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Shri. Laxman S/O Gopalrao Kale vs M/S Emaar Developers And Builders ...
2016 Latest Caselaw 3805 Bom

Citation : 2016 Latest Caselaw 3805 Bom
Judgement Date : 13 July, 2016

Bombay High Court
Shri. Laxman S/O Gopalrao Kale vs M/S Emaar Developers And Builders ... on 13 July, 2016
Bench: N.W. Sambre
                                                                                                       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.,
      - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
    Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
                                                                   
    appearances, Court's orders of directions
    and Registrar's orders
    - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
                                                         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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