Bombay High Court
Gourishankar Educational And ... vs Supriya Yashwant Gujar And Anr on 13 June, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
(908) apl-561.19ors.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.561 OF 2019
Gourishankar Educational and
Charitable Trust and anr. : Applicants.
Versus
Yuvraj Jijaba Nikam and anr. : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.562 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Yuvraj Jijaba Nikam and anr. : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.563 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Yuvraj Jijaba Nikam and anr. : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.564 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Yuvraj Jijaba Nikam and anr. : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.580 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Supriya Yashwant Gujar and anr : Respondents.
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ALONG WITH
CRIMINAL APPLICATION NO.581 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Supriya Yashwant Gujar and anr : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.583 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Supriya Yashwant Gujar and anr : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.584 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Supriya Yashwant Gujar and anr : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.585 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Supriya Yashwant Gujar and anr : Respondents.
ALONG WITH CRIMINAL APPLICATION NO.565 OF 2019 Gourishankar Educational and Charitable Trust and anr. : Applicants.
Versus Yuvraj Jijaba Nikam and anr. : Respondents.
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CORAM : S. S. SHINDE, J
DATE : 13th June 2019
P.C.
1 Criminal Application No.565 of 2019 is not on board today. On
mentioning the same is taken on board.
2 The learned counsel for the Applicants Mr. Nitin Pradhan submits that in all these matters identical point is involved.
3 Heard Mr.Nitin Pradhan, the learned counsel appearing for the Applicants.
4 Issue notice to the Respondents, returnable on 30/07/2019.
5 The learned APP Mrs. M R Tidke waives service of notice on behalf of Respondent/State.
6 In addition to regular mode of service, the Applicants to serve the
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Respondents by alternate mode of service such as Fax/E-mail/Courier and shall file affidavit of service before the returnable date.
7 The learned counsel for the Applicants to remove all office objections on or before the returnable date, failing which the Criminal Applications shall stand dismissed for want of prosecution without further reference to the Court.
8 Till next date there would be ad-interim relief in terms of prayer clause (d).
[S. S. SHINDE , J]
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