Suniti Vinay Kanodia vs Mr Vinay Vijay Kanodia
2026 Latest Caselaw 3249 Bom

Bombay High Court

Suniti Vinay Kanodia vs Mr Vinay Vijay Kanodia on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                          4-revn-462-25.odt


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
        CRIMINAL REVISION APPLICATION NO. 462 OF 2025

Suniti V. Kanodia                                             ...Applicant
      V/s.
Vinay V. Kanodia                                              ...Respondent.

                             ..............
Dr. Pradip S. Chavan a/w. Ms Shweta Borhade, Ms Harshita Tawde
and Mr. Sushant Valhalkar for the Applicant.
Mr. Vinay V. Kanodia, Respondent in person is present.
                             ..............

                                    CORAM     :      N.R. BORKAR, J.

                                    DATE      :      31.03.2026.

P.C. :

1. Mr. Vinay Kanodia, the respondent in person, seeks time to engage counsel. At his request, list on 20th April 2026 (HOB).

2. In the meantime, the respondent shall clear the arrears, if any, in terms of the order passed by the Sessions Court dated 19 th September 2025 in Criminal Appeal No. 326 of 2024.

[N.R.BORKAR, J.]