M/S Kreate Energy (I) Pvt. Ltd And ... vs State Of Maharashtra And Anr
2023 Latest Caselaw 4851 Bom

                                                         p1-apl1451-2022.doc


 AGK
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

             CRIMINAL APPLICATION NO.1451 OF 2022


 Kreate Energy (I) Pvt. Ltd. & Ors.          ... Applicants
            V/s.
 The State of Maharashtra & Anr.             ... Respondents


 Mr. Jatin P. Shah with Ms. Snehankita Munj and Ms.
 Shraddha Kamble for respondent No.2.



                               CORAM : AMIT BORKAR, J.

DATED : MAY 6, 2023 P.C.:

1. Not on board. Mentioned. Taken on board.

2. Paragraph 4 of the order dated May 4, 2023 be corrected to read as follows:

"4. Since in the facts of the case, legally recoverable liability exceeds the disputed amount of cheque, the judgment relied on by the applicant is of no help to the applicant."

3. Order dated 4 May 2023 be corrected accordingly and upload the same as Order No.2.

(AMIT BORKAR, J.)