Bombay High Court
Ravi Parthasarthy vs The State Of Maharashtra And Anr on 14 February, 2019
Author: Anuja Prabhudessai
Bench: B.P. Dharmadhikari, Anuja Prabhudessai
Megha 35_wp_5714_2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.5714 OF 2018
Ravi Parthasarthy ...Petitioner
Versus
The State of Maharashtra and Anr. ...Respondents
.....
Mr. Pranav Badheka with Mr. Aditya Mite, Mr. Sunil Gangar and Mr.
Aksht Shah I/b. M/s. RMG Law Associates for the Petitioner.
Mr. Rushabh Sheth I/b. M/s. M.S. Bodhanvealla and Co. for the
Respondent No.2.
Smt. S.D. Shinde, APP for the Respondent No.1-State.
Mr. Sanjay Pawar, PI, Cuffe Parade police station, present.
CORAM : B.P. DHARMADHIKARI AND
SMT. ANUJA PRABHUDESSAI, JJ.
DATED: 14th FEBRUARY, 2019.
P.C.:-
Heard. Rule. Hearing is expedited.
2. Prima facie we find that the Infrastructure Leasing and Financial Services Limited (IL&FS), which had obtained a order dated 25th August, 2016 in Writ Petition No.2845 of 2016 has not questioned further investigation.
3. Petitioner before this Court was its MD/Vice Chairman when disputed letter of support came to be issued. Megha 1/2 ::: Uploaded on - 16/02/2019 ::: Downloaded on - 16/02/2019 22:18:08 :::
Megha 35_wp_5714_2018.doc 4. In this situation we refuse interim orders. Respective counsel waive notice. (SMT. ANUJA PRABHUDESSAI, J.) (B.P. DHARMADHIKARI, J.) Megha 2/2 ::: Uploaded on - 16/02/2019 ::: Downloaded on - 16/02/2019 22:18:08 :::