Bombay High Court
Nimesh Rameshchandra Shah And Anr vs Central Bureau Of Investigation (Cbi) ... on 17 September, 2021
Author: Prakash D. Naik
Bench: Prakash D. Naik
Ethape 1 18-Apeal-467-2016
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.467 OF 2016
Nimesh Rameshchandra Shah & Anr. .. Appellants
Vs.
Central Bureau of Investigation & Anr. .. Respondents
WITH
CRIMINAL APPEAL NO.461 OF 2016
Ketan Ramniklal Malkan .. Appellant
Vs.
The State Of Maharashtra & Anr. .. Respondents
WITH
CRIMINAL APPEAL NO.411 OF 2016
(NOT ON BOARD)
Himanshu Vivodchandra Shah .. Appellant
Vs.
Digitally signed
The State Of Maharashtra & Anr. .. Respondents
by
...
DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
Date: 2021.09.18
17:13:36 +0530
Mr.Manas N. Gawankar, Advocate for Appellant in
Apeal/467/2016. (VP not filed)
Ms. Shital Turakhia for Appellant in Appeal/461/2016.
None for Appellant in Apeal/411/2016.
H/f. Hiten Venegavkar Mr. Dedhia for respondent, CBI in all
three matters.
Mr.S.R. Agarkar, A.P.P. for the State-Respondent.
...
CORAM : PRAKASH D. NAIK, J.
DATE : 17th SEPTEMBER, 2021 PC.
1. Learned advocate Mr.Gawankar submits that he has Ethape 2 18-Apeal-467-2016 instructions to appear for appellant in this appeal. He seeks two weeks' time to file his appearance. If the vakalatnama is filed within two time, the matter be listed for hearing as per its turn.
(PRAKASH D. NAIK, J.)