Bombay High Court
Goodwin Investors Association Pune vs Union Of India And Ors on 8 October, 2020
Author: M.S. Karnik
Bench: S.S. Shinde, M.S. Karnik
Sherla V.
11_wpst.1938.2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE SIDE
CRIMINAL WRIT PETITION (stamp) NO.1938 OF 2020
Goodwin Investors Association, Pune ... Petitioner
Vs
Union of India & others ... Respondent
Mr.Pawan Pathak with Mr.Ganesh Gupta for the Petitioner
Mr.A.D. Kamkhedkar, APP, for Respondent - State
CORAM: S.S. SHINDE &
M.S. KARNIK, JJ.
DATED: OCTOBER 8, 2020 P.C.:
1. Heard the learned Counsel for the parties.
2. At the outset, the learned APP states that the State has not been served with a copy of the petition. Mr.Pathak, the learned Counsel appearing for the petitioner undertakes to serve a copy of the petition with all the annexures upon Mr.Kamkhedkar, the learned APP appearing for the State. Undertaking accepted.
3. Issue notice to the Respondents, returnable on 27th October, 2020. In addition to the service of notice through Vishwanath S. Sherla Digitally signed by Vishwanath S. Sherla Page 1 of 2 Date: 2020.10.08 18:44:46 +0530 11_wpst.1938.2020.doc Court, the Petitioner shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery or by e-mail/fax on the Respondents and shall file an affidavit of service with tangible proof before the returnable date.
4. The learned APP waives service of notice on behalf of Respondent - State.
5. Office objections, if any, to be removed before the returnable date.
6. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
(M.S. KARNIK, J.) (S.S. SHINDE, J.)
Page 2 of 2