Citation : 2016 Latest Caselaw 3803 Bom
Judgement Date : 13 July, 2016
1 appa476-15
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Criminal Application (APPA) No. 476 of 2015
Aniruddha Gopalrao Kale Vs,. M/s Emmar Developers and Builders Pvt. Ltd.,
WITH
Criminal Application (APPA) No. 477 of 2015
Moreshwar Gopalrao Kale Vs,. M/s Emmar Developers and Builders Pvt. Ltd.,
WITH
Criminal Application (APPA) No. 478 of 2015
Nagnath Balwant Kale Vs,. M/s Emmar Developers and Builders Pvt. Ltd.,
WITH
Criminal Application (APPA) No. 479 of 2015
Narsimha Balwant Kale Vs,. M/s Emmar Developers and Builders Pvt. Ltd.,
WITH
Criminal Application (APPA) No. 480 of 2015ig
Laxman Gopalrao Kale Vs,. M/s Emmar Developers and Builders Pvt. Ltd.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. A.K. Guplta, advocate for appellants.
Mr. A.M. Ghare, advocate for respondent.
CORAM : N.W. SAMBRE, J.
DATED : 13 th JULY, 2016.
Heard.
Having regard to the stipulations in the
agreement between the appellant and the accused in regard to the consideration to be parted with, in my opinion a case for grant of leave is made out.
Leave granted.
Criminal appeal No._____/2014 Admit.
Learned counsel for respondent waives notice.
JUDGE
Hirekhan
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