Bombay High Court
Milind Murli Deora vs The State Of Maharashtra And Anr on 22 December, 2021
Bench: Nitin Jamdar, Vijaykumar Kotwal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL APPLN. U/S 482 NO. 925 OF 2021
Milind Murli Deora ....APPLICANT
V/S
The State Of Maharashtra And Anr ....RESPONDENT
CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE SHRI JUSTICE SARANG VIJAYKUMAR KOTWAL, JJ DATE : 22nd December, 2021 P.C. :
Due to paucity of time the matter is adjourned to 23/12/2021 In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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