Hetal Nimesh Shah vs Nimesh Ramesh Shah And Anr
2023 Latest Caselaw 3459 Bom

                                                               23-revn487-2019.doc


 Ghuge
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

           CRIMINAL REVISION APPLICATION NO.487 OF 2019

 Hetal Nimesh Shah                              ... Applicant
           V/s.
 Nimesh Ramesh Shah & Anr                       ... Respondents

 Mr. Shikhani M. Shah for the applicant.
 Mr. Arfan Sait, APP for the State.
 Mr. Samyak K.G for the respondent No.1.

                               CORAM      : AMIT BORKAR, J.

                               DATED      : APRIL 6, 2023
 P.C.:

1. Since the impugned Judgment is before the Judgment of Apex Court in the case of Rajnesh Vs. Neha, reported in (2021) 2 SCC 324, the parties are directed to file the affidavits of liabilities as directed by the said judgment, such affidavits shall be filed within a period of Four weeks from today.

2. Bailable Warrant issued against the respondent No.1 stands cancelled.

3. Stand over to 19th June, 2023.

(AMIT BORKAR, J.)