Bombay High Court
Bms Tradewings Pvt. Ltd. Thr. Director ... vs Ravindra Saluja on 24 September, 2018
Author: Z.A. Haq
Bench: Z.A. Haq
1 appa668.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APPA) NO.668/2018
IN
CRIMINAL APPEAL NO. /2018
BMS Tradewings Pvt. Ltd.
..Vs..
Ravindra Saluja
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri Nitin Lalwani, Advocate for the applicant.
CORAM : Z.A. HAQ, J.
DATE : 24.9.2018.
Issue notice to the non-applicant / respondent, returnable on 11th December, 2018.
Learned Advocate for the applicant states that the memorandum of appeal with prayer for grant of leave to file appeal shall also be supplied to be served on the non-applicant / respondent.
In addition to usual mode, the applicant shall serve the non-applicant / respondent by speed post / registered post acknowledgement due.
Call R. & P. JUDGE Tambaskar.
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