Bombay High Court
M/S. Echjay Industries Pvt Ltd vs Khalida Lokhandwala And Anr on 4 February, 2026
Author: Shivkumar Dige
Bench: Shivkumar Dige
2026:BHC-AS:6116 135-APEAL-312-2016.doc
Rohit Ghuge
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 312 OF 2016
M/s. Echjay Industries Pvt Ltd ... Applicant
Versus
Khalida Lokhandwala And Anr ... Respondent/s
_________________________________________________________________
Mr. Ramesh Tiwari i/by Bagla & Associates, Advocate for the
Applicant/s.
Ms. Mahalaxmi Ganpathy, APP for Respondent-State.
_________________________________________________________________
CORAM : SHIVKUMAR DIGE, J.
DATE : 4th FEBRUARY , 2026
P.C. :
1. Heard learned counsel for the appellant.
2. Learned counsel for the appellant, on instructions, seeks leave to withdraw the appeal with liberty to file appeal before the learned Sessions Court as per the view of the Hon'ble Apex Court in the case of Celestium Financial Vs. A. Gnanasekaran & Etc.1
3. Considering the submission of learned counsel for the appellant, appeal is allowed to be withdrawn with aforesaid liberty and disposed of.
4. Learned Sessions Court shall consider the delay, if appeal is filed, as application was pending before this Court.
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