Bombay High Court
Sanvi Traders vs Dattaram Cashew Factory And Anr on 18 August, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
37. IA 642-2020.doc
Digitally
signed by
RUPALI
RUPALI RAJESH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJESH WAKODIKAR
WAKODIKAR Date:
2021.08.20
10:39:21
+0530
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 642 OF 2020
IN
CRIMINAL REVISION APPLICATION NO. 104 OF 2020
Sanvi Traders ...Applicant
Versus
Dattaram Cashew Factory and Anr. ...Respondents
Mr. Vikrant B. Shinde i/b Mr. Samir Kadam for the Applicant.
Mr. S.S.Hulke, A.P.P for the Respondent No.2-State.
Mr. Milind Parab i/b Mr.Milind Parab and Associates for the Respondent
No.1.
CORAM : REVATI MOHITE DERE, J.
DATE : 18th AUGUST, 2021 P.C. :
1. The applicant is present in person pursuant to the order dated 4th August, 2021 asking him to remain present in the Court.
2. Learned Counsel for the applicant seeks time to file an affidavit of the applicant setting out how the money will be deposited in the Registry of this Court.
3. On his request, stand over to 31st August, 2021.
REVATI MOHITE DERE, J.
Wakodikar 1/1