Madhya Pradesh High Court
Nokia India Pvt. Ltd. vs M/S Priya Sales on 4 October, 2018
1 MCRC-39023-2018
The High Court Of Madhya Pradesh
MCRC-39023-2018
(NOKIA INDIA PVT. LTD. Vs M/S PRIYA SALES)
2
Jabalpur, Dated : 04-10-2018
Shri Anil Khare, Senior Advocate with Shri Wakeel Khan, counsel for
the petitioners.
Let notice of this miscellaneous criminal case be issued to the
respondents returnable in four weeks by RAD as well as ordinary mode.
Let requisites for the same be filed within a week.
This miscellaneous criminal case under Section 482 of the Code of Criminal Procedure is directed against order dated 16.06.2015 passed by the Court of Judicial Magistrate First Class, Katni; whereby complaint under Sections 406, 409, 420, 466, 468 and 479 of the Indian Penal Code has been registered against the petitioners and three other co-accused persons.
Heard on I.A.No.16791/2018 for staying the proceedings before the trial Court.
Learned counsel for the petitioners submits that the agreement between the parties was effective only for one year and the complainant had not vested right to get the agency continued for the next year.
In aforesaid circumstances, it is directed that the proceedings before the trial Court in complaint case no. 402530/2015 (M/s Priya Sales vs. Nokia India Pvt. Ltd. and others) shall remain stayed till the next date of hearing.
Let the matter be listed on 20.11.2018.
(C V SIRPURKAR) JUDGE BIJU Digitally signed by BIJU BABY DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, BABb postalCode=482001, st=Madhya Pradesh, 2.5.4.20=e5315b70be15 951294edc141a3ff3f540 330f623fe17a53c92d46 Y 047f5b1f3e7, cn=BIJU BABY Date: 2018.10.05 22:52:55 -07'00'