Bombay High Court
Geeta Marine Services Pvt. Ltd. And Anr vs The State Of Mahrashtra And Anr on 16 November, 2018
Author: M.S.Karnik
Bench: M.S.Karnik
910.cri appr 588.18.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO. 609 OF 2018
Geeta Marine Services Pvt. Ltd. and anr. .. Applicants
Vs.
The State of Maharashtra and anr. .. Respondents
Mr.Sujay Gawade a/w Ms.Anita Dubey I/b Shree and Co. for the
Applicants.
Mr.S.R.Agarkar, APP for State.
CORAM : M.S.KARNIK, J.
VACATION COURT DATE : 16th NOVEMBER, 2018 P.C. :
Heard learned Counsel for the Applicants. Learned Counsel for the Applicants, on instructions, undertakes to deposit sum of Rs.3,50,000/- within a period of two weeks from today.
List the matter on 03/12/2018. Till then, no coercive steps be taken against the Applicants.
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