Sanvi Traders vs Dattaram Cashew Factory And Anr
2021 Latest Caselaw 2840 Bom

              osk                                                        15-Revn-104-2020.odt



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                       CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL REVISION APPLICATION NO. 104 OF 2020
                                                     IN
                                     INTERIM APPLICATION NO. 642 OF 2020

              Sanvi Traders                                              ... Applicant
                    V/s.
              Dattaram Cashew Factory & Anr.                             ... Respondents


              Mr.Sameer Kadam for Applicant.
              Mr.Milind Parad i/b. Milind Parab & Associates for Respondent No.1.
              Mrs.Rutuja Ambekar, A.P.P. for Respondent No.2-State.


                                                        CORAM : A.S. GADKARI, J.

DATE : 11th February 2021.

P.C. :

Leave to amend to annex copy of the Judgment and Order passed

by the Trial Court. Amendment be carried out within a period of two weeks

from today.

2. Stand over to 25th February 2021.

[A.S. GADKARI, J.]

Digitally signed by Omkar S.

Omkar S. Kumbhakarn Kumbhakarn Date:

2021.02.15 15:01:54 +0530