Amit Ramesh Swami vs Shrikrushna Sanjeev Musane
2024 Latest Caselaw 14067 Bom

Bombay High Court

Amit Ramesh Swami vs Shrikrushna Sanjeev Musane on 3 May, 2024

Author: M.W. Chandwani

Bench: M. W. Chandwani

                                              1                             9 crwp65.24.odt

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

               CRIMINAL WRIT PETITION NO.65 OF 2024
     Shri Amit Ramesh Swami Vs. Shri Shrikrushna Sanjeev Musane
__________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                 Court's or Judge's orders.
and Registrar's Orders.
                              Ms Rui Danawala, Advocate h/f Shri A.S. Nandimath, Advocate
                             for petitioner (VC).
                             Shri Shrikrushna Musane, respondent in-person.

                                    CORAM : M.W. CHANDWANI, J.

DATE : MAY 03, 2024.

Learned counsel for the petitioner submits that Advocate on record has some medical difficulty so also the compilation of judgments supplied by the respondent is received yesterday only. Hence, on her request, stand over after summer vacation.

2. Interim order to continue till next date.

JUDGE

Wagh