Mala Fabrics Thro Ramesh Mulchand ... vs Gold Collections Thro Raju Gokulprasad ...
2025 Latest Caselaw 8529 Guj

Gujarat High Court

Mala Fabrics Thro Ramesh Mulchand ... vs Gold Collections Thro Raju Gokulprasad ... on 1 December, 2025

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/24338/2024                                  ORDER DATED: 01/12/2025

                                                                                                             undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 24338
                                                 of 2024

                                          In F/CRIMINAL APPEAL NO. 43857 of 2024

                      ==========================================================
                                MALA FABRICS THRO RAMESH MULCHAND JETWANI
                                                   Versus
                           GOLD COLLECTIONS THRO RAJU GOKULPRASAD JAISWAL & ANR.
                      ==========================================================
                      Appearance:
                      MR HB CHAMPAVAT(6149) for the Applicant(s) No. 1
                      MS SHRUTI PATHAK, APP for the Respondent(s) No. 2
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                           Date : 01/12/2025

                                                            ORAL ORDER

1. This is an application filed for seeking leave to appeal against the judgment and order of acquittal dated 14.10.2024 passed by Additional Chief Judicial Magistrate, Ahmedabad City in Criminal Case No.65216 of 2022.

2. Learned advocate for the applicant seeks permission to withdraw the present application as well as connected appeal to file appeal before the concerned Court, in view of the judgment of the Apex Court in case of M/s. Celestium Financial V.A. Gnanasekaran arising out of Special Leave Petiton (Cri.) Nos.137 - 139 / 2025, with the liberty that the period that may be consumed may not be counted as delay in filing such appeal.

3. In view of the above, permission as prayed for, is granted. The

NEUTRAL CITATION

R/CR.MA/24338/2024 ORDER DATED: 01/12/2025

undefined

applicant can file appropriate appeal before the concerned Court. The present application as well as connected appeal are disposed of as withdrawn, with the aforesaid liberty with a rider that, after withdrawal of the present application and the appeal, necessary proceedings be initiated / filed within a period of four months from the date of receipt of copy of this order. It is clarified that the period that may be consumed in filing the present appeal may not be counted as delay in filing such appeal before the concerned Court.

(SANJEEV J.THAKER,J) URIL RANA