Bombay High Court
Mrunalini Deshmukh vs L And T Finance Limited And Anr on 17 November, 2022
Author: Amit Borkar
Bench: Amit Borkar
SSA 504-WP.3857.2022 & WP.3525.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3857 OF 2022
WITH
CRIMINAL WRIT PETITION NO. 3525 OF 2022
Raman Hirji Maroo ... Petitioner
V/s.
The State of Maharashtra & Anr. ... Respondents
Mr. Jugal Kanani for Petitioner.
Mr. A. R. Patil, APP for Respondent (State)
CORAM : AMIT BORKAR, J.
DATED : NOVEMBER 17, 2022 P.C.:
1. Stand over to 21st December, 2022.
2. Ad-interim relief granted earlier, which was in force till today is continued till 23rd December, 2022.
(AMIT BORKAR, J.) 1 ::: Uploaded on - 17/11/2022 ::: Downloaded on - 18/11/2022 18:44:15 :::