Bombay High Court
Mohammed Shamsuddin Basaratali Ansari vs The State Of Maharashtra And Anr on 21 March, 2023
Bench: R.P. Mohite-Dere, Sharmila U. Deshmukh
Board Sr.No.:-86
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL APPLN. U/S 482 NO. 319 OF 2015
M/s. Shakti Sra Co-operative Housing Society ....APPLICANT
Ltd., And Ors.
V/S
The State Of Maharashtra And Anr. ....RESPONDENT
WITH CRI-INTERIM APPLICATION NO. 4640 OF 2022 In Criminal Appln. U/s 482 319 OF 2015 Mohammed Shamsuddin Basaratali Ansari ....PETITIONER V/S The State Of Maharashtra And Anr. ....RESPONDENT WITH CRI-INTERIM APPLICATION NO. 899 OF 2020 In Criminal Appln. U/s 482 319 OF 2015 Narendra Sudama Kaushik ....PETITIONER V/S M/s. Shakti Sra Co-operative Housing Society....RESPONDENT Ltd., And Ors CORAM : HON'BLE JUSTICE REVATI MOHITE DERE Page 1/2 ::: Uploaded on - 21/03/2023 ::: Downloaded on - 22/03/2023 16:19:42 ::: & HON'BLE JUSTICE SHARMILA U. DESHMUKH, JJ DATE : 21st March, 2023 P.C. :
Due to paucity of time, stand over to 23/06/2023. Interim order, if any, to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 21/03/2023 ::: Downloaded on - 22/03/2023 16:19:42 :::