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Judgment
5 paragraphs · 135 wordsSanjeev S Kalgaonkar, J
This petition under Section 482 of Cr.P.C has been filed seeking indulgence of this Court for extension of time to deposit the enhanced amount of fine (Rs.10,000/-) imposed by this Court while disposing of Criminal Appeal No.894 of 2011 vide order dated 26.06.2023.
Learned counsel for the petitioners submits that due to lack of knowledge about passing of the order the enhanced amount of fine could not be deposited within time. Hence, prays for grant of further time to comply the order referred above.
Upon consideration of the reasons assigned in the petition, further time till 3rd of October, 2023, is granted to the petitioners to deposit the enhanced fine amount as directed in the order dated 26.06.2023 in Criminal Appeal No.894 of 2011.
With the aforesaid, MCRC stands disposed of.