Bombay High Court
Kishor Ganpatrao Rajgure vs The State Of Maharashtra Thr. Pso ... on 2 December, 2019
Author: Swapna Joshi
Bench: Swapna Joshi
1 apeal461.06.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPEAL NO.461 OF 2006
[Kishor Ganpatrao Rajgure .vs. The State of Maharashtra]
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms Shamsi Haider, APP for respondent.
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CORAM : MRS. SWAPNA JOSHI, J.
DATED : DECEMBER 02, 2019.
Advocate Shri K.C. Deogade states that he is instructed telephonically by the appellant to appear in the matter on his behalf and, therefore, he undertakes to file Vakalatnama on behalf of the appellant and seeks further time. Time granted. Stand over to 9.12.2019.
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