Mirador Constructions Pvt. Ltd vs State Of Maharashtra
2024 Latest Caselaw 2635 Bom

Bombay High Court

Mirador Constructions Pvt. Ltd vs State Of Maharashtra on 29 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

            ssm                                                         3-apeal424.23.doc

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                 CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL APPEAL NO. 424 OF 2023

     Mirador Constructions Pvt.                              .....Appellant

               Vs.

     The State Of Maharashtra                                .....Respondent

     Adv. V.S. Kapse i/by Adv. V. G. Surve for the Appellant.
     Mr. J.P. Yagnik APP, for the Respondent-State.
     Mr. Asadullah Shaikh for the Respondent No.2.

                                             CORAM :   A. S. GADKARI AND
                                                       SHYAM C. CHANDAK, JJ.

DATE : 29th JANUARY, 2024.

P.C.:-

1) Learned APP submitted that, till date the Investigating Officer

has not received copy of registered Agreement for Sale as stated in

paragraph No.14 of the Judgment and Order dated 1st November, 2023.

2) Mr. Kapse, learned counsel for the Appellant submitted that, he

will supply the said draft of Agreement to the Investigating Officer within a

period of one week from today.

3) Stand over to 26th February, 2024.

To be listed under the caption "for reporting compliance".

                 (SHYAM C. CHANDAK, J.)                      (A.S. GADKARI, J.)


SANJIV        by SANJIV

SHARNAPPA     MASHALKAR
MASHALKAR     Date: 2024.01.31