Bombay High Court
Nazim Karim Mumbrawala vs Keshava Prasad H.A And Anr on 3 July, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
Bhagyawant
5 wp 886-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 886 OF 2019
WITH
CRIMINAL WRIT PETITION NO. 887 OF 2019
WITH
CRIMINAL WRIT PETITION NO. 888 OF 2019
WITH
CRIMINAL WRIT PETITION NO. 889 OF 2019
Nzim Karim Mumbrawala ...Petitioner
Versus
State of Maharashtra & Ors. ...Respondents
Adv. Mallika Ingale a/w. Adv. Rushit Thakkar for petitioner. Mr. Aditya Mehta for Respondent No. 1. Mr. N.B. Patil, APP for Respondent/State in WP No. 556/19, 887/2019. Mrs. G.P. Mullekar, APP for Respondent/State in WP No. 888/19. Mrs. Rutuja Ambekar, APP for Respondent/State in WP No. 889/2019.
CORAM : S. S. SHINDE, J
DATE : 3rd July 2019
P.C.
1. Learned counsel appearing for petitioner and contesting
respondent has tendered across the bar written notes of arguments, same are taken on record.
2. List on 9th July 2019 at 3.00 PM.
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