Bombay High Court
Manojdev Gokulchand Seksaria vs The State Of Maharashtra on 25 February, 2020
Author: A. M. Badar
Bench: A. M. Badar
904.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.245 OF 2020
MANOJ GOKULCHAND SEKSARIA ... PETITIONER.
VERSUS
THE STATE OF MAHARASHTRA ... RESPONDENT.
WITH
CRIMINAL WRIT PETITION NO.730 OF 2020
MANOJDEV GOKULCHAND SEKSARIA ... PETITIONER.
VERSUS
THE STATE OF MAHARASHTRA ... RESPONDENTS.
AND ANOTHER
Mr.Aabad Ponda, Senior Counsel a/w Ms Nilofer Sayed i/b
Shweta Rathod and Prashant Mairale for the Petitioners.
Mr.R.M.Pethe, APP for State-respondent No.1.
Mrs. Ameeta Kuttikrishnan, Advocate for Respondent No.2.
CORAM : A. M. BADAR, J.
DATE : 25TH FEBRUARY 2020. Chitra Sonawane 1 ::: Uploaded on - 26/02/2020 ::: Downloaded on - 27/02/2020 23:44:08 ::: 904.doc P.C.: 1. Learned counsel appearing for the contesting
respondent/Central Bureau of Investigation submits that she has filed the reply in Criminal Writ petition No.245/2020. But she want to take instructions from the Central Bureau of Investigation as to whether separate reply needs to be filed in Writ Petition No.730 of 2020. She, therefore, seeks time.
3. Learned Senior Counsel appearing for the petitioners submits that he has no objection for grant of adjournment but as the trials are fixed on 28 th February 2020, the applicants deserves to be protected. 4 In this view of the matter, stand over to 13 th March 2020.
5. In the meanwhile the trial court shall not proceed with the trial of the cases so far as present applicants are concerned.
(A. M. BADAR, J.) Chitra Sonawane 2 ::: Uploaded on - 26/02/2020 ::: Downloaded on - 27/02/2020 23:44:08 :::