Bombay High Court
Salvi Builders And Developerse And Anr vs Ashfaq Shaikh And Anr on 5 October, 2018
Author: A. S. Gadkari
Bench: A. S. Gadkari
ssm 1 906-appr411.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 411 OF 2018
IN
CRIMINAL REVISION APPLICATION NO.212 OF 2009
Salvi Builders and Developers & Anr. ....Applicants.
Vs.
Ashfaq Shaikh & Anr. ....Respondents.
Mr. Samir Vaidya for the Applicants.
Mr. T. Rajaram Roy for Respondent No.1.
Mr. Amit Palkar APP, for the Respondent-State.
CORAM : A. S. GADKARI, J.
DATE : 5th OCTOBER, 2018. P.C.:-
Mr. Vaidya, the learned counsel appearing for the Applicants submitted that, though belatedly, the Applicants have brought a Demand Draft of Rs.3,83,000/- and the same will be deposited in the Registry of this Court on or before tomorrow i.e. 6 th October, 2018. The said statement is accepted.
2 Stand over to 12th October, 2018.
(A.S. GADKARI, J.) 1/1 ::: Uploaded on - 05/10/2018 ::: Downloaded on - 06/10/2018 02:02:59 :::