Bombay High Court
Madhavrao S/O. Sonbaji Lingade vs The State Of Maharashtra And Others on 21 September, 2018
Bench: T.V. Nalawade, Vibha Kankanwadi
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
930 CRIMINAL APPLICATION NO. 1347 OF 2018
MADHAVRAO S/O. SONBAJI LINGADE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Applicant : Mr. S.S. Choudary
h/f Ms. Mohale (Choudhari) Rekha M. & Mr. K.S. Patil
APP for Respondent/State : Mrs. R.P. Gour
Advocate for Respondent Nos.2 & 3 : Mr. V.V. Bhavthankar
...
CORAM : T.V. NALAWADE AND
SMT.VIBHA KANKANWADI,JJ.
DATE : 21st SEPTEMBER, 2018 PER COURT :
This is an application for condonation of delay of 8 days caused in filing application challenging the Judgment and order passed by Addl. Sessions Judge, Biloli, in Sessions Case No.38/2011. Both the sides are present.
2. In view of the contentions and submissions made, application is allowed. Delay is condoned.
3. Call record and proceedings.
4. Stand over to 09.10.2018.
[SMT.VIBHA KANKANWADI,J.] [T.V. NALAWADE, J.] SRM/21/09/18 ::: Uploaded on - 25/09/2018 ::: Downloaded on - 27/09/2018 00:12:10 :::