Bombay High Court
Nazim Karim Mumbrawala vs Keshava Prasad H.A And Anr on 9 July, 2019
Author: S.S. Shinde
Bench: S.S. Shinde
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. WRIT PETITION NO. 886 OF 2019
Nazim Karim Mumbrawala ....Petitioner
V/S
Keshava Prasad H.a And Anr. ....Respondent
WITH CR. WRIT PETITION NO. 887 OF 2019 Nazim Karim Mumbrawala ....Petitioner V/S Keshava Prasad H.a And Anr. ....Respondent WITH CR. WRIT PETITION NO. 888 OF 2019 Nazim Karim Mumbrawala ....Petitioner V/S Keshava Prasad H.a And Anr. ....Respondent WITH CR. WRIT PETITION NO. 889 OF 2019 Nazim Karim Mumbrawala ....Petitioner V/S Keshava Prasad H.a And Anr. ....Respondent Adv. Mallika Ajay Ingale For Petitioner Adv. Aditya Mehta for Res No.1 Adv. N. B. Patil, APP for State CORAM : S.S. SHINDE, J Page 1/2 ::: Uploaded on - 10/07/2019 ::: Downloaded on - 11/07/2019 01:51:59 ::: DATE : 9th July, 2019 P.C. :
At the joint request of learned advocate for the petitioner and respondent, stand over to 17/07/2019 at 3.00 P. M. ( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 10/07/2019 ::: Downloaded on - 11/07/2019 01:51:59 :::