Bombay High Court
M/S. Jhp Securities Pvt. Ltd vs Bhavik Girish Mehta And Anr on 4 October, 2018
Author: A.M.Badar
Bench: A.M.Badar
(35)ALPNo.5552015
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.555 OF 2015
(For Leave to Appeal - Private)
M/s.JHP Securities Pvt. Ltd. ... Applicant
V/s.
Mr.Bhavik Girish Mehta & Anr. ... Respondents
.....
Ms.Deepa Shetty i/b. M/s.Nankani Associates, Advocate for the Applicant.
Mr.P.H.Gaikwad-Patil, APP for the Respondent/State.
....
CORAM : A.M.BADAR J.
DATED : 4th OCTOBER 2018.
P.C. :
1 The learned Counsel for the applicant submits that the
respondent No.1 is residing on the very same address, which is given in the cause title of the application. She prays for Hamdast for effecting service on the respondent No.1. 2 In this view of the matter, issue fresh notice to respondent No.1 returnable on 29th November 2018 Hamdast permitted.
(A.M.BADAR J.) Raju Dattatraya Gaikwad RD 1/1 Gaikwad Digitally signed by Raju Dattatraya Gaikwad Date: 2018.10.06 16:17:01 +0530