Bombay High Court
Sridhar Subasri vs Central Bureau Of Investigation ... on 10 April, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
512.WP2031_2018.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2031 OF 2018
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Office Notes, Office
Memorandam of Court's or Judge's orders
appearances, Court's
orders or directions &
Registrar's orders.
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Mr. R.M. Tiwari, Advocate for the petitioner.
Mr. N.B. Patil, APP for the respondent/State.
CORAM : MRS. MRIDULA BHATKAR, J.
DATE : 10th April, 2019.
P.C. Upon mentioning, taken on production board.
2. The learned counsel for the applicant prays for extension of interim relief.
3. Stand over to 11th June, 2019. Interim relief, if any, granted earlier to continue till then.
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