Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 9 November, 2023
Author: Gauri Godse
Bench: Revati Mohite Dere, Gauri Godse
10.914.19 apealst.doc
Iresh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL ST NO. 914 OF 2019
WITH
CRIMINAL APPLICATION NO. 1115 OF 2019
IN
CRIMINAL APPEAL ST NO. 914 OF 2019
Mehul Choksi ...Appellant
Versus
The State of Maharashtra and another ...Respondents
WITH
CRIMINAL APPEAL ST NO. 886 OF 2019
WITH
CRIMINAL APPLICATION NO. 1075 OF 2019
IN
CRIMINAL APPEAL ST NO. 886 OF 2019
Nirav Modi ....Appellant
Versus
The State of Maharashtra and another .....Respondents
Mr. Rahul S. Agarwal for the appellant
Mr. J. P. Yagnik, APP for the State
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
DATE : 9th NOVEMBER 2023 1/2 10.914.19 apealst.doc P.C. :
1. Matter was kept back at the request of the learned counsel for taking up the same, after serial no. 28.
2. When called out for the second time i.e. after serial no. 28, request for keep back was made. Since keep back is not possible, stand over to 4th December 2023.
GAURI GODSE, J. REVATI MOHITE DERE, J.
2/2Signed by: Iresh S. Mashal Designation: PS To Honourable Judge Date: 10/11/2023 17:00:31