Bombay High Court
Suman Wd/O Shankar Patinge And Another vs State Of Maharashtra, Thr. P.S.O. ... on 9 June, 2022
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 55.REVN.130-2016.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL REVISION APPLICATION (REVN) NO. 130 OF 2016
( Suman Wd/o Shankar Patinge & Anr.
Vs.
State of Maharashtra )
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. Shahrukh Shah, Advocate h/f Mr. B.H. Tekam, Advocate for the
Applicants.
Mr. Amit R. Chutke, A.P.P. for the Non-Applicant/State.
CORAM: AVINASH G. GHAROTE, J.
DATED : 9th JUNE, 2022.
Mr. Shahrukh Shah, learned counsel holding for Mr. B.H. Tekam, learned counsel for the applicants, undertakes to remove the Office objections by 29.06.2022. In case, it is not removed, list the matter on 30.06.2022 for appropriate orders for imposition of costs for non removal of Office objections.
JUDGE SD. Bhimte Digitally Signed By :SHRIKANT DAMODHAR BHIMTE Signing Date:09.06.2022