CINEMA VENTURES PVT. LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants submitted that the amount of cheque in question has already been deposited by the applicants before the trial Court concerned and that the applicants are ready and willing to deposit further amount as may be directed by the trial Court. In support of his submissions, learned advocate placed reliance upon the decision of Apex Court in the case of Meters and Instruments Private Ltd. and others v. Kanchan Mehta reported in AIR 2017 SC 4594 and more particularly, on the observations made in paragraph-18, which reads thus; "18. From the above discussion following aspects emerge:

(2.) Learned advocate for the applicants, accordingly, seeks permission to withdraw this application with liberty to challenge the impugned judgment and order dtd. 12/6/2023 passed in Criminal Case No.8492 of 2022 before the first appellate Court. Permission as prayed for is granted. The application stands disposed of as withdrawn with the liberty as afore-stated.