Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 8 August, 2019
Author: A. M. Badar
Bench: Indrajit Mahanty, A. M. Badar
2-APPA-1075-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1075 OF 2019
IN
CRIMINAL APPEAL (STAMP) NO.886 OF 2019
NIRAV MODI )...APPELLANT
V/s.
THE STATE OF MAHARASHTRA & ANR. )...RESPONDENTS
Mr.Ashul Agarwal i/b. Mr.Rahul Agarwal, Advocate for the
Appellant.
Mr.H.S.Venegaonkar, Advocate for the Respondent No.2.
Mrs.S.V.Sonawane, APP for the Respondent - State.
CORAM : INDRAJIT MAHANTY &
A. M. BADAR, JJ.
DATE : 8th AUGUST 2019 P.C. : 1 The learned counsel for the appellant submits that due
to unavailability of the senior counsel, he seek an adjournment.
Matter stands adjourned to 26th August 2019 at his request.
avk 1/2 ::: Uploaded on - 08/08/2019 ::: Downloaded on - 09/08/2019 02:21:52 :::2-APPA-1075-2019.doc 2 Shri H.S.Venegaonkar, learned Central Government counsel submits that the appellant is citing the pendency of this appeal as a ground for adjourning the proceedings before the Special court.
3 We see from the order sheet that no interim orders have been passed. Consequently, there is no impediment before the Special court to proceed with the matter.
(A. M. BADAR, J.) (INDRAJIT MAHANTY, J.) avk 2/2 ::: Uploaded on - 08/08/2019 ::: Downloaded on - 09/08/2019 02:21:52 :::