Hemant Dogra vs M/S Astec Life Science Ltd And Anr
2023 Latest Caselaw 4371 Bom

                                                                 39-apl982-2022.doc


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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL APPLICATION NO.982 OF 2022


 Hemant Dogra                                     ... Applicant
            V/s.
 M/S Astec Life Science Ltd. & Anr.               ... Respondents


 Mr. Tejveer Singh a/w Mihir Modi i/b PSL Advocates
 and Solicitors.
 Mr. Prasanna Bhangale a/w Mr. P. S. Mishra for
 Respondent No.1.
 Ms. M.R. Tidke, APP for the State/Respondent No.2.



                               CORAM     : AMIT BORKAR, J.

                               DATED     : APRIL 27, 2023
 P.C.:

 1.       Prima facie it appears that the complaint is covered                    by

judgment of the Apex Court in the case of S.W. Palnitkar Vs. State of Bihar reported in 2002 1 SCC 241. According to petitioner, the transaction in question was of the year 2006. He was appointed as a independent non Executive Director in 2010. He resigned in 2013. In support of said contention, Form No.32 issued under Sections 303(2), 264(2) or 266(1)(a) and 266(1)(b)

(iii) of the Companies Act, 1956 are placed on record. The complaint is filed in the year 2015. Hence, the applicant has made out a case for grant of ad-interim relief.

39-apl982-2022.doc

2. Stand over to 7th July 2023.

3. Till 7th July 2023 there shall be ad-interim relief in terms of prayer clause (c) qua applicant only.

(AMIT BORKAR, J.)