Bombay High Court
Chandrashekar P. Ahirrao vs The State Of Maharashtra And Ors on 14 January, 2021
Author: Manish Pitale
Bench: S.S.Shinde, Manish Pitale
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (ST) NO.5456 OF 2020
WITH
CRIMINAL INTERIM APPLICATION (ST) NO.7750 OF 2020
(IA NOT ON BOARD)
Chandrashekar P. Ahirrao .. Petitioner
Versus
State of Maharashtra & Anr. .. Respondents
ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.5457 OF 2020
Amar S. Mulchandani .. Petitioner
Versus
State of Maharashtra .. Respondent
ALONGWITH
CRIMINAL INTERIM APPLICATION (ST) NO.945 OF 2021
IN
CRIMINAL WRIT PETITION (ST) NO.5123 OF 2020
Sagar Maruti Suryawanshi .. Applicant
In the matter between :
Vinay Vivek Aranha .. Petitioner
Versus
State of Maharashtra & Anr. .. Respondents
ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.7563 OF 2020
Raju S. Tanwani .. Petitioner
Versus
State of Maharashtra and Ors. .. Respondents
M.M.Salgaonkar
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ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.8068 OF 2020
Chandrashekhar Ahirrao & Ors. .. Petitioners
Versus
State of Maharashtra and Ors. .. Respondents
ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.8340 OF 2020
T.N.Lakhani .. Petitioner
Versus
State of Maharashtra and Ors. .. Respondents
ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.8341 OF 2020
Manohar Mulchandani & Ors. .. Petitioners
Versus
State of Maharashtra .. Respondent
ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.8342 OF 2020 (NOT ON BOARD)
Anisha Raju Mulani .. Petitioner
Versus
The State of Maharashtra & Ors. .. Respondents
ALONGWITH
CRIMINAL WRIT PETITION NO.4134 OF 2019
ALONGWITH
CRIMINAL APPLICATION NO.444 OF 2019
Amarjeetsingh Mohindersingh Basi .. Petitioner
Versus
State of Maharashtra and Anr. .. Respondents
M.M.Salgaonkar
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ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.949 OF 2019
Sheetal Kishanchand Tejwani @
Sheetal Sagar .. Petitioner
Versus
State of Maharashtra and Anr. .. Respondents
ALONGWITH
CRIMINAL WRIT PETITION NO.1060 OF 2019
Sheetal Kishanchand Tejwani @
Sheetal Sagar .. Petitioner
Versus
State of Maharashtra and Anr. .. Respondents
ALONGWITH
CRIMINAL WRIT PETITION (ST) NO.300 OF 2021
Ashok Mulchandani .. Petitioner
Versus
State of Maharashtra & Anr. .. Respondents
...
Mr.Subodh Desai i/b Mr.Pawan Mali and Mr.Kartik Garg for
Applicant in IAST/7750/20 and for the Petitioner in WPST/5456/20
and WPST/5457/20.
Mr.Rizwan Merchant i/b Ms.Deepali Kedar for Applicant in
IAST/945/21.
Mr.Nilesh Ojha a/w Mr.Mangesh Dengre and Mr.Abhishek Mishra for
the Petitioner in WPST/5123/20.
Mr.Rajeev Chavan- Senior Advocate a/w Mr.Tapan Thatte, Ms.Minal
Chandnani and Ms.Priyanka Chavan for Respondent No.2 in WPST/
5457/20 and WPST/5123/20.
Mr.Girish Kulkarni i/b Mr.Karan Kadam and Mr.Arjun Kadam for the
Petitioner in WPST/7563/20, WPST/8340/20, WPST/8341/20.
M.M.Salgaonkar
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Mr.Girish Kulkarni i/b Mr.Arjun Kadam for the Petitioner in
WPST/8342/20.
Mr.Pawan Mali and Mr.Kartik Garg for the Petitioner in
WPST/8068/20.
Mr.Rajeev Chavan-Senior Advocate a/w Mr.Tapan Thatte a/w
Ms.Minal Chandnani and Ms.Priyanka Chavan for Respondent No.2
in WPST/7563/20, WPST/8068/20, WPST/8340/20 and
WPST/8341/20.
Mr.Sachin Dhakephalkar for the Petitioner in WP/4134/19.
Ms.Deepali Kedar i/b Mr.Sagar M.Kursija for the Petitioner in
WP/949/19 and WP/1060/19.
Mr.Subodh Desai i/b Mr.Pawan Mali for the Petitioner in
WPST/300/21.
Mr.Pranav Badeka a/w Mr.Abhijeet Kulkarni and Ms.Minal
Chandnani for Respondent No.8 in WPST/300/21.
Mr.Manoj Mohite-Senior Advocate a/w Mr.Deepak Thakre, Public
Prosecutor for State.
CORAM: S.S.SHINDE &
MANISH PITALE, JJ.
DATED : 14th JANUARY, 2021 P.C:-
1. There is a consensus arrived at amongst the learned counsel appearing for the parties that this group of matters can be conveniently heard for final disposal on 27 th January, 2021 at 2.30 p.m. Keeping in view the consensus arrived amongst the learned counsel appearing for the respective parties, list the petitions for final hearing on 27th January, 2021 at 2.30 p.m.
2. Interim relief, already granted if any, shall continue to operate till next date.
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3. The learned counsel appearing for the petitioner in Criminal Writ Petition (St) No.8342 of 2020 prays leave to amend the petition so as to add Raju Mulani as Petitioner No.2.
4. Leave granted. Amendment be carried out forthwith.
5. Insofar as Writ Petition (St) No.300 of 2021 is concerned, the respondents are directed not to take coercive action against the petitioner till next date.
6. In this group of matters, if the first informants are not impleaded as party respondents, they be impleaded as party respondents.
7. Amendment be carried out forthwith.
8. Issue notice to the added respondents. Respective counsel appearing for the first informants waive service.
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