Assistant Registrar Of Companies vs M/S. A.C.E. Stone Crafts Limited
2025 Latest Caselaw 8649 Ori

Orissa High Court

Assistant Registrar Of Companies vs M/S. A.C.E. Stone Crafts Limited on 23 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLLP No.74 of 2007

            Assistant Registrar of Companies,         .....                  Petitioner
            Orissa, Buxi Bazar, Cuttack.
                                                                Represented By Adv. -
                                                                Mr. P.K. Parhi, DSGI
                                                                along with Mr. J. Panda,
                                                                CGC

                                           -versus-
            M/s. A.C.E. Stone Crafts Limited,           .....        Opposite Parties
            Bhubaneswar and others

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                          ORDER

23.09.2025 Order No.

07. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard the learned counsel for the Petitioner.

3. The present application has been filed under Section 378(4) of the Cr.P.C. seeking leave to prefer an appeal against the judgment of acquittal dated 24.08.2006 passed by the learned Additional Chief Judicial Magistrate (Special), Cuttack in 2(C)C.C. Case No.121 of 2005/Trial No.121 of 2005.

4. On perusal of the record, it appears that the leave application was initially filed on 01.05.2007 with a delay of

25 days. Notice on the condonation delay application was issued to the Opposite Parties on 20.01.2011 and the Petitioner was directed to file requisites for issuance of notice. Requisites were never filed. After 20.01.2021, the matter was again listed on 06.11.2023. A coordinate Bench granted time for filing of requisites for issuance of notice. Despite such order, no requisites were filed.

5. In view of the aforesaid position, this Court is not inclined to grant further time.

6. Accordingly, the CRLLP stands dismissed.

( A.K. Mohapatra) Judge Debasis