Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 15 March, 2024
Author: A. S. Gadkari
Bench: A. S. Gadkari
Jyoti 9-APPA 1115-19IN Apeal st.914-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION (APPA) NO.1115 OF 2019
IN
CRIMINAL APPEAL (ST)NO.914 OF 2019
Mehul Choksi .. Applicant
v/s.
The State Of Maharashtra And
Anr .. Respondents
WITH
CRIMINAL APPEAL NO. 681 OF 2019
WITH
CRIMINAL APPEAL (ST) NO. 886 OF 2019
WITH
CRIMINAL APPLICATION (APPA) NO.1075 OF 2019
IN
CRIMINAL APPEAL (ST) NO. 886 OF 2019
WITH
CRIMINAL APPEAL (ST) NO. 914 OF 2019
Mr. Rahul Agarwal a/w. Jasmin Purani for the Applicant.
Mr. S.V.Gavand, APP for the Respondent-State.
Mr. H.S.Venegavkar for the Respondent No.2.
CORAM : A. S. GADKARI &
SHYAM C. CHANDAK, JJ.
DATE : 15th MARCH, 2024.
P.C. :
1) Mr. Venegaonkar learned Advocate appearing for Respondent No.2 fairly submitted that, the reply dated 9 th February 2024 filed by the concerned Officer is not happily worded and there are certain inadvertent mistakes crept in while drafting the reply. He therefore seeks leave to 1/2 ::: Uploaded on - 20/03/2024 ::: Downloaded on - 31/03/2024 02:37:06 ::: Jyoti 9-APPA 1115-19IN Apeal st.914-19.doc withdraw the said reply from record, with liberty to file a fresh reply within a period of three weeks from today.
Leave granted.
2) At his request stand over to 12th April 2024.
(SHYAM C. CHANDAK, J.) (A. S. GADKARI, J.) 2/2 ::: Uploaded on - 20/03/2024 ::: Downloaded on - 31/03/2024 02:37:06 :::