- (1.) Heard on the question of admission of intra Court appeal.
(2.) Order dated 16.04.2012 passed in Civil Writ Petition No.5072/2012 has been impugned in the intra Court appeal.
(3.) Prayer was made before the Additional Chief Metropolitan Magistrate (Economic Offence), Jaipur Metropolitan, Jaipur in Case No.969A/2006 to stay the criminal proceedings of a petition pending with effect from 2006, which was refused. It was submitted that proceedings are pending before the Settlement Commission, as such there should be stay of criminal proceedings. It was further submitted that with respect to penalty proceedings also, the matter is pending, therefore, criminal proceedings be stayed.;