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[Cites 3, Cited by 0]

Bombay High Court

Pt Bank Maybank Indonesia Tbk Through ... vs Usher Agro Ltd. And Ors on 25 September, 2025

2025:BHC-AS:40526
             Neeta Sawant                                                                  9-ALP-96-2022.docx


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                  APPLICATION FOR LEAVE TO APPEAL (PVT.) NO. 94 OF 2022


             M/s. Ruia and Ruia Private Limited                                       } ....Applicant
                        : Versus :
             S.S. Distilleries Pvt. Ltd.
             and Ors.                                                                 }....Respondents

             _______________________________________________________________

             Mr. Anand Pai a/w. Ms. Diksha Shetty i/b. AAK Legal, for the Applicant.

             Mr. Akshay Padwalkar, i/b. Mahadik & Associates, for Respondent Nos.2 to
             5.
             Mr. Balraj Kulkarni, APP for State.
             _______________________________________________________________

                                                         CORAM : SANDEEP V. MARNE, J.
                                                         DATED :      25 SEPTEMBER 2025.
             P.C. :
             1)                Mr.      Pai,       the   learned    counsel       appearing      for     the

Applicant/Appellant, on instructions, seeks leave of the Court to withdraw the Application and the Appeal with liberty to file Appeal under the Proviso to Section 372 of the Criminal Procedure Code, 1973/Section 413 of Bhartiya Nagrik Suraksha Sanhita, 2023 before the Sessions Court in view of judgment of the Apex Court in M/s. Celestium Financial Versus. A. Gnanasekaran1.

2) Reserving the liberty as prayed for, the Application and Appeal are permitted to be withdrawn and disposed of. 1 2025 SCC OnLine SC 1320 Page No.1 of 2 Thursday, 25 September 2025 ::: Uploaded on - 25/09/2025 ::: Downloaded on - 25/09/2025 22:19:10 ::: Neeta Sawant 9-ALP-96-2022.docx

3) If Appeal is filed before the Sessions Court within a period of four weeks, the Appellant/Applicant shall be entitled to be benefit of Section 14 of the Limitation Act, 1963.

4) Considering the fact that the application is pending before this Court for a considerable period of time, the Applicant would be at liberty to apply before the Sessions Court for expeditious decision of the Appeal.



           Digitally
           signed by
           NEETA
NEETA      SHAILESH
SHAILESH   SAWANT
SAWANT     Date:                                                   [SANDEEP V. MARNE, J.]
           2025.09.25
           17:22:41
           +0530




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