Bombay High Court
Mrs. Monica Sumit Ujjain vs Sanchu M. Menon And Anr on 22 June, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
5-REVN-394-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO. 394 OF 2015
Mrs. Monica Sumit Ujjain ...Applicant
Versus
Sanchu M. Menon And Anr.. ...Respondents
....
Mr. Saurish Shetye i/by Mr. Prem Kumar Pandey, Advocate for the
Applicant.
None for Respondent Nos. 1 & 2.
Mr. A. D. Kamkhdkar, APP for the Respondent - State.
CORAM : PRAKASH D. NAIK, J.
DATE : 22nd JUNE, 2022.
PER COURT:
1. At the request of learned advocate for the applicant, permission is granted to annex the complaint with exhibits and the order of issuance of process dated 9th April, 2015.
2. The requisite amendment may be carried out within one week from today. Amended copy be served upon the Advocate appearing for Respondent Nos. 1 & 2.
3. The application be listed for hearing at the bottom of admission board on 21st July, 2022.
(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:
Sajakali Jamadar 1 of 1
JAMADAR 2022.06.23
10:53:22
+0530