Bombay High Court
Nitin Bapu Raje vs Karad Urban Co-Op Bank on 17 July, 2019
Bench: Ranjit More, Bharati Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. WRIT PETITION NO. 1306 OF 2019
Nitin Bapu Raje ....Petitioner
V/S
The State Of Maharashtra And Ors. ....Respondent
WITH CR. APPLICATION IN WRIT PETITION NO. 228 OF 2019 In CR. WRIT PETITION 1306 OF 2019 My Own Eco Energy Pvt. Ltd. Through Kishor ....Applicant Gaikwad V/S The State Of Maharashtra And Ors. ....Respondent WITH CR. APPLICATION IN WRIT PETITION NO. 236 OF 2019 In CR. WRIT PETITION 1306 OF 2019 Nitin Bapu Raje ....Applicant V/S The State Of Maharashtra And Ors. ....Respondent CORAM : RANJIT MORE. & SMT. BHARATI DANGRE, JJ DATE : 17th July, 2019 Page 1/2 ::: Uploaded on - 17/07/2019 ::: Downloaded on - 18/07/2019 04:34:32 ::: P.C. :
Due to paucity of time, the matter is adjourned as per C M I S date.
Ad-interim relief, if any, granted earlier to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 17/07/2019 ::: Downloaded on - 18/07/2019 04:34:32 :::