Bombay High Court
Ramesh Iyer vs The State Of Maharashtra And Anr on 4 March, 2021
Author: A. S. Gadkari
Bench: A. S. Gadkari
213.cri.appln.1311.2006.doc
Tandale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1311 OF 2006
Ramesh Iyer .... Applicant.
Vs.
The State of Maharashtra & Anr. .... Respondents.
Mr. Aditya Sawant i/b. Mr. Subodh Desai for the Applicant.
Mr. Amit Palkar, APP for the Respondent No.1-State.
Mr. S. M. Shettigar for the Respondent No.2.
CORAM : A. S. GADKARI, J.
DATE : 4th MARCH, 2021.
P.C.:-
1. Advocate Mr. Shettigar submitted that, he has received instructions to appear in the matter and he will file Vakalatnama on behalf of the respondent No.2 within a period of two weeks from today.
At his request, place the present Application on 'Final Hearing Board' from the week commencing from 22nd March 2021.
2. Interim relief, if any, to continue till the next date.
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