Bombay High Court
P Shivanand Menon vs The State Of Maharashtra Through The ... on 4 March, 2020
Author: N. R. Borkar
Bench: N. R. Borkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. WRIT PETITION NO. 1793 OF 2018
P Shivanand Menon ....Petitioner
V/S
The State Of Maharashtra Through The ....Respondent
Commissioner Of Police And Ors.
CORAM : THE ACTING CHIEF &
N. R. BORKAR, JJ
DATE : 4th March, 2020
P.C. :
Due to paucity of time the matter is adjourned to 01/04/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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