Prince Pratap Shah vs. The Superintendent And Anr
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P.H. Jayani 14 ABA570.2022.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION ANTICIPATORY BAIL APPLICATION NO. 700 OF 2022 Prince Pratap Shah
…. Applicant v/s. The Superintendent, Central GST & Central Excise, Navi Mumbai and anr. …. Respondents Dr. Sujay Kathawala with Mr. Sujit Sahoo with Mr. Aditya Talpade with Mr. Mahadeo Londhe for the Applicant. Mrs. M.M. Deshmukh, APP for the State. CORAM: SMT. ANUJA PRABHUDESSAI, J. DATED : 17th MARCH, 2022. P. C. :- . After arguing the matter for some while, Mr. Sujay Kathawala, learned counsel for the Applicant, seeks leave to withdraw the Application. Leave is granted. Anticipatory Bail Application is dismissed as withdrawn. (SMT. ANUJA PRABHUDESSAI, J.)
1/1 PREETI H JAYANI PREETI H JAYANI Date: 2022.03.19 16:13:37 +0530
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