Bombay High Court
Ebrahim Mustaque Ali Khan vs The Air Intelligence Unit Customs, ... on 1 July, 2024
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
:1: 21-IA-4324-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.4324 OF 2023
IN
CRIMINAL APPEAL (ST) NO.20849 OF 2023
Ebrahim Mustaque Ali Khan ..Applicant
Versus
SHARADA The Air Intelligence Unit Customs & Anr. .. Respondents
RANGNATH
WAHULE -----
Digitally signed by
SHARADA
Mr. Sandeep Karnik (Appointed Advocate) for Applicant
RANGNATH
WAHULE
Date: 2024.07.03
10:33:16 +0530
Mr. Prashant P. Jadhav, APP for the State-Respondent.
-----
CORAM : SARANG V. KOTWAL, J.
DATE : 1st JULY, 2024 P.C. :
1. The Notice issued to the Respondent No.1 could not be served because the spare copy is not supplied.
2. Mr. Karnik undertakes to supply a spare copy within a period of one week from today. After the spare copies are furnished, issue fresh notice to the Respondent No.1, returnable on 5th August 2024.
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