Bombay High Court
Rashi Peripherals Pvt. Ltd vs Jaina Enterprise And Ors on 6 July, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 91-95 (05) IA-1232-21+4.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.1232 OF 2021
IN
APPLICATION FOR LEAVE TO APPEAL (ST) NO.5398 OF 2021
ALONG WITH
INTERIM APPLICATION NO.3179 OF 2021
IN
APPLICATION FOR LEAVE TO APPEAL (ST) NO.5388 OF 2021
ALONG WITH
INTERIM APPLICATION NO.3181 OF 2021
IN
APPLICATION FOR LEAVE TO APPEAL (ST) NO.5396 OF 2021
ALONG WITH
INTERIM APPLICATION NO.3209 OF 2021
IN
APPLICATION FOR LEAVE TO APPEAL (ST) NO.5404 OF 2021
ALONG WITH
INTERIM APPLICATION NO.3215 OF 2021
IN
APPLICATION FOR LEAVE TO APPEAL (ST) NO.5400 OF 2021
Rashi Peripherals Pvt. Ltd. .. Applicant
Versus
Jaina Enterprises & Ors. .. Respondent
...
Mr.Viral Rathod i/b Ms.Ishita Shah for the Applicant.
Mr.S.H.Yadav, A.P.P. for the State/Respondent.
...
M.M.Salgaonkar
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CORAM: BHARATI DANGRE, J.
DATED : 06th JULY, 2022 P.C:-
1. Issue notice to the respondents on the Interim Applications, making it returnable on 17/08/2022.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 07/07/2022 ::: Downloaded on - 08/07/2022 02:11:41 :::