Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 26 November, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
APL 1580-19.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1580 OF 2019
Nirav Modi .Applicant
Vs.
The State of Maharashtra & anr. .Respondents
Mr. Rahul S. Agarwal i/b. Mr. Yashwardhan Tiwari, Advocate, for the
Applicant
Ms Veera Shinde, APP, for the Respondent No. 1 - State
CORAM : REVATI MOHITE DERE, J.
DATE : 26.11.2019
P. C.
. Heard learned counsel for the Applicant.
2. Issue notice to the Respondents, returnable on 09.12.2019. Learned APP waives notice on behalf of the Respondent No. 1 - State. In addition to Court notice, Advocate for the Applicant, to serve the Respondent No. 2 by Advocate's notice and file Affidavit of service before the returnable date.
3. To be tagged alongwith Cri. Appln. Nos. 1501, 1503 & 1505 of 2019.
(REVATI MOHITE DERE, J.) ::: Uploaded on - 28/11/2019 ::: Downloaded on - 28/11/2019 20:57:05 :::