Appejay Industries Private Ltd vs Unknown
2023 Latest Caselaw 6892 Cal

09-10-2023 ct no. 33 Sl. 27 sp

C.R.A. 94 of 2004

In the matter of : Appejay Industries Private Ltd.

.... appellant

Mr. Manoj Malhotra ... for the appellant

Ms. Faria Hossain, Mr. Anand Keshari ....for the State

The instant appeal was filed under Section 374(2)

of the Cr. P.C., 1973.

Being aggrieved by the judgment and order dated

16th September, 2003 passed by the learned Additional

Chief Judicial Magistrate, South 24 Parganas at Alipore

in T.R. Case No. 219 of 1999 thereby acquitting the

opposite party no. 1 from the charges framed under

Section 630 of the Companies Act, 1956.

By an order dated 4th February, 2004, the then Co-

ordinate bench of this Court had granted special leave to

prefer the instant appeal against the aforesaid judgment

in CRM 19 of 2004.

Learned advocate for the appellant submits written

instructions on behalf of the appellant company that the

appellant wants to withdraw the instant appeal.

Let the said instructions dated 30th September,

2023 be kept on record.

Under such circumstances, the instant appeal is

dismissed for non-prosecution.

Interim orders, if any, shall stand vacated.

The report filed by the learned advocate for the

State be kept on record.

(Ananya Bandyopadhyay, J.)