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Bombay High Court

Ebrahim Mustaque Ali Khan vs The Air Intelligence Unit Customs, ... on 5 August, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                        Gokhale                                     1 of 1                              11-ia-4324-23


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 4324 OF 2023
                                                        IN
                                      CRIMINAL APPEAL (ST) NO. 20849 OF 2023

                      Ebrahim Mustaque Ali Khan                                               ..Applicant.
                           Versus
                      The Air Intelligence Unit Customs,
                      Mumbai & Anr.                                                           ..Respondents

                                                  __________
                      Mr. Hardik Gajra h/f. Sandeep Karnik (appointed Advocate) for
                      Applicant.
                      Mr. Shrikant H. Yadav, APP for State/Respondent.
                                                  __________

                                                      CORAM : SARANG V. KOTWAL, J.

DATE : 5 AUGUST 2024 PC :

1. Learned counsel for the applicant is seeking adjournment. The office note shows that, Notice is issued to the Respondent No.1, however, the service report is awaited.
2. Therefore, awaiting service, stand over to 20.08.2024.

(SARANG V. KOTWAL, J.) Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2024.08.06 11:50:49 +0530 ::: Uploaded on - 06/08/2024 ::: Downloaded on - 06/08/2024 13:19:32 :::