AMIT SUHAS MAYEKAR Vs. VISHAL JAYSING NALAGE

JUDGEMENT

(1.) Interim Application No. 816/2022 is not on Board. Heard with Interim Application No. 814/2022, which is listed at serial No.35 on today's Board.

(2.) Heard learned counsel for the parties.

(3.) By these applications, the applicant seeks suspension of his sentence and enlargement on bail, pending the hearing and final disposal of the aforesaid revision.