Bombay High Court
Mehul Choksi vs The State Of Maharashtra And Anr on 21 October, 2022
Author: Amit Borkar
Bench: Amit Borkar
2-apl-1501-2019.doc
VRJ
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1501 OF 2019
WITH
CRIMINAL APPLICATION NO.320 OF 2020
WITH
CRIMINAL APPLICATION NO.321 OF 2020
WITH
CRIMINAL APPLICATION NO.322 OF 2020
WITH
CRIMINAL APPLICATION NO.1413 OF 2019
WITH
CRIMINAL APPLICATION NO.1503 OF 2019
WITH
CRIMINAL APPLICATION NO.1505 OF 2019
WITH
INTERIM APPLICATION NO.2736 OF 2021
IN
CRIMINAL APPLICATION NO.1505 OF 2019
WITH
INTERIM APPLICATION NO.2733 OF 2021
IN
CRIMINAL APPLICATION NO.1505 OF 2019
Mehul Choksi ... Applicant
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO.1580 OF 2019
Nirav Modi ... Applicant
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO.298 OF 2020
WITH
CRIMINAL APPLICATION NO.303 OF 2020
1
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2-apl-1501-2019.doc
Nitin Prem Shahi ... Applicant
V/s.
The State of Maharashtra & Anr. ... Respondents
Mr. Rahul S. Agarwal with Ms. Jasmin Purani for the
applicant.
Mr. S. S. Pednekar, APP for the respondent no.1/State.
Mr. Hiten Venegaonkar for respondent no.2.
CORAM : AMIT BORKAR, J.
DATED : OCTOBER 21, 2022 P.C.:
1. Stand over to 25th November 2022.
2. Ad-interim relief granted earlier to continue till 29th November 2022.
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