Darshan Hiru Shivdasani vs The State Of Maharashtra
2017 Latest Caselaw 9184 Bom

    1                                                                cr-apeal-368-10.doc

Ladda
             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL APPEAL No. 368 of 2010.

             Darshan Hiru Shivdasani,              Appellant.
                   Vs.
             The State of Maharashtra,             Respondent.


    Ms. Naima Shaikh i/by Mr. Khan Abdul Wahab, Advocate for
    the Appellant.
    Mrs. S.V. Sonawane, APP for the State.


                               CORAM : S.C. DHARMADHIKARI &
                                       SMT. BHARATI H. DANGRE, JJ.

29 th November, 2017.

P. C. :-

1) A praecipe for speaking to the minutes of judgment and order dated 23rd November, 2017 has been filed.

2) In the appearance the words "Mr. J.P. Yagnik, APP for the State" are substituted by the words "Mrs. S.V. Sonawane, APP for the State".

3) The praecipe is disposed of accordingly.

[SMT.BHARATI H.DANGRE,J.] [S.C. DHARMADHIKARI, J.]

cr-apeal-368-10.doc