MANOJKUMAR JAYANTILAL PROP OF MANOJKUMAR AND CO Vs. MAGANBHAI KANJIBHAI PARTNER OF BIPINCHANDRA AND CO

JUDGEMENT

(1.) LEARNED Counsel Ms. Megha Jani seeks permission to withdraw this appeal. The appeal is preferred for challenging the judgment and order dated 6.7.1999 passed by the learned Joint Judicial Magistrate, First Class, Jamanagar in Criminal Case No. 7580 of 1995, but now, the accused has made payment by way cheque No. 004331 in favour of the appellant of HDFC Bank dated 13.2.2010 for Rs. 25,000/ -. Therefore, the appeal does not survive.

(2.) IN view of the aforesaid submission made by the learned Counsel Ms. Megha Jani, xerox copy of the said cheque is produced. The same is ordered to be taken on record. Permission as prayed for is granted. The appeal is disposed of as withdrawn.