Bombay High Court
Nilofer Sayed Ismail Quadri @ Nilofer ... vs The State Of Maharashtra And Ors on 3 September, 2018
Author: Bharati H. Dangre
Bench: Bharati H. Dangre
32-apl-988-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.988 OF 2018
Mrs.Nilofer Sayed Ismail Quadri
@ Nilofer Dilawar Shaikh ...Applicant
Versus
State of Maharashtra & Ors. ...Respondents
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None for the Applicant.
Mr.K.V. Saste, APP for the Respondent-State.
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CORAM : SMT.BHARATI H. DANGRE, J.
DATE : 03rd SEPTEMBER 2018
P.C.
1. Neither the applicant nor the counsel for the applicant is present. Advocate Priya Pandey Chetnarayan is counsel who appears for the applicant. This matter was called out in the morning session and none appears and therefore it was kept in afternoon session. Now also none appears for the petitioner stand over to 17th September 2018.
Nilam Digitally signed by
Nilam Santosh (SMT.BHARATI H. DANGRE, J.)
Santosh Kamble
Date: 2018.09.04
Kamble 03:08:37 +0530
N.S. Kamble page 1 of 1