Bombay High Court
Kailash Premchand Ramchandani vs The State Of Maharashtra on 2 November, 2023
Author: Gauri Godse
Bench: Revati Mohite Dere, Gauri Godse
2023:BHC-AS:33393-DB
NISHA Digitally signed by
NISHA SANDEEP
SANDEEP CHITNIS
Date: 2023.11.03 12-ia.3921.2023.doc
CHITNIS 17:52:04 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3921 OF 2023
IN
CRIMINAL APPEAL (STAMP) NO.19854 OF 2023
Kailash Premchand Ramchandani ... Applicant
Versus
State of Maharashtra ...Respondent
Mr. Arjun Dev i/b Dewani Associates, for the Applicant.
Ms. P. P. Shinde, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
DATE : 2nd NOVEMBER 2023 P.C. :
1. Heard.
2. By this application, the applicant seeks condonation of delay of 19 days caused in filing the aforesaid Criminal Appeal.
3. For the reasons set out in the application, application is allowed and delay of 19 days caused in filing the aforesaid Criminal Appeal, is condoned.
4. Application is accordingly disposed of.
GAURI GODSE, J. REVATI MOHITE DERE, J.
N. S. Chitnis 1/1 ::: Uploaded on - 03/11/2023 ::: Downloaded on - 04/11/2023 04:52:16 :::