Bombay High Court
Amol Kashinath Vyavhare vs Pournima Chaugule Shringi And Ors on 4 October, 2018
Author: Bharati H.Dangre
Bench: Ranjit More, Bharati H.Dangre
1/1 509-apl2954-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.2954 of 2018
Amol Kashinath Vyavhare .. Petitioner
Versus
Pournima Chaugule Shringi & ors. .. Respondents
...
Mr. A. S. Kalekar, for the petitioner.
Mr. F. R. Shaikh, APP for the State.
CORAM: SHRI RANJIT MORE &
SMT. BHARATI H.DANGRE, JJ.
DATED : 4TH OCTOBER, 2018 P.C:-
1 Mentioned for production. Taken up on Production Board in view of urgency. 2 Stand over to 4th December 2018. 3 Ad-interim relief granted earlier shall remain in operation till next date.
(SMT. BHARATI H. DANGRE, J.) (RANJIT MORE, J.) Digitally signed by Manali Manali Prasanna Tilak Prasanna Date:
2018.10.06 Tilak 14:52:28 +0530 Tilak