Bombay High Court
Sanjay S/O Gulabchand Gupta vs Sameer S/O Sureshchandra Tripathi on 22 January, 2020
Author: V.M. Deshpande
Bench: V.M. Deshpande
apl1314.19 1
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (APL) NO.1314/2019
Sanjay s/o Gulabchand Gupta
..vs..
Sameer s/o Sureshchandra Tripathi
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
Ms Akshaya Kshirsagar, Adv. h/f Shri V.R.Deshpande,
Counsel for the Applicant.
CORAM : V.M.DESHPANDE, J.
DATED : JANUARY 22, 2020.
1. Office note shows that Notice issued to the respondent sole is still awaited. However, Advocate Ms Kirti Deshpande, submits that she has instructions to appear on behalf of the respondent and she will be filing her Vakalatnama on behalf of the respondent within a period of 10 days from today.
The statement is accepted.
2. In view of the aforesaid, service upon the respondent sole is complete.
3. At the request of learned counsel Ms Kirti Deshpande for the respondent, put up this matter after 4 weeks.
JUDGE !! BRW !! ...../-
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