Bombay High Court
B.V. Satya Sai Prasad, Promoter ... vs The State Of Maharashtra And Anr on 1 March, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
wp.377.2019+_510.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.377 OF 2019
B.V. Satya Sai Prasad
... Petitioner
of M/s.Sai Rayalseema Paper Mills Ltd.
Vs
The State of Maharashtra & 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
Mr.Prasad B. i/b Mr.S.S. Prabhune for the Petitioner
Mr.A.R. Patil, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: MARCH 1, 2019 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. Office remark shows that respondent No.2 is served.
However, none present for Respondent No.2.
3. Hence, S.O. to 5.9.2019, as scheduled under CMIS. Interim or ad-interim relief, if any, to continue till then.
(MRIDULA BHATKAR, J.) Page 1 of 1 ::: Uploaded on - 02/03/2019 ::: Downloaded on - 12/03/2019 21:07:45 :::