Bombay High Court
Carnet Elias Fernandes vs The State Of Maharashtra And Anr on 14 October, 2019
Author: A. M. Badar
Bench: A. M. Badar
8-WP-4155-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4155 OF 2019
CARNET ELIAS FERNANDES )...PETITIONER
V/s.
THE STATE OF MAHARASHTRA & ANR. )...RESPONDENTS
None for the Petitioner.
Mr.Aabad Ponda a/w. Mr.Lalit Katariya and Ms.Benedicta Lobo i/b.
Katariya & Associates, Advocate for the Respondent No.2.
Mr.A.R.Kapadnis, APP for the Respondent - State.
CORAM : A. M. BADAR, J.
DATE : 14th OCTOBER 2019 P.C. : 1 None appeared for the petitioner when this circulated
petition is called out for hearing. Mr.Ponda, the learned counsel appearing for respondent no.2 submits that he has no objection if the petition is adjourned. Hence, stand over to 20th November 2019.
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