Bombay High Court
Valathi Thevar Udayar vs The State Of Maharashtra And Anr on 17 March, 2020
Bench: S.S. Shinde, Virendrasingh Gyansingh Bisht
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL APPLN. U/S 482 NO. 899 OF 2015
Valathi Thevar Udayar ....Applicant
V/S
The State Of Maharashtra And Anr ....Respondent
CORAM : S.S. SHINDE &
VIRENDRASINGH GYANSINGH BISHT, JJ
DATE : 17th March, 2020
P.C. :
Due to paucity of time the matter is adjourned to 22/04/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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