Bombay High Court
Ebrahim Mustaque Ali Khan vs The Air Intelligence Unit Customs, ... on 3 September, 2024
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1/1 22-IA-4324-23-IN-APEAL-ST-20849-23.odt
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. Sandeep Karnik, appointed advocate for Applicant.
• Smt. Manisha R. Tidke, APP for the State/Respondent.
CORAM : SARANG V. KOTWAL, J.
DATE : 03rd SEPTEMBER, 2024 P.C. :
1. Issue fresh notice to the Respondent No.1 returnable on 30/09/2024.
2. Humdast is permitted.
3. Stand over to 30/09/2024.
Digitally signed by MANUSHREE MANUSHREE NESARIKAR NESARIKAR Date:
2024.09.05 14:42:31 +0530 (SARANG V. KOTWAL, J.) Nesarikar ::: Uploaded on - 05/09/2024 ::: Downloaded on - 06/09/2024 00:30:38 :::