Bombay High Court
Michael Onyeka Jude vs Directorate Of Revenue Intelligence on 13 September, 2023
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1 of 1 9-APL-1142-2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1142 OF 2023
Michael Onyeka Jude ...Applicant
Versus
Directorate of Revenue Intelligence & Anr ...Respondents
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Mr. Ayaz Khan, Advocate for Applicant.
Mr. Amit Munde (SPP) a/w Jai Vohra, Advocate for Respondent
No.1-DRI.
Mr. S.H. Yadav, APP for State/Respondent.
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CORAM : SARANG V. KOTWAL, J.
DATE : 13th SEPTEMBER 2023 PC :
1. Leave to amend to add State of Maharashtra as party Respondent. Amendment to be carried out forthwith.
2. Learned Counsel for the Respondent No.2 seeks time to file affidavit-in-reply. At his request stand over to 12 th October 2023.
(SARANG V. KOTWAL, J.) Digitally signed by ASHWINI ASHWINI JANARDAN JANARDAN VALLAKATI VALLAKATI Date:
2023.09.14 11:51:30 +0530 Ashwini V ::: Uploaded on - 14/09/2023 ::: Downloaded on - 15/09/2023 03:31:41 :::