Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 29 July, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 8-Apeal-681-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 681 OF 2019
WITH
CRIMINAL APPEAL (ST) NO. 914 OF 2019
WITH
CRIMINAL APPLICATION (APPA) NO. 1115 OF 2019
Mehul Choksi .. Appellant
Versus
The State Of Maharashtra And Anr. .. Respondents
WITH
CRIMINAL APPEAL (ST) NO. 886 OF 2019
WITH
CRIMINAL APPLICATION (APPA) NO. 1075 OF 2019
Nirav Modi .. Appellant
Versus
The State Of Maharashtra And Anr. .. Respondents
...
Ms. Jasmin Purani i/b Mr. Rahul Agarwal, for the Appellant/s.
Mr. S. V. Gavand, A.P.P. for the State/Respondent.
Mr. H. S. Venegavkar a.w Mr. Aayush Kedia, for the
Respondent-ED.
...
CORAM : BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ.
DATED : 29th JULY, 2024 Chaitanya ::: Uploaded on - 31/07/2024 ::: Downloaded on - 01/08/2024 02:01:09 ::: 2/2 8-Apeal-681-2019.doc P.C:-
1. Since the counsel for the Appellant/s is not available and a request is made to keep the matter at 2.30 p.m. We are, however, unable to accept the request, in the wake of fixed matter being stated at 2.30 p.m. on today's board.
Hence, re-notify to 12.08.2024.
(MANJUSHA DESHPANDE,J.) (BHARATI DANGRE, J.) Chaitanya ::: Uploaded on - 31/07/2024 ::: Downloaded on - 01/08/2024 02:01:09 :::