Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO. 10528 & 10532 OF 2010
IN
CRIMINAL APPEAL NO. 2020 OF 2009
BHARAT AMRATLAL KOTHARI ..... APPELLANT
VERSUS
DOSUKHAN SAMDKHAN SINDHI & ORS. ..... RESPONDENTS
O R D E R
We have perused the Miscellaneous Petitions.
Criminal Miscellaneous Petition No. 10532 of
2010 seeking exemption from filing official translation
is allowed.
As far as Criminal Miscellaneous Petition No.
10528 of 2010 is concerned, in the background of the
facts that have been pointed out, we extend the time
for filing of the undertaking up to the end of May,
2010. The application is allowed to the above extent.
...................J
[HARJIT SINGH BEDI]
...................J
[K.S. RADHAKRISHNAN]
NEW DELHI
MAY 06, 2010.