Bombay High Court
Mangala Laxman Prabhu vs Sandesh Govind Bhatte And Anr on 4 March, 2019
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
Dusane 1/1 34 appln 13.2017.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.13 OF 2017
(Ms. Mangala Laxman Prabhu Vs. Sandesh Govind Bhatte & Anr.)
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Ms. S.K. Electricwala I/by Udaipuri & Company for the Applicant.
Mr. Y.Y. Dabke, APP for State.
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CORAM :SMT. SADHANA S. JADHAV, J DATE : 4th March 2019 P.C.:-
1. Issue notice to the respondents returnable eight weeks. Learned counsel for the applicant shall carry out the amendments within one week from today. Learned counsel for the applicant shall furnish fresh address and spare copies within two weeks from today. Stand over to 29th April 2019.
(SMT. SADHANA S. JADHAV, J) ::: Uploaded on - 05/03/2019 ::: Downloaded on - 13/03/2019 08:21:38 :::