Sunil Ambwani, J. - (1.) Pradeshia Industrial & Investment Corporation of U.P. Ltd. (hereinafter called as PICUP) has filed these Criminal Revision Nos. 41 of 2000 and 49 of 2000 against the Judgment and Order dated 20-12-1999 passed by the Chief Judicial Magistrate, Ghaziabad in State of U.P. v. M.L. Gupta [Case No. 153 of 1999] by which an application under Section 451, Cr. P.C. has been allowed with a direction that M/s. Keshav Enterprises, Mohali through its authorised representative Amrik Singh be given Supurdagi of the machinery detailed in the list dated 3-5-1999 and 30-8-1999 on furnishing surety bonds of two reliable persons with a personal bond, and the order dated 6-1 -2000 passed by the Chief Judicial Magistrate, Ghaziabad in Case No. 153 of 1999, State of U.P. v. M.L. Gupta and others by which he has directed Official Liquidator, 33 Tashkand Marg, Allahabad to comply with the Order dated 20-12-1999 and handover the Supurdagi of the case properties in his presence on 10-1-2000, and submit a compliance report on 11-1-2000.
(2.) In Criminal Revision No. 41 of 2000 the operation of the Order dated 20-12-1999 was stayed by this Court on 10-1 -2000 and that order has been extended from time to time. In Criminal Revision No. 49 of 2000, the operation of Order dated 6-1-2000 passed by Chief Judicial Magistrate, Ghaziabad to handover the possession of the properties in compliance of the order dated 20-12-1999 has also been stayed by this Court on 11-1-2000 and the same has also been extended from time to time.
(3.) Civil Misc. Application No. 7683 of 2000 (A-30) was filed on behalf of PICUP to decide the company petition along with aforesaid criminal revisions. The then Company Judge by his Order dated 28-12-2000 found that prayers in the application cannot be granted without the consent of the Hon'ble Judge hearing criminal revisions and thus the papers were directed to be placed before Hon'ble the Chief Justice. By an order dated 4-2-2000, the then Hon'ble the Chief Justice directed that all the matters, including Criminal Revision Nos. 41 of 2000 and 49 of 2000 to be placed before him and that is how both the criminal revisions have been connected with the company petition. By a subsequent order dated 4-8-2000. Hon'ble the Chief Justice has directed that all the matters be placed before appropriate Bench and thus both the aforesaid criminal revisions have been connected and have come up for hearing before this Court.;