Bombay High Court
Anurag Vijaykumar Goel vs The State Of Maharashtra And Anr on 10 August, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N.R. Borkar
35-wp-2635-2022.odt
TRUPTI
SADANAND IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BAMNE CRIMINAL APPELLATE JURISDICTION
Digitally signed
by TRUPTI
SADANAND CRIMINAL WRIT PETITION NO. 2638 OF 2022
BAMNE
Date: 2022.08.11
15:03:58 +0530 Anurag Vijaykumar Goel ... Petitioner
Versus
State of Maharashtra & Anr. ... Respondents
.........
Mr.Bhomesh R. Bellam for the Petitioner.
Mrs. M.H. Mhatre, APP for the State.
Mr. Harsh Dedhia for Respondent No.2.
.........
CORAM : NITIN JAMDAR AND
N.R. BORKAR, JJ.
DATED : 10 AUGUST 2022
P.C. :-
The learned Counsel appears on behalf of Respondent No.2 seeks time. At his request, stand over to 6 September 2022. In the meanwhile, it is open to the parties, if they intend to do so, to hold discussion as regards amicable resolution of dispute.
( N.R. BORKAR, J. ) ( NITIN JAMDAR, J. ) Trupti 1 / 1