Bombay High Court
Yes Bank Ltd. Thr. Its Power Of Attorney ... vs Asmita Freight Forwarders, Thr Its ... on 1 December, 2020
Author: Vinay Joshi
Bench: V. G. Joshi
Order 0112appa239.20
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION [APPA] NO. 239/2020 & 244/2020.
Yes Bank Ltd.
-VERSUS-
Asmita Freight Forwarders.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
None for the Applicant/Appellant.
Shri R. Borwankar, Advocate for the Respondent.
CORAM : VINAY JOSHI, J.
DATE : DECEMBER 01, 2020.
Appellant Bank has filed these appeals challenging the order of acquittal passed by the Magistrate in terms of Section 256 of the Code of Criminal Procedure, precisely dismissal of complaint for non-appearance.
2. Present applications for grant of leave are pending. Learned Counsel appearing on behalf of respondent is seeking two weeks time to file reply to the same. Infact the matter is not required ::: Uploaded on - 01/12/2020 ::: Downloaded on - 02/12/2020 05:16:30 ::: Order 0112appa239.20 2 to be decided on merits, therefore, nothing much is required to be spelt out in the reply, however, since learned counsel for respondent is seeking time, the same is granted, with a direction to file reply or argue on the question involved, on the next date.
3. List the matters for further consideration on 17.12.2020.
JUDGE Rgd.
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