Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 23 February, 2024
Author: A.S. Gadkari
Bench: A.S. Gadkari
Board Sr.No.:-8
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. APPLICATION IN APPEAL NO. 1115 OF 2019
In
CR. APPEAL STAMP NO. 914 OF 2019
Mehul Choksi ....APPELLANT
V/S
The State Of Maharashtra And Anr ....RESPONDENT
WITH CR. APPEAL NO. 681 OF 2019 Mehul Choksi ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT WITH CR. APPEAL STAMP NO. 886 OF 2019 Nirav Modi ....APPELLANT V/S The State Of Maharashtra And Anr. ....RESPONDENT WITH CR. APPEAL STAMP NO. 914 OF 2019 Mehul Choksi ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT Ms. Jasmin Purani aw Mr. Yash Agrawal and Mr. Suyash Page 1/2 ::: Uploaded on - 23/02/2024 ::: Downloaded on - 08/03/2024 02:58:54 ::: Shanker for the Appellant.
Mr. J. P. Yagnik APP for the Respondent-State. Mr. Aayansh Kedia h/f Mr. Hiten Venegavkar for Respondent No.2.
CORAM : HON'BLE SHRI JUSTICE A.S. GADKARI & HON'BLE SHRI JUSTICE SHYAM C. CHANDAK, JJ DATE : 23rd February, 2024 P.C. :
At the request of Respondent No. 2, stand over to 15/03/2024.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 23/02/2024 ::: Downloaded on - 08/03/2024 02:58:54 :::