Pratima W/O Vijay Hatzade vs Arvind Harichandra Rukhmode And ...
2021 Latest Caselaw 9093 Bom

                                            1                                    2-apeal-161-21.odt

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

                      CRIMINAL APPLICATION (APPA) NO. 125 OF 2021
                                                        IN
                                CRIMINAL APPEAL NO. 161 OF 2021
                                      Pratima W/o. Vijay Hatzade
                                                        Vs.
                           Arvind Harichandra Rukhmode and another
         ------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                             Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
                          Shri B. N. Jaipurkar, Advocate for applicant.
                          Shri Anirudh Ananthakrishnan, Advocate for non-applicant no. 1.
                          Shri T. A. Mirza, A.P. P. for non-applicant no. 2/State.



                                           CORAM :-         V. M. DESHPANDE AND
                                                            AMIT B. BORKAR, JJ.

                                           DATED :-         12.07.2021


                                           Hearing        was     conducted         through       Video

Conferencing and learned counsel agreed that the audio and visual quality were proper.

2. This is an application for dispensing with filing of certified copy of the judgment and order dated 28.02.2019. The appeal is already admitted and R.&P. are already called and it is received.

3. In this view of the matter, the present application is allowed and disposed of.

                                       JUDGE                                         JUDGE


RR Jaiswal