Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 6 January, 2020
Author: A. M. Badar
Bench: A. M. Badar
10-APL-1505-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1505 OF 2019
WITH
CRIMINAL APPLICATION 1501 OF 2019
WITH
CRIMINAL APPLICATION 1503 OF 2019
Mehul Choksi ... Applicant.
V/s.
State of Maharashtra & Anr. .... Respondents.
WITH
CRIMINAL APPLICATION 1580 OF 2019
Nirav Modi .... Applicant.
Vs.
The State of Maharashtra & Anr. .... Respondents.
......
Mr.Vijay Agrawal a/w Ashul Agrawal a/w Rohan Garg i/b
Rahul Agarwal, Advocate for the Applicants.
Mr.A.R.Kapadnis, APP for Respondent No.1/State.
Mr.H.S.Venegaonkar, Advocate for Respondent No.2/
Enforcement Directorate.
.......
CORAM : A. M. BADAR, J.
DATE : 6th JANUARY, 2020. Chitra Sonawane 1/3 ::: Uploaded on - 09/01/2020 ::: Downloaded on - 07/06/2020 20:47:05 ::: 10-APL-1505-2019.odt P.C. :
1. The learned Advocate for respondent No.2/Enforcement Directorate is seeking adjournment for filing reply.
2. Learned counsel for the applicant submits that the case before the trial court is fixed for final argument and if interim relief is not granted then the application will render infructuous. Learned counsel for applicant further submits that since beginning respondents are seeking adjournment and sufficient chances are already availed.
3. Stand over to 3rd February 2020.
4. In the meanwhile, learned lower Court shall not pass final order in the matter.
(A. M. BADAR, J.) Chitra Sonawane 2/3 ::: Uploaded on - 09/01/2020 ::: Downloaded on - 07/06/2020 20:47:05 ::: 10-APL-1505-2019.odt Chitra Sonawane 3/3 ::: Uploaded on - 09/01/2020 ::: Downloaded on - 07/06/2020 20:47:05 :::