Citation : 2016 Latest Caselaw 6423 Bom
Judgement Date : 27 October, 2016
27.10.wp.29.16
1
THE COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL WRIT PETITION NO.29/2016
(Mr. Yogendra Pal Jain s/o Late Mr.Mohan Lal Jain vs. The State of Maharashtra and
another )
..............................................................................................................................................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's order
of directions and Registrar's orders
..............................................................................................................................................
Mr. D.H. Sharma, Advocate for the petitioner
Mr.R.S. Nayak, Assistant Public Prosecutor for Respondent no.1
ig CORAM : B.P. DHARMADHIKARI
& A.S. CHANDURKAR, JJ.
DATED : 27th October, 2016.
The respondent no.2 -complainant to file reply, if any, without fail by 17th November, 2016. If no reply is filed, the
matter shall proceed exparte against the said respondent.
It is open to the petitioner to seek release of goods on supratnama by moving an appropriate application before the trial Court.
List on 17 November, 2016.
th
JUDGE JUDGE
sahare
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