Navinchandra Majithia vs Smt.Mayadevi Saxena And Anr.
2026 Latest Caselaw 277 Bom

Bombay High Court

Navinchandra Majithia vs Smt.Mayadevi Saxena And Anr. on 12 January, 2026

Author: R.N.Laddha

Bench: R.N.Laddha

                                                    Digitally
                                                    signed by
                                                    CHITRA
                                     CHITRA   SANJAY
                                     SANJAY   SONAWANE
                                     SONAWANE Date:
                                                    2026.01.12
                                                    19:38:16
                                                    +0530




Chitra Sonawane                                                                            7-REVN-394-2004.doc



 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       CRIMINAL APPELLATE JURISDICTION

        Criminal Revision Application No.394 of 2004

Navinchandra Majithia
Aged about 68 yrs,
Managing Director of M/s
India Farmers Pvt Ltd
having its Administrative office
at 304, Kedia Chambers, 76,
SV Road, Malad (W),
Mumbai-400 064                                                                      ... Applicant.
     Vs.
1. Smt Mayadevi Saxena
R/o Room No.10, Chawl No.1,
India Farmers Pvt Ltd Compound,
Madh Marve Road, Malad (W)
Mumbai-400 095
2. State of Maharashtra                                                             ... Respondents.
                                               ---
None for the applicant.
Mr Arfan Sait, APP for the respondent / State.
                          ---
                            Coram : R.N.Laddha, J.

Date : 12 January 2026.

P.C. :

This Criminal Revision Application raises challenge to the judgment and order dated 13 April 2004, passed by the learned Sessions Judge, Mumbai, in Criminal Appeal

____________________________________________

12 January 2026

Chitra Sonawane 7-REVN-394-2004.doc

No.218 of 2003 whereby respondent No.1 (original accused) came to be acquitted.

2. Today, when the matter is called out, none present for the Applicant. This Revision Application has remained pending since the year 2004.

3. List the matter on 13 January 2026.

[R. N. Laddha, J.]

____________________________________________

12 January 2026