Bombay High Court
Nirav Modi vs The State Of Maharashtra And Anr on 25 November, 2022
Author: Amit Borkar
Bench: Amit Borkar
Y.S.Patil
1
12-APL-1501-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1501 OF 2019
WITH
CRIMINAL APPLICATION NO. 320 OF 2020
WITH
CRIMINAL APPLICATION NO. 321 OF 2020
WITH
CRIMINAL APPLICATION NO. 322 OF 2020
WITH
CRIMINAL APPLICATION NO. 1413 OF 2019
WITH
CRIMINAL APPLICATION NO. 1503 OF 2019
WITH
CRIMINAL APPLICATION NO. 1505 OF 2019
WITH
INTERIM APPLICATION NO. 2736 OF 2021
WITH
INTERIM APPLICATION NO. 2733 OF 2021
Mehul Choksi ... Applicant
Vs
The State Of Maharashtra and Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO. 298 OF 2020
WITH
CRIMINAL APPLICATION NO. 303 OF 2020
Nitin Prem Shahi ... Applicant
Vs
The State Of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO. 1580 OF 2019
Nirav Modi ... Applicant
Vs
The State Of Maharashtra and Anr. ... Respondents
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Y.S.Patil
2
12-APL-1501-2019.doc
Ms. Jasmin Purani i/b Rahul Agrawal for the Applicants.
Mr. Bharat Mirchandani i/b Mr. H.S. Venegavkar for Respondent
No.2.
Mr. A.R. Patil APP for the Respondent/State.
CORAM : AMIT BORKAR, J.
DATED : 25th NOVEMBER, 2022 P.C.:
1. Stand over to 27th January 2023.
2. Ad interim relief granted earlier to continue till 29 th January 2023.
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