Bombay High Court
Nivas Balu More vs The State Of Maharashtra And Anr on 1 October, 2018
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
21-wp-3455-2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.3455 OF 2016
Nivas Balu More ...Petitioner
Versus
The State of Maharashtra & Anr. ...Respondents
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Mr.S.B. Pinjari for the Petitioner.
Mr.R.R. Shaikh, APP for the Respondent-State.
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CORAM : RANJIT MORE &
SMT.BHARATI H. DANGRE, JJ.
DATE : 01st OCTOBER 2018. P.C.
1. The learned counsel for the petitioner at the outset make a statement that settlement talks are going on between the parties and he seeks time. Time granted. Stand over 08 th October 2018.
(SMT.BHARATI H. DANGRE, J.) (RANJIT MORE, J.)
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