Bombay High Court
Sicom Investments And Finance Ltd vs The State Of Maharashtra And Ors on 2 December, 2019
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
(44) APPLN-597-18.doc
BDP-SPS
Bharat
D. Pandit
Digitally signed
by Bharat D.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Pandit
Date: 2019.12.04
11:59:35 +0530
CRIMINAL APPLICATION NO. 597 OF 2018
SICOM Investments & Finance Ltd. .... Applicant.
V/s
State of Maharashtra and Others ..... Respondents.
Mr. Yogesh Bhoge i/b Jurisperitus for the Applicant.
Mr. S.V. Gavand, APP for the State.
CORAM: NITIN W. SAMBRE, J.
DATE: DECEMBER 2, 2019
P.C.:-
1] Learned APP appears for Respondent No.1/State.
2] Issue notice to Respondent Nos. 2 to 3, returnable on
21/1/2020.
3] In addition to Court notice Applicant is at liberty to serve the
Respondent Nos. 2 to 3 by private notice by registered AD/Speed Post and file affidavit of service before the returnable date.
( NITIN W. SAMBRE, J. ) 1/1