Rashid Khalid Kidwai vs M/S Pyramid Spaces Pvt. Ltd. Thro' ...
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Gujarat High Court

Rashid Khalid Kidwai vs M/S Pyramid Spaces Pvt. Ltd. Thro' ... on 16 September, 2025

                                                                                                            NEUTRAL CITATION




                            R/CR.MA/9787/2016                                  ORDER DATED: 16/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                          FIR/ORDER) NO. 9787 of 2016

                       ==========================================================
                                             RASHID KHALID KIDWAI
                                                    Versus
                              M/S PYRAMID SPACES PVT. LTD. THRO' SANJAY ASHOKRAO
                                               BHONSALE & ANR.
                       ==========================================================
                       Appearance:
                       ADITYA A GUPTA(7875) for the Applicant(s) No. 1
                       MR AR GUPTA(1262) for the Applicant(s) No. 1
                       HURAINN S DHOLKAWALLA(7450) for the Respondent(s) No. 1
                       MR SOHAM JOSHI, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                       No. 2
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                           Date : 16/09/2025

                                                            ORAL ORDER

Learned advocate for the petitioner places on record copy of judgment delivered in Criminal Case No.40751 of 2015 and submits that trial against other accused has been completed and they are convicted for the offence punishable u/s 138 of the NI Act. However, the present petitioner since had expired during pendency of trial, trial against him was ordered to be abated.

Taking the copy of the judgment on record, present petition stands disposed of as abated. Rule discharged. Interim relief granted earlier stands vacated.

(J. C. DOSHI,J) SHEKHAR P. BARVE