Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 31 March, 2022
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally signed by NISHA
NISHA SANDEEP SANDEEP CHITNIS
CHITNIS Date: 2022.04.01 10:31:30
+0530
26-apl.1501.1503.1505.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1501 OF 2019
WITH
CRIMINAL APPLICATION NO.320 OF 2020
WITH
CRIMINAL APPLICATION NO.1413 OF 2019
WITH
CRIMINAL APPLICATION NO.1503 OF 2019
WITH
CRIMINAL APPLICATION NO.1505 OF 2019
WITH
CRIMINAL INTERIM APPLICATION NO.2733 OF 2021
WITH
CRIMINAL INTERIM APPLICATION NO.2736 OF 2021
IN
CRIMINAL APPLICATION NO.1505 OF 2019
Mehul Choksi ...Applicant
Versus
State of Maharashtra and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.1580 OF 2019
Nirav Modi ...Applicant
Versus
State of Maharashtra and Anr. ...Respondents
Mr. Rahul S. Agarwal, for the Applicants.
Mr. A. R. Patil, A.P.P for the Respondent No.1- State.
Mr. H. S. Venegavkar, for the Respondent No.2.
N. S. Chitnis 1/2
26-apl.1501.1503.1505.2019.doc
CORAM : REVATI MOHITE DERE, J.
DATE : 31st MARCH 2022 P.C. :
1. Stand over to 1st April 2022 at 2:30 p.m.
2. Interim relief, if any, to continue till the next date.
REVATI MOHITE DERE, J.
N. S. Chitnis 2/2