Shantikumar Kripashankar Pandey vs Vijayprakash R. Dubey And Anr
2021 Latest Caselaw 4464 Bom

      Tauseef                                                   13-REVN.595.2019.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION
                CRIMINAL REVISION APPLICATION NO.595 OF 2019
                                   WITH
                    INTERIM APPLICATION NO.1549 OF 2019
                                   WITH
                    INTERIM APPLICATION NO.1550 OF 2019
                                     IN
                CRIMINAL REVISION APPLICATION NO.595 OF 2019


Mr. Shantikumar Kripashankar Pandey                     ...Applicant
            V/S.
Mr. Vijayprakash R. Dubey & Anr.                        ...Respondents


Mr. A. K. Shukla, Advocate for Applicant.
Mr. A. R. Patil, APP for Respondent No.2 (State).


                                    CORAM   : A. S. GADKARI, J.

                                    DATE    : 10th MARCH, 2021.

P.C. :

1. Leave to amend the Revision Application No.595 of 2019 to

annex copy of the Judgment and Order dated 1 st March 2018, passed in

S.C.C. No.9166 of 2013. Amendment be carried out within a period of

one week from today and an amended copy of the same be served upon

the learned Advocate for Respondent No.2 within the same stipulated

period.

2. Stand over to 19th March 2021. To be placed under the caption

'for settlement''.

(A. S. GADKARI, J.)

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