Kamakhya Poly Industries vs Lal Babu Ramji
2023 Latest Caselaw 32 Gua

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GAHC010111382022




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

                                    Case No. : Crl.L.P./33/2022

             KAMAKHYA POLY INDUSTRIES
             A PROPRIETORSHIP FIRM HAVING ITS OFFICE AT 2ND FLOOR,STEEL
             INDIA COMPLEX, S.J ROAD, ATHGAON, GUWAHATI 781001, REPRESENTED
             BY ITS AUTHORISED SIGNATORY SANJEEV GARG, SON OF LATE S.N
             GARG



             VERSUS

             LAL BABU RAMJI
             PROPRIETOR OF ADABARI HARDWARE AND TILES, HAVING ITS SHOP AT
             ADABARI BUS STAND, NEAR SARAIGHAT HYUNDAI CAR SHOWROOM,
             ABABARI, GUWAHATI 781014, PS JALUKBARI, DIST KAMRUP M ASSAM



Advocate for the Petitioner    : MR. D K KOTHARI

Advocate for the Respondent : MS R BARUAH




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                              ORDER

Date : 02-01-2023

Heard Mr. Y. Kothari, learned counsel appearing on behalf of mr. D.K. Kothari, learned counsel for the petitioner. None appears for the respondent. As per order dted 15.12.2022 of Lawazima Court it appears that on 14.12.2022 learned counsel appeared on behalf ofthe sole respodnnet by filing Vakalatnama. Hence, the service is complete.

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This application is filed under Section 378(4) of the Cr.P.C. praying for leave to file Appeal against the impugned judgment and Order dated 07.04.2022 passed by the Judicial Magistrate First Class, Kamrup (Metro), Guwahati in Complaint Case No. 4151c /2017 whereby the accused was acquitted. Though the notice was duly served to the respondent but none has appeared today. As the respondent has made no objection, the prayer of the petitioner is allowed. Leave is granted. The Registry is directed to register the appeal and list the appeal for admission. The Crl.L.P. is disposed of.

JUDGE

Comparing Assistant