Bombay High Court
Vasudevan K Paramathi vs The State Of Maharashtra And Anr on 1 August, 2023
Author: Sarang V. Kotwal
Bench: S. V. Kotwal
Gokhale 1 of 1 16-ia-4411-22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 4411 OF 2022
IN
CRIMINAL REVISION APPLICATION (ST) NO. 18713 OF 2022
Vasudevan Vs. State
Office Notes, Office Court's or Judge's Orders
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
Ms. Shilpa Gajare for Applicant.
Mr. Arfan Sait, APP for State/Respondent No.2.
__________
CORAM : SARANG V. KOTWAL, J.
DATED : 1 AUGUST 2023
P. C. :
1. Learned counsel for the Applicant has supplied a spare copy for service of notice on the Respondent No.2. Vide order dated 31/01/2023 the notice was issued to the Respondent No.2 in the Interim Application for condonation of delay.
2. Since a spare copy is supplied recently, issue fresh notice to the Respondent No.2, returnable on 12/10/2023.
3. Stand over to 12/10/2023.
(SARANG V. KOTWAL, J.) ::: Uploaded on - 02/08/2023 ::: Downloaded on - 03/08/2023 03:53:01 :::