Bombay High Court
Shahin Zahera Dosani (Divorcee Of Mohd. ... vs Mohd. Ali Dosani S/O Mohd. Kesar on 29 January, 2021
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 290121revn84.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL REVISION APPLICATION NO. 84 OF 2020
SHAHIN ZAHERA DOSANI
VERSUS
MOHD. ALI DOSANI S/o MOHD. KESAR
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. S. G. Karmarkar,, Advocate for the applicant.
Mr. N. R. Bhishikar, Advocate for the non-applicant.
CORAM : V. M. DESHPANDE, J.
DATE : JANUARY 29, 2021.
1. Mr. S. G. Karmarkar, learned counsel for the applicant and Mr. N.R. Bhishikar, learned counsel for the non-applicant.
2. Mr. Bhishikar, learned counsel submits that the non-applicant resides at Rajnandgaon (Chhattisgarh) where he is served of this proceeding. The non-applicant has received the copy of the revision on 26.01.2021 and he has dispatched the said to the learned counsel on 27.01.2021, which is yet to be received by him. Hence, he prays for time.
3. Put up this matter after two weeks.
JUDGE
Diwale
Digitally
signed by
Parag Parag Diwale
Date:
Diwale 2021.01.29
18:14:38
+0530