Metro Tyres Ltd.Through Its Power Of ... vs Mrs. Geeta Kanhaiyalal Khandelwal ...
2024 Latest Caselaw 1430 Bom

Bombay High Court

Metro Tyres Ltd.Through Its Power Of ... vs Mrs. Geeta Kanhaiyalal Khandelwal ... on 19 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

2024:BHC-AS:2832

                                                                                     23-IA-106-2024.doc




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 106 OF 2024
                                                    IN
                               CRIMINAL REVISION APPLICATION NO. 433 OF 2014

                    Metro Tyres Ltd. Through Its Power of
                    Attorney Holder Mukesh Premchand Chaturvedi ... Applicant

                    IN THE MATTER BETWEEN :

                    Mrs. Geeta Kanhaiyalal Khandelwal
                    Proprietor of Prakash Agencies                          ...Applicant

                          Versus
                    Metro Tyres Ltd. Through Its Power of
                    Attorney Holder Mukesh Premchand Chaturvedi ... Applicant
                                                     ....
                    Mr. Tejesh Dande a/w Mr. Bharat Gadhavi, Advocate for the Applicant.
                    Mr. Chandrakirti Zende i/by Mr. Jayesh Kocheta for the Respondent
                    No.1.
                    Mr. Arfan Sait, APP for the Respondent - State.

                                                            ....

                                              CORAM   :        PRAKASH D. NAIK, J.

                                              DATE    :        19th JANUARY, 2024.

                    P.C.:

1. This is an application for expediting the hearing of Criminal

Revision Application No.433 of 2014.

2. The applicant is the original complainant. The respondent

No.1 herein has preferred Criminal Revision Application No.433 of

2014 challenging the judgment of conviction under Section 138 of

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23-IA-106-2024.doc

the Negotiable Instrument Act. Pursuant to dismissal of the appeal

preferred by the accused, she approached this Curt by preferring

the said revision application which has been admitted vide order

dated 23rd March, 2016.

3. Considering the aforesaid circumstances, the criminal

revision application may be listed at the bottom of admission board

for final hearing on 6th March 2024.

4. Interim Application is disposed of.

                                                 (PRAKASH D. NAIK, J.)




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