Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 22 August, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
Board Sr.No.:-7
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. APPEAL NO. 681 OF 2019
Mehul Choksi ....APPELLANT
V/S
The State Of Maharashtra And Anr ....RESPONDENT
WITH
CR. APPEAL STAMP NO. 914 OF 2019
Mehul Choksi ....APPELLANT
V/S
The State Of Maharashtra And Anr ....RESPONDENT
WITH
CR. APPEAL STAMP NO. 886 OF 2019
Nirav Modi ....APPELLANT
V/S
The State Of Maharashtra And Anr. ....RESPONDENT
WITH
CR. APPLICATION IN APPEAL NO. 1115 OF 2019
In
Cr. Appeal STAMP NO. 914 OF 2019
Mehul Choksi ....APPELLANT
V/S
The State Of Maharashtra And Anr ....RESPONDENT
A/W
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APPA/1075/2019
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Adv. Vijay Aggarwal A/W Adv. Rahul Agrawal, Adv. Yash Agrawal, Adv. Jasmin Purai i/by Adv. Rahul Agrawal for the Appellant.
Mr. Aayush Kedia h/f Mr. H. S. Venegavkar for Respondent - ED.
Mr. S. V. Gavand, APP for the Respondent - State.
CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE & HON'BLE JUSTICE SMT MANJUSHA AJAY DESHPANDE, JJ DATE : 22nd August, 2024 P.C. :
At the request of learned counsel for the Appellant , stand over to 27/09/2024 .
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