Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 15 April, 2024
Author: A. S. Gadkari
Bench: A. S. Gadkari
RVC 17 Appa-1115-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION (APPA.) NO. 1115 OF 2019
WITH
CRIMINAL APPEAL NO.681 OF 2019
Mehul Choksi ... Appellant
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPEAL (ST.) NO.886 OF 2019
WITH
CRIMINAL APPLICATION (APPA.) NO.1075 OF 2019
IN
CRIMINAL APPEAL (ST.) NO.886 OF 2019
Nirav Modi ... Appellant
V/s.
The State of Maharashtra & Anr. ... Respondents
Mr. Rahul Agarwal a/w Sasmin Purani for Appellant.
Mr. S.V. Gavand, A.P.P. for Respondent No.1-State.
Mr. Aayush Kedia i/b H.S. Venegavkar for Respondent No.2.
CORAM : A. S. GADKARI AND
SHYAM C. CHANDAK, JJ.
DATE : 15th APRIL 2024 P.C. :
(1) Learned counsel appearing for Respondent No.2 seeks further time to file reply.
(2) At his request, stand over to 21st June, 2024.
( SHYAM C. CHANDAK, J. ) ( A.S. GADKARI, J. ) 1/1 ::: Uploaded on - 19/04/2024 ::: Downloaded on - 28/04/2024 14:50:52 :::