Bombay High Court
Ness Nusli Wadia vs The State Of Maharashtra And Anr on 17 September, 2018
Author: Bharati H.Dangre
Bench: Ranjit More, Bharati H.Dangre
1/1 (24)WP-2830-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 2830 of 2018
Ness Nusli Wadia .. Petitioner
Versus
The State of Maharashtra & Anr .. Respondents
...
Mr. Aabad Ponda i/b Ashish Raghuvanshi for the petitioner.
Ms.Neha Prashant i/b Juris Corp for respondent no.2.
Mr.F.R.Shaikh APP for the State.
CORAM: SHRI RANJIT MORE &
SMT. BHARATI H.DANGRE, JJ.
DATED : 17th SEPTEMBER 2018 P.C:-
1 At the request of learned counsel for respondent no.2 and by way of indulgence and as a last chance, stand over to 1st October 2018.
(SMT. BHARATI H. DANGRE, J.) (RANJIT MORE, J.) Digitally signed by Manali Manali Prasanna Tilak Prasanna Date:
Tilak 2018.09.18 12:42:44 +0530 Tilak