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Dr. Abdul Wahid Ismail Quereshi @ ... vs The State Of Maharashtra And Anr
2017 Latest Caselaw 8844 Bom

Citation : 2017 Latest Caselaw 8844 Bom
Judgement Date : 17 November, 2017

Bombay High Court
Dr. Abdul Wahid Ismail Quereshi @ ... vs The State Of Maharashtra And Anr on 17 November, 2017
Bench: M. S. Patil
                                                                                902
                                     -1-


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD



                    CRIMINAL APPLICATION NO. 4131 OF 2017

          DR. ABDUL WAHID ISMAIL QUERESHI @ WAHID ISMAIL
                KHATIKTHROUGH SIFA HOSPITAL, BHAD
                                VERSUS
                  NAZIRKHAN MOOSAKHAN PATHAN
                                    ...
                Advocate for Applicant : Mantri Ramesh R.

                                    .....
                                   CORAM :MANGESH S. PATIL,J.

DATE : 17/11/2017

PER COURT :-

Heard. The respondent is served but has not put in appearance. There is delay of merely two days.

2] For the reasons stated in the application, application is allowed. Delay is condoned.

3] After registration of Application for leave to file Appeal, issue notice to the respondent returnable on 15/12/2017.

(MANGESH S. PATIL,J.)

umg/

 
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