Bombay High Court
Arun P Gidh vs Chandraprakash Singh And Ors on 29 September, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
Ethape 1 3-WP-2518-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2518 OF 2022
Arun P. Gidh ...Petitioner
Versus
Govind Jemla Rathod And Ors. ...Respondents
WITH
CRIMINAL WRIT PETITION NO. 2519 OF 2022
Arun P. Gidh ...Petitioner
Versus
Harakchand Nenmal Jain And Anr. ...Respondents
WITH
CRIMINAL WRIT PETITION NO. 2520 OF 2022
Arun P Gidh ...Petitioner
Digitally signed
by
Versus
DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
Date: 2022.09.30
Govind Maruti Bokde And Ors ...Respondents
WITH
11:40:28 +0530
CRIMINAL WRIT PETITION NO. 2517 OF 2022
Arun P Gidh ...Petitioner
Versus
Chandraprakash Singh And Ors ...Respondents
....
Ms. Priya Perni i/by Mr. Akshay Kapadia, Advocate for the
Petitioner in all Petitions.
Mr. Pavan Patil, Advocate for Respondent No.1 in
WP/2519/2022.
Mr. A. S. Rao, Advocate for Respondent Nos. 3 to 5 in
WP/2518/2022 and also for respondent Nos. 11 to 13 in
WP/2517/2022 and for respondent Nos. 4 to 6 in
WP/2520/2022.
Mr.Prashant Kamble i/by Mr. A. R. Patil, APP for Respondent/
State.
Mr. Drupad S. Patil, Advocate for Respondent/KDMC in WP/
2518,2517,2520 of 2022.
, APP for the Respondent - State.
....
Ethape 2 3-WP-2518-2022.doc
CORAM : PRAKASH D. NAIK, J.
DATE : 29th SEPTEMBER, 2022 PC :
1. These Petitions were heard on the previous occasion. However, it was not pointed out that several respondents are unserved. The ofce note indicate that some of the respondents are not served with notice.
2. Learned Advocate Mr. Drupad Patil submits that he has instructions to appear for some of the respondents and he would file his Vakalatnama.
3. Stand over to 04.10.2022. Not to be treated as part heard.
(PRAKASH D. NAIK, J.)