M/S Supersales Enterprises vs Nani Gopal Goswami
2023 Latest Caselaw 1596 Gua

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GAHC010076452023




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : Crl.L.P./15/2023

            M/S SUPERSALES ENTERPRISES
            S.R.C.B. ROAD, FANCY BAZAR, GUWAHATI- 781001, ASSAM.
            REP. BY BINOD AGARWAL, AGED ABOUT 52 YEARS, S/O LT. SHIVLAL K.
            AGARWAL, R/O S.R.C.B. ROAD, FANCY BAZAR, GUWAHATI- 781001,
            ASSAM.



            VERSUS

            NANI GOPAL GOSWAMI
            PROPRIETOR OF M/S GOSWAMI TRADERS AND S/O KRISHNA GOPAL
            GOSWAMI, R/O HOUSE NO. 11, BAIKUNTHA PATH, BYE LANE NO. 3,
            P.O.- BAMUNIMAIDAM,
            P.S.- NOONMATI,
            GUWAHATI- 781021, DIST.- KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR SARFRAZ NAWAZ

Advocate for the Respondent :

             Linked Case :

            M/S SUPERSALES ENTERPRISES



             VERSUS

            NANI GOPAL GOSWAMI B
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           ------------
           Advocate for : MR SARFRAZ NAWAZ
           Advocate for : appearing for NANI GOPAL GOSWAMI B



                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 21.04.2023

Heard Mr. S. Nawaz, learned counsel appearing for the petitioner. This is an application filed under Section 378(4) of Cr.P.C., 1973 seeking leave to prefer an appeal against the judgment and order dated 07.02.2023

passed by learned JMFC, Kamrup(M) in C.R. Case No. 4477 3/2018, whereby the respondent is acquitted under Section 138 of N.I. Act.

Issue notice.

The petitioner shall take step(s) for service of notice upon the respondent by registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 3(three) days.

List accordingly.

JUDGE

Comparing Assistant