Bombay High Court
Sabira Imran Shaikh @ Sabira Yakub ... vs Imran Mohammed Shaikh And Ors on 10 January, 2020
Author: A.M.Badar
Bench: A.M.Badar
(39)APLNo.12032018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1203 OF 2018
Sabira Imran Shaikh @ Sabira Yakub Chippa ... Applicant
Versus
Imran Mohammd Shaikh & Ors. ... Respondents
.....
Adv.Bhati i/b. Bhati Associates, Advocate for the Applicant.
Mr.R.M.Pethe, APP for the Respondent No.2/State.
....
CORAM : A.M.BADAR J.
DATED : 10th JANUARY 2020.
P.C. :
1 Confirmation of interim Order awarding maintenance
by the learned Additional Sessions Judge, Greater Mumbai is impugned in this application.
2 The learned Counsel for the applicant submits that he wants to produce necessary documents on record. Leave to produce documents on record is granted.
3 Stand over to 31st January 2020.
(A.M.BADAR, J.) Gaikwad RD 1/1 ::: Uploaded on - 10/01/2020 ::: Downloaded on - 11/01/2020 04:52:41 :::