REGENT COMPUTRONICS PVT. LTD.

EVEREST ADVERTISING PVT. LTD. Appellant

V/S

STATE, GOVT. OF NCT OF DELHI Respondents

Referred Judgements :-

K M MATHEW VS. STATE OF KERALA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
N K SHARMA VS. ABHIMANYU [REFERRED TO]
SAROJ KUMAR PODDAR VS. STATE OF NCT DELHI [REFERRED TO]
S M S PHARMACEUTICAL LTD VS. NEETA BHALLA [REFERRED TO]
N K WAHI VS. SHEKHAR SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgment and order dated 13.07.2005 passed by a learned Single Judge of the Delhi High Court in Criminal M.C. Nos. 3690 and 3691 of 2001.

(3.) Respondent Nos. 2 and 3 herein are Chairman and Managing Director of a Company known as 'Dalmia Industries Ltd.', (The Company) which is registered and incorporated under the Companies Act, 1956. It was arrayed as Accused No. 6 in the complaint petition.

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EVEREST ADVERTISING PRIVATE LIMITED Vs. STATE GOVERNMENT OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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