Bombay High Court
B.V. Satya Sai Prasad, Promoter ... vs The State Of Maharashtra And Anr on 9 September, 2019
Author: S.S. Shinde
Bench: S.S. Shinde
1/2 17-17.3-wp-377-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 377 OF 2019
Mr.B.V.Satya Sai Prasad
of M/s. Sai Rayalseema Paper Mills Ltd. ...Petitioner
Versus
State of Maharashtra and Anr. ...Respondents
WITH
CRIMINAL WRIT PETITION NO. 378 OF 2019
WITH
CRIMINAL WRIT PETITION NO. 379 OF 2019
WITH
CRIMINAL WRIT PETITION NO. 380 OF 2019
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Mr.B.V.Salunkhe i/b. Mr.S.S.Prabhune for the Petitioner.
Mr. A.R.Patil, APP for Respondent - State.
Mr.Rajesh Kanoja i/b. RES Juris for Respondent No.2.
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CORAM : S.S. SHINDE, J.
DATE : 9th SEPTEMBER 2019 P.C.:
1. Advocate Mr.B.V.Salunkhe mentions the matter for advocate on record for the petitioners and brings to the notice of this Court that the advocate on record has filed a leave note and hence, prays for an adjournment.
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2. At his request, stand over to 20.09.2019 with an understanding that no prayer for further adjournment will be entertained. Ad-interim relief, if any granted earlier, to continue till then.
(S.S. SHINDE, J.) Trupti ::: Uploaded on - 11/09/2019 ::: Downloaded on - 11/09/2019 20:56:36 :::