Gulabrai Gordhandas Balani vs State Of Gujarat
2025 Latest Caselaw 1310 Guj

Gujarat High Court

Gulabrai Gordhandas Balani vs State Of Gujarat on 24 July, 2025

                                                                                                                   NEUTRAL CITATION




                            R/CR.MA/13066/2024                                      ORDER DATED: 24/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 13066
                                                    of 2024
                                    In F/CRIMINAL APPEAL NO. 25157 of 2024

                       ==========================================================
                                                 GULABRAI GORDHANDAS BALANI
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR D M AHUJA(115) for the Applicant(s) No. 1
                       DHRUV TOLIYA(9249) for the Respondent(s) No. 2
                       MR. PRANAV DHAGAT, APP for the Respondent(s) No. 1
                       ==========================================================
                          CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                                                               Date : 24/07/2025

                                                                ORAL ORDER

Learned advocate Mr. D.M. Ahuja for the applicant submits that in light of the judgment of the Hon'ble Apex Court in case of M/s. Celestium Financial V. A. Gnanasekaran arising out of Special Leave Petition (Crl.) Nos. 137-139/2025, seeks permission to withdraw the present application as well as the captioned Criminal Appeal, which is at filing stage, to file appropriate appeal before the learned Sessions Court.

Permission, as sought for, is granted. The present application as well as the captioned Criminal Appeal, which is at filing stage, stand disposed of as withdrawn with the aforesaid liberty.

This Court has not gone into the merits of the case.

(S. V. PINTO,J) VASIM S. SAIYED