Bombay High Court
M/S Inland World Logistics Private ... vs M/S Laxmi Engineering Industries ... on 12 December, 2019
Author: P. N. Deshmukh
Bench: P. N. Deshmukh
1/2 6 alp 83 OF 2019 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 83 OF 2019
M/s. Inland World Logistics Private Limited .. Applicant
Versus
M/s. Laxmi Engineering Industries (Bhopal)
Pvt. Ltd. & Ors. ... Respondents
...
Mr. Vijay Jha i/b. Adv. Sushant Pawar for the Applicant.
Mrs. M. H. Mhatre APP for the Respondent/State.
CORAM: P. N. DESHMUKH, J.
DATED : 12th DECEMBER, 2019. P.C:-
1. Learned counsel for the applicant orally seeks leave to amend title of the application by correcting serial number of respondent No.8 as 7. Leave as prayed is allowed. Amendment be carried out forthwith.
2. Issue notice to the respondent Nos. 1 to 6. Learned APP Sonali Patil ::: Uploaded on - 12/12/2019 ::: Downloaded on - 14/12/2019 16:38:39 ::: 2/2 6 alp 83 OF 2019 .doc waives service for respondent No.7/State. Notice to respondent Nos. 1 to 6 is made returnable on 13th February, 2020.
(P. N. DESHMUKH, J.) Sonali Patil ::: Uploaded on - 12/12/2019 ::: Downloaded on - 14/12/2019 16:38:39 :::