Lalit Timoti Dsouza vs The State Of Maharashtra And Anr
2021 Latest Caselaw 8318 Bom

                                                                       9.Appeal.256.2012.doc


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL APPEAL NO.256 OF 2012
                                   ALONGWITH
                         SUO MOTU PETITION NO.1 OF OF 2021
                                   ALONGWITH
                           CRIMINAL APPEAL NO.740 OF 2012
                                   ALONGWITH
                           CRIMINAL APPEAL NO.741 OF 2012

 Lalit Timoti D'Souza                                 ....Appellant
     Versus
 The State of Maharashtra & Anr.                      ....Respondents

                                             ***
 Mr. Sudeep Pasbola i/by Mr. Rahul Arote for the Appellant in
 Cr.Appeal/256/2012 & Respondent-State in Cr.Appeal/740/2021

 Mr. S.A. Ingawale for the Appellant in Cr.Appeal/741/2012.

 Ms. M.M. Deshmukh, APP for State.

                                             ***

                                  CORAM        : PRASANNA B. VARALE &
                                                 SURENDRA P. TAVADE, JJ.

                                  DATE         : 22nd JUNE, 2021


 PER COURT :

1. Learned Counsel appearing for the respective parties agreed for fiing

the appeal for hearing/fnal disposal on 13.07.2021.

2. Learned Counsel also undertakes to supply the compilation of the

Aarti Palkar 1/2

9.Appeal.256.2012.doc

copies of judgments on which the learned Counsel would like to rely upon

before the neit date.

 [SURENDRA P. TAVADE, J.]                [PRASANNA B. VARALE, J.]




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