Bombay High Court
Oshiwara Tulsi Commercial Premises ... vs The State Of Maharashtra on 20 January, 2020
Author: N. R. Borkar
Bench: B. P. Dharmadhikari, N. R. Borkar
rsk 1/2 30-WP-2269-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.2269 OF 2019
Oshiwara Tulsi Commercial Premises
Co-operative Society Ltd. ...Petitioner
vs.
The State of Maharashtra ...Respondent
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Mr. Tapan Thatte for the Petitioner.
Mr. Deepak Thakre, P.P, a/w. Smt. Aruna S. Pai, APP for the State.
Mr. D. P. Awari, I.O., ALP, ALB, Mumbai.
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CORAM : B. P. DHARMADHIKARI &
N. R. BORKAR, JJ.
DATE : 20/1/2020.
P.C.:
. Learned APP upon instructions fairly states that the Investigating Officer after further application of mind found that it is not necessary to continue directions issued to MHADA not to accept rent from the Petitioner/Society. That direction is therefore withdrawn.
2. He further submits that as desired by the Petitioner, original documents seized from MHADA and other authorities can be restored back to respective authorities and its certified copies can be used by the Investigating Officer for the purpose of investigation.
3. In view of this submission learned counsel for the petitioner states that grievance made by the petitioner does not survive. We therefore permit Investigating Officer to obtain certified copies and to restore original ::: Uploaded on - 23/01/2020 ::: Downloaded on - 10/06/2020 10:20:40 ::: rsk 2/2 30-WP-2269-19.doc documents back to respective authorities.
4. With this direction, we dispose of the petition.
(N. R. BORKAR, J.) (B. P. DHARMADHIKARI, J.)
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