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Bombay High Court

Wasim Ishaque Shaikh And Anr vs Zahurahmed Ebrahim Seedat And Anr on 29 July, 2022

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                                                        23-WP-397-2020.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO. 397 OF 2020
                                                           WITH
                                            INTERIM APPLICATION NO. 1035 OF 2020

                        Wasim Ishaque Shaikh And Anr.                            ...Petitioners
                              Versus
                        Aileen Darabshaw Mistry
                        D/o. Late Ketty Darabshaw Mistry And Anr.                ...Respondents

                                                           WITH
                                           CRIMINAL WRIT PETITION NO. 398 OF 2020
                                                           WITH
                                            INTERIM APPLICATION NO. 1036 OF 2020

                        Wasim Ishaque Shaikh And Anr.                             ...Petitioners
                             Versus
                        Zahurahmed Ebrahim Seedat And Anr.                       ...Respondents
                                                      ....
                        None for the Petitioners.
                        Mr. Nitesh Acharye i/by Mr. Altaf Khan, Advocate for Respondent No.1.
                        Mr. S. R. Agarkar, APP for the Respondent - State.

                                                                  ....
                                                 CORAM      :      PRAKASH D. NAIK, J.

DATE : 29th JULY, 2022. PER COURT:

1. None appears for the Petitioners. Stand over to 11 th August, 2022.
2. Interim relief granted earlier shall continue to operate till the next date.
3. Intimation about the next date of hearing be given to the learned Advocate for the petitioners.

(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Sajakali Jamadar 1 of 1 Date:

JAMADAR 2022.07.30 12:43:34 +0530