Riddhi Sagar Agarwal vs The State Of Maharashtra on 6 November, 2020

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Bombay High Court

Riddhi Sagar Agarwal vs The State Of Maharashtra on 6 November, 2020

Bench: K.K.Tated, N.R. Borkar

                                                         1/2
                                                                   16-iast-3017-20 in crwpst-2503-20 aw. 2503-20.odt

         Digitally

Dinesh
         signed by
         Dinesh S.               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Sherla
S.       Date:
Sherla   2020.11.07
         13:52:17
                                          CRIMINAL APPELLATE JURISDICTION
         +0500

                                              I.A. (ST) NO. 3017 OF 2020
                                                           IN
                                         WRIT PETITION (ST) NO. 2503 OF 2020

                      Riddhi Sagar Agarwal                                 ...Applicant

                      In the matter of
                      Aashish Ashok Agarwal                                ...Petitioner
                            V/s.
                      The State of Maharashtra                             ...Respondent.
                                                        WITH
                                         WRIT PETITION (ST) NO. 2503 OF 2020

                      Mr. Satish Maneshinde, Sr. Advocate i/b Ms Anandini Fernandes for
                      the Applicant
                      Mr. Wesley Menezes for the Original Petitioner in WP.
                      Mr. Deepak Thakare, PP for the Respondent - State.

                                                 CORAM   :         K.K.TATED &
                                                                   N.R. BORKAR, JJ.

                                                 DATE    :         6th NOVEMBER, 2020.
                                                                   (Through V.C.)
                      P.C. :

1. Heard Mr. Satish Maneshinde, learned Senior Counsel for the Applicant and Mr. Wesley Menezes, learned Counsel for the Original Petitioner.

2. Mr. Satish Maneshinde, learned Senior Counsel for the Applicant, submits that as per earlier order passed by this Court on 14.10.2020, the Applicant did not receive the copy of entire Dinesh S. Sherla 1/2 2/2 16-iast-3017-20 in crwpst-2503-20 aw. 2503-20.odt papers of the Criminal Writ Petition fled before this Court.

3. Mr. Wesley Menezes, learned Counsel for the original Petitioner, undertakes that he will provide the copy of entire papers fled before this Court to the Advocate for the Applicant within one week from today. The statement is accepted.

4. By consent of both parties, we pass the following order.

a. Both matters to appear on board on 4.12.2020. b. Liberty is granted to the Applicant to fle additional afdavit, if any, with copy to other side on or before 23.11.2020.

c. The ad-interim relief granted earlier by order dated 30.9.2020 to continue till the next date. d. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on a digitally signed copy of this order.

         [N.R.BORKAR, J]                               [K.K.TATED, J]




Dinesh S. Sherla                         2/2

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