Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 28 June, 2021
Author: A. S. Gadkari
Bench: A. S. Gadkari
Tauseef 07-APL.1501.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1501 OF 2019
WITH
CRIMINAL APPLICATION NO.1503 OF 2019
WITH
CRIMINAL APPLICATION NO.1505 OF 2019
Mehul Choksi ...Applicant
V/s.
State of Maharashtra & Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.1580 OF 2019
Nirav Modi ...Applicant
V/s.
State of Maharashtra & Anr. ...Respondents
Mr. Vijay Agarwal a/w Mr. Ashul Agarwal i/b Rahul Agarwal for Applicant
in APL/150/2019, APL/1503/2019 & APL/1505/2019.
Mr. Yashwardhan Tiwari, Advocate for Applicant in APL/1580/2019.
Smt. Rutuja Ambekar, APP for Respondent No.1 (State).
Mr. Hitesh Venegavkar, Advocate for Respondent No.2.
CORAM : A. S. GADKARI, J.
DATE : 28th JUNE, 2021.
(Through Video Conferencing)
P.C. :
1. Mr. Agarwal, learned counsel for the Applicant submitted that, a very short notice of circulation of the present Application has been given to him. He submitted that, he intends to file a brief rejoinder to the reply filed by the Respondent No.2, within a period of two weeks from today.
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Tauseef 07-APL.1501.2019.doc
At his request, stand over to three weeks.
2. To be tagged alongwith Criminal Application No.320 of 2020.
3. Ad-interim relief, granted earlier, to continue till the next date.
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