Bombay High Court
M/S. Industrial Fuel Consultants Thru ... vs Shri Laxman Sharma. Prop on 28 January, 2021
Author: Pushpa V. Ganediwala
Bench: Pushpa V. Ganediwala
2801apeal289.07 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPEAL NO. 289 OF 2007
(M/s. Industrial Fuel Consultants vs. Shri Laxman Sharma, proprietor, Ravi Coal Depot,
Perli Bijnath, District - Beed)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mrs. Radhika Bajaj, Advocate h/f Shri A.S. Jaiswal,
Senior Advocate for the appellant
Shri N.B. Bargat, Advocate for the respondent.
.....
CORAM : PUSHPA V. GANEDIWALA, J.
JANUARY 28, 2021.
Heard the learned counsel for the parties. The Report of Registrar (Judicial) is awaited. In the meantime, the parties to explore the possibility of settlement.
S.O. to 25.02.2021.
JUDGE *GS.
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