Nandu Hukumchand Pawar vs Raver Peoples Co-Oprative ...
2023 Latest Caselaw 4250 Bom

                                1                  910-Cri.Rev.Appln.103-23.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

          910 CRIMINAL REVISION APPLICATION NO.103 OF 2023
               WITH APPLN/1278/2023 IN REVN/103/2023

                  NANDU HUKUMCHAND PAWAR
                           VERSUS
       RAVER PEOPLES CO-OPERATIVE SOCIETY LIMITED, RAVER
          THROUGH ITS MANAGER KALIDAS DALDAS WANI

                                     ...
          Advocate for Applicant : Mr. Salok Amol M., Mr. Bhosale
                             Mahesh Kalidas.
          Advocate for Respondent : Mr. A. J. Patil, Mr. A. B. Parte.
                                     ...

                                CORAM :      S. G. MEHARE, J.

                                DATE :       26.04.2023

     PER COURT :-

1. Learned counsel for the respondent states that the copies

of application and other papers are not received. Learned

counsel for the applicant undertakes to supply the copies.

Though the applicant has been convicted for two consecutive

Courts, he was not taken in custody as per Section 418 of the

Cr.P.C. by the Subordinate Appellate Court.

2. Learned counsel for the respondent, who appears senior

by practice and age states that he do not want to file reply to

the application for suspension of sentence. However, he wants

to go through the papers first and then decide whether to file

reply or not.

2 910-Cri.Rev.Appln.103-23.odt

3. Learned counsel for the applicant states that the

respondent has been correctly joined as per the title in the

judgment and complaint. Therefore, the office objection would

not stand. The Office is directed do not put the note of such

objection, henceforth in the case.

4. Time granted as prayed.

5. Stand over to 14.06.2023.

(S. G. MEHARE, J.)

...

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