Bombay High Court
Shri Padmakant Manubhai Dalal vs Dipesh Chandrakant Gosalia And Anr on 24 September, 2025
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10-ALP-418-2013 +.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
APPLICATION FOR LEAVE TO APPEAL NO.418 OF 2013
WITH
CRIMINAL APPLICATION IN APPLICATION NO.1003 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.418 OF 2013
Padmakant M. Dalal ..... Applicant
VERSUS
Hansaben C. Gosalia & Ors. ..... Respondents
ALONGWITH
APPLICATION FOR LEAVE TO APPEAL NO.419 OF 2013
WITH
CRIMINAL APPLICATION IN APPLICATION NO.1004 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.419 OF 2013
Padmakant M. Dalal ..... Applicant
VERSUS
Hansaben C. Gosalia & Ors. ..... Respondents
ALONGWITH
APPLICATION FOR LEAVE TO APPEAL NO.420 OF 2013
WITH
CRIMINAL APPLICATION IN APPLICATION NO.1005 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.420 OF 2013
Padmakant M. Dalal ..... Applicant
VERSUS
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10-ALP-418-2013 +.odt
Hansaben C. Gosalia & Ors. ..... Respondents
ALONGWITH
APPLICATION FOR LEAVE TO APPEAL NO.421 OF 2013
WITH
CRIMINAL APPLICATION IN APPLICATION NO.1006 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.421 OF 2013
Padmakant M. Dalal ..... Applicant
VERSUS
Hansaben C. Gosalia & Ors. ..... Respondents
ALONGWITH
APPLICATION FOR LEAVE TO APPEAL NO.422 OF 2013
WITH
CRIMINAL APPLICATION IN APPLICATION NO.1001 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.422 OF 2013
Padmakant M. Dalal ..... Applicant
VERSUS
Hansaben C. Gosalia & Ors. ..... Respondents
ALONGWITH
APPLICATION FOR LEAVE TO APPEAL NO.423 OF 2013
WITH
CRIMINAL APPLICATION IN APPLICATION NO.1002 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.423 OF 2013
Padmakant M. Dalal ..... Applicant
VERSUS
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10-ALP-418-2013 +.odt
Hansaben C. Gosalia & Ors. ..... Respondents
ALONGWITH
CRIMINAL REVISION APPLICATION NO.452 OF 2015
WITH
CRIMINAL APPLICATION NO.333 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.452 OF 2015
Padmakant M. Dalal ..... Applicant
VERSUS
Dipesh C. Gosalia & Ors. ..... Respondents
ALONGWITH
CRIMINAL REVISION APPLICATION NO.453 OF 2015
WITH
CRIMINAL APPLICATION NO.334 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.453 OF 2015
Padmakant M. Dalal ..... Applicant
VERSUS
Dipesh C. Gosalia & Ors. ..... Respondents
ALONGWITH
CRIMINAL REVISION APPLICATION NO.454 OF 2015
WITH
CRIMINAL APPLICATION NO.335 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.454 OF 2015
Padmakant M. Dalal ..... Applicant
VERSUS
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10-ALP-418-2013 +.odt
Dipesh C. Gosalia & Ors. ..... Respondents
ALONGWITH
CRIMINAL REVISION APPLICATION NO.455 OF 2015
WITH
CRIMINAL APPLICATION NO.336 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.455 OF 2015
Padmakant M. Dalal ..... Applicant
VERSUS
Dipesh C. Gosalia & Ors. ..... Respondents
ALONGWITH
CRIMINAL REVISION APPLICATION NO.456 OF 2015
WITH
CRIMINAL APPLICATION NO.337 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.456 OF 2015
Padmakant M. Dalal ..... Applicant
VERSUS
Dipesh C. Gosalia & Ors. ..... Respondents
ALONGWITH
CRIMINAL REVISION APPLICATION NO.457 OF 2015
WITH
CRIMINAL APPLICATION NO.338 OF 2019
IIN
APPLICATION FOR LEAVE TO APPEAL NO.457 OF 2015
Padmakant M. Dalal ..... Applicant
VERSUS
Dipesh C. Gosalia & Ors. ..... Respondents
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10-ALP-418-2013 +.odt
Mr.Ganesh Bhujbal for the Applicant.
CORAM : RAJESH S. PATIL, J.
DATE : 24 SEPTEMBER, 2025
P.C. :-
1) Mr.Ganesh Bhujbal, appearing for the original
Complainant submits that six complaints under Section 138 of the
Negotiable Instruments Act, 1881 (for short "NI Act") were filed by
the partner of the firm Venus Polymers against the Respondent-
Company and its three Directors. All the six complaints were heard
together and by a Judgment and Order, the Metropolitan Magistrate,
48th Court, Andheri, passed an order of conviction against accused
Nos.1 and 3. Against the said Judgment and Order, Accused Nos.1 and
3 filed Appeals before the Sessions Court. Those Appeals were
ultimately allowed, against which the complainant has filed six
Criminal Revision Applications, which are admitted on 15 March
2017.
2) As far as Accused Nos.2 and 4 are concerned, they were
acquitted from the complaint filed under Section 138 of the NI Act.
Against the said acquittal, the original complainant filed Criminal
Application for leave to file Appeal.
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10-ALP-418-2013 +.odt
3) In the meanwhile, the original complainant Padmakant
Dalal died. His wife Renu Dalal has claimed to be partner of the
Partnership Firm Venus Polymers, hence, she has preferred
Miscellaneous Applications to bring herself on record in all the 12
proceedings.
4) Issue notice to the Respondent returnable on 13 October,
2025.
5) Apart from Court notice, the Applicant is permitted to
serve the Respondent by private notice, by all permissible modes of
service and file Affidavit of service before the next date of hearing.
6) Applicant is permitted to serve a copy of the Application
on the Advocate appearing for the Respondent-Party
[RAJESH S. PATIL, J.]
