Himachal Pradesh High Court
Narender Kumar vs . M/S Golden Projects & Ors. on 6 January, 2025
Author: Sushil Kukreja
Bench: Sushil Kukreja
Narender Kumar vs. M/s Golden Projects & Ors.
Cr. Appeal No.397 of 2014 06.01.2025 Present: None for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for the applicant/respondent. Cr.MP No.169 of 2015 The instant application has been filed for withdrawal of bailable warrant issued by this Court vide it's order dated 03.11.2014 to Vikas Menon, Manager of the Committee-GFIL.
It has been mentioned in the application that the present case pertains to the cheque alleged to be issued by the Company-M/s Golden Projects Ltd., which has got nothing to do with this Committee-GFIL. The application is duly supported with the affidavit of Vikas Menon, Manager of the Committee-GFIL.
Heard. In view of the averments made in the application, which are duly supported with the affidavit of Vikas Menon, Manager of the Committee-GFIL, the same is allowed and bailable warrant issued against him vide order dated 03.11.2014, is ordered to be withdrawn.
Application stands disposed of. Registry is directed not to reflect the name of Mr. Sanjeev Sood, Advocate, for the applicant/respondent, in the cause-list, henceforth.
Cr. Appeal No.397 of 2014Since none has appeared on behalf of the appellant on previous dates and also none has appeared today on his behalf despite repeated calls, the present appeal is dismissed for want of prosecution.
Pending application(s), if any, shall also stand disposed of.
( Sushil Kukreja ) Judge January 06, 2025 (reena)