was deducted from the security deposit and the remaining amount was paid and duly received by Opponent No.2. Learned Counsel further submits that in this view of matter, no ingredients of any criminal offence is disclosed by the complaint filed by Opponent No.2. 4 In view of above, prima facie, it appears that civil dispute is involved in the matter and hence RULE returnable on 25th of July, 2006. Learned APP Mr. A.Y. Kogje waives for respondent No.1 State of Gujarat. Interim relief in terms of Para- 13(B) of the petition till further orders. DS permitted.
(J. R. VORA, J.) pnnair