Bombay High Court
Vijay D. Salvi vs The State Of Maharashtra And Anr on 20 December, 2019
Author: N. J. Jamadar
Bench: N. J. Jamadar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. APPLICATION IN REVISION NO. 300 OF 2016
In
CR. REVISION APPLN. STAMP NO. 321 OF 2016
Vijay D. Salvi ....Applicant
V/S
The State Of Maharashtra And Anr ....Respondent
WITH CR. APPLICATION IN REVISION NO. 301 OF 2016 In CR. REVISION APPLN. LODGING NO . 321 OF 2016 Vijay D. Salvi ....Applicant V/S The State Of Maharashtra And Anr ....Respondent WITH CR. REVISION APPLN. STAMP NO. 321 OF 2016 Vijay D. Salvi ....Applicant V/S The State Of Maharashtra And Anr ....Respondent CORAM : N. J. JAMADAR, J DATE : 20th December, 2019 Page 1/2 ::: Uploaded on - 20/12/2019 ::: Downloaded on - 21/12/2019 04:58:06 ::: P.C. :
Due to paucity of time the matter is adjourned to 03/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 20/12/2019 ::: Downloaded on - 21/12/2019 04:58:06 :::