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.