Buldhana Urban Co-Op. Credit ... vs Vijay S/O Ramlal Jaiswal
2021 Latest Caselaw 11733 Bom

Order                                                                                        29APPA292
                                                   1

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.

                        CRIMINAL APPA (LEAVE) NO. 292/2020 IN
                         CRIMINAL APPEAL NO.          /2020

Buldana Urban Co-op Credit Society Ltd., Buldhana Vs. Vijay S/o Ramlal Jaiswal.



Office notes, Office Memoranda of
Coram, appearances, Court's orders                           Court's or Judge's Orders
or directions and Registrar's orders.

                                          Mrs. S. Saware, Advocate for appellant/applicant.


                                                       CORAM : VINAY JOSHI, J.

DATE : 24.08. 2021.

Heard.

2. Perused the impugned judgment. It is

necessary to hear respondent on the point of grant of

leave to file appeal.

3. Issue notice to the respondent returnable

after four weeks.

JUDGE

Gohane.