Aarti Poddar vs Siddhi Vinayak Tractor Parts
2025 Latest Caselaw 1497 Chatt

Chattisgarh High Court

Aarti Poddar vs Siddhi Vinayak Tractor Parts on 28 January, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                              1




                                                                             2025:CGHC:4929


                                                                                          NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 CRMP No. 2577 of 2024

                         •   Aarti Poddar W/o Alok Poddar, Aged About 42 Years Proprietor Of
                             Poddar Trading Company, R/o Flat No. 103, (Wrongly Mentioned As
                             Flat No.03 In Impugned Order), Aadharshila Towers, Near
                             Chhattisgarh Hospital, Mowa, Raipur, Tehsil And District-Raipur
                             (C.G.)
                                                                                 ... Appellant

                                                           versus

                         1. Siddhi Vinayak Tractor Parts, Through Proprietor Naresh Tamrakar,
                            S/o Arjun Tamrakar, Address At Siddhi Vinayak Tractor Parts, Durg
                            Road Main Road Dhamd, District-Durg (C.G.)
                         2. Naresh Tamrakar S/o Arjun Tamrakar, Address At Siddhi Vinayak
                            Tractor Parts, Durg Road Main Road, Dhamda, District-Durg (C.G.)
                                                                              ... Respondent(s)

For appellant : Ms. Katyayani Vishnupriya, Advocate on behalf of Mr. Ankur Agrawal, Advocate

For Respondent(s) : None

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 28.01.2025

1. Heard on IA No. 01/2024, application for condonation of delay in

filing acquittal appeal.

2. On due consideration the same is allowed and delay in filing the

acquittal appeal is hereby condoned.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.01.30 10:35:09 +0530

3. Also heard on admission.

4. The present application has been filed under Section 419(4) of

Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of special leave.

5. Application being arguable is admitted for hearing.

6. Perused the impugned judgment and gone through the other

material available on record.

7. On due consideration, application for grant of leave to appeal is

allowed. Registry is directed to register the case as regular

Acquittal Appeal.

8. Notice be issued to the respondent by ordinary course as well as

by registered mode within two weeks on payment of process fee

after registration of acquittal appeal.

9. In view of the above, present CRMP stand disposed of.

10. The acquittal appeal be listed on 18th March, 2025 for final

disposal in motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish