M/S G.S. Agencies vs M/S Air Cooling Corporation And Anr
2025 Latest Caselaw 3757 Gua

Gauhati High Court

M/S G.S. Agencies vs M/S Air Cooling Corporation And Anr on 5 March, 2025

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GAHC010275482024




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

                                  Case No. : Crl.L.P./52/2024

            M/S G.S. AGENCIES
            A PROPRIETORSHIP FIRM, HAVING ITS REGISTERED OFFICE AT SHOP NO.
            101, MANGALRAM MARKET, 1ST FLOOR, A.T. ROAD, GUWAHATI-781001,
            DIST. KAMRUP (M), ASSAM, REP. BY ITS PROPRIETOR SRI SANJAY
            AGARWAL, S/O. OF LATE GANGA PRASAD AGARWAL



            VERSUS

            M/S AIR COOLING CORPORATION AND ANR
            REGISTERED OFFICE HOUSE NO. 45, NALINI BAA DEVI PATH, SHREE
            NAGAR, CHRISTIAN BASTI, P/S. DISPUR, GUWAHATI-781005, DIST.
            KAMRUP (M), ASSAM.

            2:PRIYANGSHU GOSWAMI
             PROPRIETOR OF M/S. AIR COOING CORPORATION
             RESIDENCE OF HOUSE NO. 2
             1ST FLOOR
             SATYAPUR PATH
             BELTOLA BAZAR
             P/S. DISPUR
             GUWAHATI-781028
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. N N JHA, MR. M BERIA,MR. M UDDIN,MS M SAHOO,D
DAS

Advocate for the Respondent : ,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

05.03.2025

1. Heard Mr. N.N. Jha, the learned counsel for the petitioner.

2. This application under Section 419 of the Bharatiya Nagarik Suraksha Sanhita(BNSS), 2023 has been filed by the petitioner, namely, M/s G.S. Agencies, seeking leave to appeal against the impugned judgment and order dated 29.10.2024, passed by the learned Judicial Magistrate First Class, Kamrup(M), at Guwahati in C.R. Case No. 2913/2016, whereby, the respondent were acquitted of the offence under Section 138 of the N.I. Act, 1881.

3. Issue notice to the respondents.

4. The learned counsel for the petitioner shall take steps for issuance of notice upon the respondents by registered post with A/D as well as by usual mode within 7(seven) days, from the date of this order, returnable after 4(four) weeks.

5. List accordingly.

JUDGE

Comparing Assistant