Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 3 March, 2020
Author: A. M. Badar
Bench: A. M. Badar
8-apl-1580-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1580 Of 2019
WITH
CRIMINAL APPLICATION NO.1501 OF 2019
WITH
CRIMINAL APPLICATION NO.1503 OF 2019
WITH
CRIMINAL APPLICATION NO.1505 OF 2019
NIRAV MODI ... APPLICANT.
VERSUS
THE STATE OF MAHARASHTRA
AND ANOTHER ... RESPONDENTS.
Mr.Vijay Aggarwal, Advocate a/w Mr.Ashul Agarwal, Rahul
Agarwal i/b Yashwardhan Tiwari for the petitioner.
Mr.H.S.Venegaonkar for the Respondent No.2.
Mr.RM Pethe, APP for State.
Chitra Sonawane 1
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8-apl-1580-2019.doc
CORAM : A. M. BADAR, J.
DATE : 3RD MARCH 2020.
P.C.:
1. Stand over to 20th March 2020.
2. In the meanwhile interim relief, if any, to continue.
(A. M. BADAR, J.) Chitra Sonawane 2 ::: Uploaded on - 03/03/2020 ::: Downloaded on - 05/03/2020 04:35:22 :::