Nikhil Yarn Private Limited ... vs Unknown
2022 Latest Caselaw 2277 Cal

21.04.2022

Srimanta

CRMSPL/21/2022

In Re : An application for grant of special leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973.

In the matter of : Nikhil Yarn Private Limited represented by its Manager (Accounts) and/or authorized representative, Mr. Manish Sharma ...petitioner.

Mr. Soumya Nag, Adv., Mr. Vikash Vaishya, Adv.

...for the petitioner.

Mr. Narayan Prasad Agarwala, Adv., Mr. Pratick Bose, Adv.

...for the State.

This is an application for special leave to appeal. I have perused the impugned judgment. Leave is granted to file appeal against the impugned judgment. The petitioner is directed to file memorandum of appeal within 30 days from the date of this order.

( Bibek Chaudhuri, J. )