Bombay High Court
Sunder K. Palan vs The State Of Maharashtra on 16 August, 2017
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Aarti Palkar 1 40.CRA223.14
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.223 OF 2014
Mr. Sunder K. Palan ....Applicant
Versus
The State of Maharashtra ....Respondent
Mr. Subir Kumar for the Applicant.
Mr. Prashant Jadhav APP for the Respondent - State.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED: 16th AUGUST, 2017 P.C. :
1. The learned APP seeks extension of time to file affidavit-in-
reply. Time extended.
2. Stand over to 04.09.2017.
(ANUJA PRABHUDESSAI, J.) ::: Uploaded on - 21/08/2017 ::: Downloaded on - 28/08/2018 16:04:53 :::