Bombay High Court
Pranav Tukaram Borase vs The State Of Maharashtra on 27 November, 2018
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
Dusane 1/1 6 appa 1592.2018.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1592 OF 2018
IN
CRIMINAL APPEAL NO.756 OF 2018
(Pranav Tukaram Borase Vs. The State)
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Mr. Chandrashekhar P.Sengaonkar for the applicant/appellant.
Mr. S.S. Pednekar APP for State.
CORAM :SMT. SADHANA S. JADHAV, J DATE : 27th November 2018 P.C.:-
1 Learned counsel for the applicant after arguing for some time seeks liberty to withdraw the application with further liberty to renew his prayer for appeal in the eventuality that the appeal is not heard by 30th June 2019. Leave to add/amend. 2 The application is disposed of as withdrawn.
(SMT. SADHANA S. JADHAV, J) ::: Uploaded on - 29/11/2018 ::: Downloaded on - 30/12/2018 09:14:24 :::