Bombay High Court
Nayabuddin Shaikh vs The Central Bureau Of Investigation And ... on 14 October, 2019
Author: N. B. Suryawanshi
Bench: S. S. Shinde, N. B. Suryawanshi
1/1 20.APEAL.641.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 641 OF 2019
Rubabuddin Shaikh ...Appellant
Versus
The Central Bureau of Investigation
and Ors. ...Respondents
WITH
CRIMINAL APPEAL NO. 656 OF 2019
Nayabuddin Shaikh ...Appellant
Versus
The Central Bureau of Investigation
and Ors. ...Respondents
***
Mr. Gautam Tiwari a/w Mr. Hamdan Weldon i/by Probus Legal for the
Appellant.
Mrs. S.V. Sonawane, APP for Respondent - State.
***
CORAM : S. S. SHINDE &
N. B. SURYAWANSHI, JJ.
DATE : 14th OCTOBER 2019 PER COURT :
1. Learned counsel appearing for the appellant prays for eight weeks time to submit spare copies of the Appeal memo in the Registry so as to issue notices to the Respondent Nos. 2 to 23. Time granted as prayed for. Stand over to 16th December 2019.
(N. B. SURYAWANSHI, J.) (S. S. SHINDE, J.) Umesh Malani ::: Uploaded on - 15/10/2019 ::: Downloaded on - 16/10/2019 00:34:48 :::