Bombay High Court
Biva Binimoy Chakma Beeva Binimoy ... vs N R Dhoot Huf on 11 December, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
937 IA 753.25.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRI-INTERIM APPLICATION NO.753 OF 2025
Biva Binimoy Chakma Beeva Binimoy ...Applicant
Chakma
Versus
N R Dhoot HUF ...Respondent
Ms. Chaula Solanki a/w Mr. Niranjana Pradhan, H.H. Nagi, Omna
Shinde, Simran Kazi i/by Nagi & Associates for Applicant.
Ms. S.K. Gajre, APP for State.
CORAM: MADHAV J. JAMDAR, J.
DATED : 11th December 2025 P.C.:
1. Ms. Solanki, learned Counsel for the Applicant seeks leave to amend the Interim Application by impleading Passport Authority / Union of India as party-Respondent.
2. Leave as sought is granted. Amendment be carried out within a period of three days. Re-verification is dispensed with.
3. Issue notice to the Added Respondent returnable on 22 nd December 2025.
4. Stand over to 22nd December 2025.
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