Bombay High Court
Vasudev Dayaram Navani vs Parashar Laxmidas Thakkar Alias Pach ... on 1 March, 2019
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav
1 21- Appln 261 of 2017
Vat
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION No. 261 OF 2017
Vasudev Dayaram Navani ...Applicant
Vs.
Parashar Laxmidas Thakkar
@ Pach @ Topi and Ors. ...Respondents
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Mr. Aman Singh h/f. Lalla and Lalla for Applicant
Mr. Y.M. Nakhwa -APP
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CORAM : SMT.SADHANA S. JADHAV, J.
DATE : MARCH 1, 2019
P.C.:
1. In the present case, notice was issued on 24th October, 2018. The office note shows that spare copies are not yet supplied. Spare copies to be supplied on or before 7th March,2019.
2. Upon failure, the matter shall stand dismissed for want of prosecution without further reference to the Court.
3. Upon furnishing spare copies within time stipulated, office to issue notice. Notice returnable six weeks.
Stand over to 12.4.2019.
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