GANGUBAI POONJA ANGRE Vs. MUKESH TEXTILE MILLS

JUDGEMENT

(1.) ALL these Revision Applications involve common question, therefore they have been disposed of by this common judgment, by consent.

(2.) THESE Revisions were for admission and at that time it was decided finally, therefore initially oral arguments of Mr. Shamrao G. Samant learned counsel for the petitioners-accused and Mr. Yande on the otherwise for respondent No. 1 were heard. Then both the counsels gave comprehensive written notes of arguments with case laws and on that basis all these Revision Applications are being disposed of.

(3.) PETITIONERS in all these Revision Applications were accused before the trial Court i. e. Additional Chief Metropolitan Magistrate, 19th Court, Esplanade, Mumbai, under Section 630 of the Companies Act. The complaints were filed by respondent No. 1 against them for refusal to vacate the premises. The Magistrate found them guilty and by his Common Order dated 24th August, 2000 ordered them to hand over possession of the premises to the respondent No. 1, in addition to the imposition of fine of Rs. 100/- on each of the petitioners-accused.