Mohd. Mudassir Javed Shaikh vs Ali Kashif Khan Deshmukh And Anr
2021 Latest Caselaw 9674 Bom

                                                                                 22. WP 727-2021.doc
            Digitally signed
            by RUPALI
            RAJESH
  RUPALI    WAKODIKAR
  RAJESH
  WAKODIKAR Date:
            2021.07.29
            10:29:33
            +0530
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                                  CRIMINAL WRIT PETITION NO. 727 OF 2021


                       Mohd.Mudassir Javed Shaikh                         ...Petitioner
                            Versus
                       Ali Kashif Khan Deshmukh and Anr.                  ...Respondents

                       Mr. Iftekar i/b Ms. Usha Kejariwal for the Petitioner.

                       Mr. Ali Kashif Khan Deshmukh, Respondent No.1 present in person.

                       Mr. A.D.Kamkhedkar, A.P.P for the Respondent No.2-State.


                                                 CORAM : REVATI MOHITE DERE, J.

DATE : 23rd JULY, 2021 (Through Video Conferencing) P.C. :

1. Learned Counsel for the petitioner states that the Advocate

appearing for the petitioner is hospitalized and is advised bed-rest for three

weeks. On his request, stand over to 17th August, 2021.

2. In the meantime, parties are at liberty to file compilation of

documents/Judgments in the Registry within three weeks from today, if

they so desire.

REVATI MOHITE DERE, J.

Wakodikar                                                                                         1/1