Indermohan Singh S/O Suvinder ... vs Prashant S/O Suresh Thorat
2022 Latest Caselaw 8717 Bom

                                                        1                                  37 appa169.22.odt


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

                                CRIMINAL APPLICATION (APPA) NO. 169 of 2022
                                 INDERMOHAN SINGH S/o SUVINDER SINGH SETHI
                                                VERSUS
                                       PRASHANT S/o SURESH THORAT
           ------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of                         Court's or Judge's Order
           Coram, appearances, Court's Orders
           or directions and Registrar's order
           -------------------------------------------------------------------------------------------------------
                                     Advocate for the applicant absent.
                                     Mr. K. Y. Mandape, Advocate for the non-applicant.

                                             CORAM : G. A. SANAP, J.

DATE : AUGUST 30, 2022.

1. This application is pending since long. The main prayer made is for leave to file appeal against the impugned judgment and order.

2. Since, learned advocate for the applicant is absent, it is not possible to proceed further in the matter. Mr. Mandape, learned advocate for the non-applicant is present.

3. Stand over after two weeks as a last chance. If there is failure on the part of the applicant to take steps by the next date, the Court may proceed further in the matter in accordance with law.

JUDGE

Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:30.08.2022 17:57