Bombay High Court
Sakinaben Fakir Mohammed Sayani And 4 ... vs Ayaaz Amir Fazalbhoyand & Ors. And State ... on 25 September, 2018
Before : Aniruddha M. Chandekar Prothonotary & Senior Master Date : 25th September, 2018 FOR DIRECTION :
77 TPACL/225/2018 ) Mr. Sukanta Karmarkar, A.G.P. for the S/507/2008 ) Applicant.
) ) Mr. Nilesh Tated I/b. DSK Legal, ) Advocate for Plaintiff. ) ) M/s. T. N. Tripathi and Company, ) Advocate for Defendant Nos. 4 and 5. ) ) P.C. : This is an Application filed by Assistant ) Police Inspector of Azad Maidan Police ) Station for certified copy of Agreement ) dated 08.08.2007 and Power of ) Attorney dated 08.08.2007 filed in ) captioned Suit.
) ) Perused Affidavit in Support. It is ) submitted that one offence under ) Sections 420, 465, 466, 468, 469 and ) 471 of I.P.C. was registered in Azad ) Maidan Police Station and for the ) purpose of investigation, he is in need of ) certified copy of Agreement and Power ) of Attorney filed in captioned Suit. It is ) informed that true copy of the ) Agreement and Power of Attorney were ) produced on record.
) ) In view of such circumstances, office to ) provide xerox copies of Affidavit in ) Reply filed by Defendant Nos. 4 and 5 to ) the Applicant on deposit of requisite ) charges.
)
) Applicant is directed not to use copies
) for the purpose other than mentioned in
) the Affidavit in Support dated
) 05.07.2018.
Date : 25.09.2018 Prothonotary & Senior Master
::: Uploaded on - 28/09/2018 ::: Downloaded on - 29/09/2018 00:50:22 :::