Being aggrieved by quashing of the complaint quadocuments No.1 to 28, the appellant-complainant has preferredappeal (SLP (Crl.) No.9053 of 2016). Being aggrieved byremitting the matter to the trial court qua ... documents No.29 to 54,the respondents have filed appeal [SLP(Crl.) D No.6405 of 2019and SLP(Crl.) D. No.6122 of 2019]. Though the SLPs by therespondents are filed with delay, in the interest of justice, delay infiling the SLPs are condoned