Vishal Natha More vs The State Of Maharashtra And Anr
2021 Latest Caselaw 12149 Bom

                                                                               14-revn.61.2020.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL REVISION APPLICATION NO. 61 OF 2020
                Vishal Natha More                                   ...Applicant
                     Versus
                State of Maharashtra and Anr.                       ...Respondents
                Mr. Viral K. Rathod, for the Applicant.

                Mr. A. R. Patil, A.P.P for the Respondent No.1 - State.
                None for the Respondent No.2.

                                                CORAM : REVATI MOHITE DERE, J.

DATE : 30th AUGUST, 2021

P.C. :

1. At the request of learned counsel for the applicant that the

aforesaid revision application be finally decided, the aforesaid revision

application to be placed at the end of the Admission Board 'for final

disposal' on 24th September 2021.

2. Learned Counsel for the applicant to file compilation of

Judgments on which he proposes to rely in the Registry, on or before 17th

September 2021, and a copy thereof be served on the other side.

3. Ad-interim relief granted earlier, to continue until further

orders.

REVATI MOHITE DERE, J.

N. S. Chitnis                                                                                      1/1