Gujarat High Court
Chunnilala Praanjivandas ... vs State Of Gujarat on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
R/SCR.A/3869/2023 CONCILIATION ORDER DATED:
09/09/2023 undefined
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
VORA
AND
MR. PRAKASH K JANI (SENIOR
ADVOCATE, HIGH COURT OF GUJARAT)
R/SPECIAL CRIMINAL APPLICATION NO. 3869 of 2023
1 CHUNNILALA 2 DEEPAM BHIKHUBHAI
PRAANJIVANDAS (COTTON THANAWALA
COMPANY PVT. LTD) AT 6TH FLOOR, GLOBAL
AT 6TH FLOOR, GLOBAL CHMABBERS, WALCHAND
CHMABBERS, WALCHAND HIRACHAND MARG,
HIRACHAND MARG, MUMBAI?
MUMBAI? PRESENTLY RESIDING AT ?
PRESENTLY RESIDING AT ? PUNIT TOWER-1, SECTOR -
PUNIT TOWER-1, SECTOR - 11, CBD BELAPUR, NAVI
11, CBD BELAPUR, NAVI MUMBAI.
MUMBAI.
Applicant(s)
VERSUS
1 STATE OF GUJARAT 2 JITENDRABHAI POPATBHAI
NOTICE TO BE SERVED BHALARA
THROUGH THE PUBLIC DIRECTOR AND
PROSECUTOR, HIGH AUTHORISED PERSAON OF
COURT OF GUJARAT, BHALARA COTTON
AHMEDABAD COMPANY PVT. LTD. ?
RESIDING AT VALLABH
NAGAR SOCIETY, JETPUR
ROAD, GONDAL, DIST.
RAJKOT.
Respondent(s)
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Appearance:
MS.DILBUR CONTRACTOR(6388) for the Applicant(s) No. 1,2
MR BHARGAV PANDYA, APP for the Respondent(s) No. 1
NEUTRAL CITATION
R/SCR.A/3869/2023 CONCILIATION ORDER DATED:
09/09/2023 undefined
==========================================================
This application coming on for conciliation before Lok
Adalat, the following order is passed :
CONCILIATION ORDER
1. Heard learned advocates appearing for the respective
parties. Learned advocates appearing for the respective parties
have placed on record the affidavit of the original complainant
dated 01.04.2023 signed by the complainant, wherein it is stated
that original complainant has decided to settle the dispute with
original-applicants-accused by accepting the cheque of
Rs.11,00,000/- and he does not have any objection if the
judgment and order dated 07.03.2023 passed in Criminal Case
No.6793 of 2009 is quashed and set aside so also, which is the
subject matter to challenge of this Special Criminal Application.
2. The affidavit of the original complainant dated 01.04.2023
signed by the complainant is taken on record.
3. In view of the fact that the dispute is of the private nature,
learned APP does not have any objection if the impugned orders
are quashed and set aside.
4. In view of the settlement arrived at between the parties and
in view of the fact that now the original complainant does not
want to continue with the proceedings, the judgment and order
dated 07.03.2023 passed in Criminal Case No.6793 of 2009 is
hereby quashed and set aside.
NEUTRAL CITATION
R/SCR.A/3869/2023 CONCILIATION ORDER DATED:
09/09/2023 undefined
5. In view of the aforesaid, present Special Criminal
Application is disposed of.
6. Since the Special Criminal Application is disposed of, if any
amount, lying with the Sessions Court, be disbursed in favour of
the original applicants-accused.
7. The applicants are directed to deposit a cost of Rs.50,000/-
with the Gujarat State Legal Services Authority, within a period
of two weeks from the date of receipt of this order.
Direct Service is permitted.
(ILESH J. VORA,J)
CONCILIATOR
(PRAKASH K JANI, SENIOR ADVOCATE)
CONCILIATOR
Rakesh
