Bombay High Court
Carnet Elias Fernandes vs The State Of Maharashtra And Anr on 26 September, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
(911) wp-4155.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4155 OF 2019
Mr. Carnet Elias Fernandes : Petitioner.
Versus
The State of Maharashtra and anr. : Respondents.
Mr. Mayank Mishra i/by Mr. K T Thomas for the Petitioner. Mr. A R Patil, APP for the Respondent/State.
Mr. Abad Ponda a/w Mr. Lalit Katariya I/by Katariya & Associates for Respondent No.2.
CORAM : S. S. SHINDE, J
DATE : 26th September 2019
P.C.
1 The learned counsel for the Petitioner mentions the matter on
behalf of the advocate on record for the Petitioner Mr.K T Thomas for keeping the matter back. The learned counsel appearing for the contesting Respondent submits that he has difficulty in afternoon sessions. On joint request stand over to 04/10/2019.
[S. S. SHINDE , J]
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