Bombay High Court
M/S. Jhp Securities Pvt. Ltd vs Bhupal D. Vaniya And Anr on 17 December, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
Digitally signed by
IRESH IRESH SIDDHARAM
SIDDHARAM MASHAL
Date: 2021.12.18
MASHAL 11:25:45 +0530
9.554.15 alp.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 554 OF 2015
M/S. JHP SECURITIES PVT. LTD. ....APPLICANT
V/s.
MR. BHUPAT D. VANIYA AND ANR .....RESPONDENTS
Mr. Huzefa S. Khokawala i/b Nankani Associates for the applicant
Mrs. Rutuja Ambekar APP for the State
CORAM : NITIN W. SAMBRE, J.
DATE: DECEMBER 17, 2021.
P.C.:
1] Learned counsel for the applicant is permitted to furnish
correct address of the respondent within 4 weeks. If the applicant fails to furnish correct address of the respondent within stipulated time, application shall stand dismissed without further reference to the Court.
2] In case if the correct address of respondent if so furnished, leave granted;
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9.554.15 alp.doc
3] Admit.
4] Call for record and proceedings.
5] Applicant to file paper-book within period of 6 months from
today, failing which application shall stand dismissed without further reference to the Court.
6] Action under Section 390 of Code of Criminal Procedure, 1973 be initiated.
[NITIN W. SAMBRE, J.] 2/2