Nitin Agrawal Proprietor Galaxy Motors vs Sushil Mittal Proprietor Mittal Motors
2026 Latest Caselaw 232 Chatt

Chattisgarh High Court

Nitin Agrawal Proprietor Galaxy Motors vs Sushil Mittal Proprietor Mittal Motors on 9 March, 2026

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          HIGH COURT OF CHHATTISGARH AT BILASPUR

                            CRMP No. 1625 of 2025

1 - Nitin Agrawal Proprietor Galaxy Motors S/o R.K. Agrawal Aged About 42
Years R/o Infront Of Old High Court Tikrapara, District Bilaspur Chhattisgarh
(Details Of Appellant And Respondent Correctly Mentioned)

... Petitioner(s) versus 1 - Sushil Mittal Proprietor Mittal Motors S/o Mahaveer Prasad Mittal Aged About 46 Years R/o Near Rest House Pendra Road, P.S. Pendra, District Gaurella Pendra Marwahi Chhattisgarh ... Respondent(s)

Order Sheet

09/03/2026 Shri Nitin Wadhwani on behalf of Shri Ankit Singh, Advocate for the petitioner.

In view of recent decision of Supreme Court in case of M/s Celestium Financial Vs. A. Gnanasekaran Etc. 2025 INSC 804, learned counsel for the petitioner prays for withdrawal of present Criminal Misc. Petition with liberty to file an Appeal under proviso to Section 372 of CrPC (413 of BNSS) before the appropriate court.

Prayer is allowed.

Accordingly, the present CrMP is disposed of as withdrawn with liberty to file an appeal within a period of 60 days from today before the appropriate court in accordance with law.

It is made clear that if such an appeal is filed before

the concerned court within the time given, it would not insist upon the limitation while deciding the same and will proceed to decide the matter in accordance with law.

Registry shall return the certified copy of the impugned order/judgment and relevant documents to the counsel for the petitioner after retaining photocopy of the same.

Record be sent back forthwith to the concerned court.

Sd/-

(Ravindra Kumar Agrawal) Judge

inder