SANJEEV PRAKASH SHARMA, J. - (1.) These criminal misc. petitions are pending before this Court since 2007. These petitions were listed before this Court on the previous date on 3.1.2020, however, complainant, who is an Advocate now, was absent on that day. Thus, taking note of the fact that these petitions are pending since 2007, in the interest of justice, the same was adjourned for 15.1.2020. On 15.1.2020, the case was further adjourned for 16.1.2020 and then, case has been listed again today i.e. on 23.1.2020. Today also, the case was taken up in the first round, but no one appeared for the complainant and in the second round also, no one appeared for the complainant.
(2.) Heard learned Counsel for the petitioner as well as learned Public Prosecutor.
(3.) The submission of the learned Counsel for the petitioners is that in terms of Section 207 of the Companies Act, 1956 (hereinafter referred to as "the Act of 1956"), a complaint has been filed before the learned Special Court (Economic Offences), Jaipur, alleging that the dividends have not been released by the petitioner­company. The petitioners before this Court are: company­Indian Oil Corporation Limited having its registered office at Bandra, Mumbai and other are the Chairman, Directors and Ex-Directors of the company, Learned Counsel submits that jurisdiction did not lie with the learned Special Court (Economic Offences), Jaipur, to take cognizance on the complaint under Section 207 of the Act of 1956 as the cause of action would be said to have been taken place only at the registered office of the petitioner­company.;