Tata Chemicals Limited Through ... vs Mohmad Hasam Thaiam
2022 Latest Caselaw 8870 Guj

     R/CR.MA/3293/2021                                ORDER DATED: 06/10/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 3293 of 2021

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       TATA CHEMICALS LIMITED THROUGH PARESHKUMAR TANK
                              Versus
                     MOHMAD HASAM THAIAM
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Appearance:
MR.VARUN K.PATEL(3802) for the Applicant(s) No. 1
MR TR MISHRA(483) for the Respondent(s) No. 1
MR JIRGA JHAVERI, APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                              Date : 06/10/2022

                               ORAL ORDER

1. This application is filed for leave to appeal under Section 378(4) of the Criminal Procedure Code against the judgment and order dated 01.10.2020 passed by the learned Judicial Magistrate First Class, Okhamandal in Criminal Case No.658 of 2016 (Old Criminal Case No.375 of 2014).

2. Heard learned advocate Mr.Varun Patel for the applicant.

3. Rule. Learned APP Ms.Jirga Jhaveri waives service of rule for the respondent-State.

4. Having regard to the submissions made by learned advocate for the applicant and considering the averments made in the application and also perusing the judgment and order dated 01.10.2020 passed by the learned Judicial Magistrate First Class, Okhamandal in Criminal Case

R/CR.MA/3293/2021 ORDER DATED: 06/10/2022

No.658 of 2016 (Old Criminal Case No.375 of 2014), it appears that the matter requires consideration.

5. This application for Leave to Appeal is granted. Rule is made absolute.

6. The main matter to be listed on 17.11.2022.

(A. C. JOSHI,J) GIRISH