Bombay High Court
Vinayak Sahebrao Mane vs Buldhana Co-Operative Cre Soc ... on 20 August, 2021
Author: Manish Pitale
Bench: Manish Pitale
4-apl803.21.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRI. APPLN. (APL) NO. 803 OF 2021
Vinayak Sahebrao Mane
-Vs.-
The Buldhana Coop. Credit Society Ltd.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. V.R.Thote, counsel for the applicant.
CORAM : MANISH PITALE, J.
DATE : 20.08.2021 Heard the learned counsel for the applicant.
2. This Court was reluctant to issue notice in the present application challenging an order of 'no cross' passed against the applicant (original accused) for the reason that the impugned order itself records adjournment granted for cross-examination on at least seven dates before the Court below.
3. But, the learned counsel for the applicant, on instructions, makes a statement that the applicant undertakes to cross-examine the complainant on the next date of listing before the Court below, which is said to be 04/09/2021.
4. Hence, issue notice for final disposal, returnable on 30/08/2021.
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5. The applicant is additionally permitted to serve the non-applicant by registered post acknowledgment due, e-mail, whatsapp and other such modes of communication.
JUDGE KHUNTE ::: Uploaded on - 21/08/2021 ::: Downloaded on - 22/08/2021 03:28:28 :::