Citation : 2021 Latest Caselaw 11149 Bom
Judgement Date : 17 August, 2021
sat 902. apl 318-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 318 OF 2021
WITH
CRIMINAL APPLICATION NO. 446 OF 2021 (NOT ON BOARD)
CRIMINAL APPLICATION NO. 448 OF 2021 (NOT ON BOARD)
CRIMINAL APPLICATION (ST) NO. 7744 OF 2021 (NOT ON BOARD)
CRIMINAL APPLICATION (ST) NO. 7747 OF 2021 (NOT ON BOARD)
CRIMINAL APPLICATION (ST) NO. 7737 OF 2021 (NOT ON BOARD)
CRIMINAL APPLICATION (ST) NO. 7750 OF 2021 (NOT ON BOARD)
Nilesh Natwarlal Bhayani & Anr. ...Applicants
vs.
Virendra Natwarlal Bhayani & Anr. ...Respondents
Mr.Gajendra K. Jadhav for Applicant in APL 318, 446, 448 of 2021 &
Respondent No.2 in APL (ST) Nos.7744, 7747, 7737 & 7750 of 2021.
Mr.Jamshed Master i/b. Mks.Natasha Bhot for APl ST Nos.7744, 7747,
7737 & 7750 of 2021 & for Respondent No.2 in APL Nos.318, 446, 448 of
2021.
Mrs.A.S. Pai, PP a/w. Mrs.M.H. Mhatre, APP for State.
CORAM : S.S. SHINDE &
N.J. JAMADAR, JJ.
DATE : 17 AUGUST 2021
P.C. :
This praecipe is submitted for Speaking to Minutes of the order dated 3 August 2021.
2 In para 7, line No.7, the name "Mr.Natwarlal" and the following word "father", be substituted by "Mrs.Manjula Gauri, mother".
3 In para no.12 on page 9, 3 rd line from the bottom, the figure "Rs.80,00,000/-" be substituted by the figure "Rs.50,00,000/- (Rupees Fifty
sat 902. apl 318-2021.doc
Lakhs only).
4 Necessary corrections be carried out in the original judgment and order and the corrected judgment and order be uploaded.
(N.J. JAMADAR, J.) (S.S. SHINDE, J.)
Digitally signed by SANSKRUTI A SANSKRUTI THAKUR A THAKUR Date:
2021.08.18 10:52:50 +0530
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