Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 21 June, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
Board Sr.No.:-20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. APPLICATION IN APPEAL NO. 1115 OF 2019
In
CR. APPEAL STAMP NO. 914 OF 2019
Mehul Choksi ....APPELLANT
V/S
The State Of Maharashtra And Anr ....RESPONDENT
WITH CR. APPEAL STAMP NO. 886 OF 2019 Nirav Modi ....APPELLANT V/S The State Of Maharashtra And Anr. ....RESPONDENT WITH CR. APPEAL STAMP NO. 914 OF 2019 Mehul Choksi ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT WITH CR. APPEAL NO. 681 OF 2019 Mehul Choksi ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT Adv. Vijay Aggarwal A/W Adv. Yash Agrawal A/W Adv.
Page 1/2 ::: Uploaded on - 21/06/2024 ::: Downloaded on - 13/07/2024 01:12:56 :::Jasmin Purani A/W Adv. Nawaz Shaikh i/by Adv. Rahul Agarwal for the Appellant. Mr. S. V. Gavand, APP for the Respondent - State. Mr. Aayush Kedia i/by Mr. H. S. Venegavkar for the Respondent No. 2.
CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE & HON'BLE JUSTICE SMT MANJUSHA AJAY DESHPANDE, JJ DATE : 21st June, 2024 P.C. :
S. O. to 12/07/2024 .
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 21/06/2024 ::: Downloaded on - 13/07/2024 01:12:56 :::