Bombay High Court
Goodwin Investors Association Pune vs Union Of India And Ors on 22 February, 2021
Author: Manish Pitale
Bench: S.S. Shinde, Manish Pitale
1/2 Paucity Order 22-2.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Appearances of the Advocates as per Board dated 22/02/2021.
...
CORAM: S.S. SHINDE &
MANISH PITALE, JJ.
DATED : 22nd FEBRUARY, 2021. P.C:-
Due to paucity of time, the board is discharged for the day and the matters at serial numbers mentioned below stand adjourned to the corresponding dates.
Sr. Nos. Due Date
6, 10, 16, 18, 30, 38, 47, 50, 51, 53, 81, 84, 87, 23/02/2021
95, 96, 106, 112, 113, 118
19, 25, 41, 92, 105 24/02/2021
120 25/02/2021
93 26/02/2021
122 01/03/2021
12 02/03/2021
124, 125 03/03/2021
26, 42 08/03/2021
7, 8, 13, 14, 15, 20, 22, 23, 24 09/03/2021
27, 28, 29, 31, 32, 33, 35, 36, 39, 43 11/03/2021
44, 46, 48, 49, 52, 54, 55, 56, 58, 59 12/03/2021
40, 61, 62, 63, 64, 66, 67, 68, 69, 70, 71 15/03/2021
72 to 79, 82, 83 18/03/2021
17, 80, 85, 89, 90, 97 to 103 22/03/2021
34, 104, 107 to 111, 114 to 117, 119, 121 23/03/2021
M.M.Salgaonkar
::: Uploaded on - 24/02/2021 ::: Downloaded on - 24/02/2021 20:40:05 :::
2/2 Paucity Order 22-2.odt
Ad-interim /interim reliefs, if any, to continue till then.
(MANISH PITALE, J.) (S.S. SHINDE, J.) M.M.Salgaonkar ::: Uploaded on - 24/02/2021 ::: Downloaded on - 24/02/2021 20:40:05 :::