Bombay High Court
Zubir Ahmed S/O Mushtaque Ahmed And 2 ... vs State Of Maharashtra, Through P.S.O. ... on 2 November, 2020
Bench: Z.A. Haq, Amit B. Borkar
apl244.14 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO. 244/2014
Zubair Ahmed M. Ahmed & ors.
..VS..
State
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
----------------------------------------------------------------------------------------------
Ms. M. Deshmukh, APP for the non-applicant
CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.
DATED : 02/11/2020 1] None appeared for the applicants in the morning session. The matter was kept back.
2] When the matter is called out in the afternoon session, again none appears for the applicants.
3] Learned APP submitted that the interim order granted by this Court on 22/09/2014 stands vacated as per the directions given by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency (P) Ltd. Vs. CBI , reported in (2018) 16 SCC 299 and reiterated by the Hon'ble Supreme Court recently in Miscellaneous Application No.1577 of 2020 in Criminal Appeal Nos. 1375-1376 of 2013 (Asian Resurfacing of Road Agency (P) Ltd. & Anr. Vs. CBI) on October 15, 2020.
ANSARI/MANISHA ::: Uploaded on - 02/11/2020 ::: Downloaded on - 03/11/2020 04:21:00 ::: apl244.14 2 4] We find substance in the submission made by learned APP. Interim order granted by this Court on 22/09/2014 stands vacated.
5] List the criminal application for further consideration/hearing on 05/11/2020.
JUDGE JUDGE
LATER ON :-
6] None appeared for the applicants in the
morning session as well as in the afternoon session when the matter was called out.
7] Ms. Mayuri Deshmukh, learned APP insisted that this Court should clarify that the interim order passed by this Court stands vacated in view of the judgment delivered by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency (P) Ltd. Vs. CBI , reported in (2018) 16 SCC 299 and reiterated by the Hon'ble Supreme Court recently in Miscellaneous Application No.1577 of 2020 in Criminal Appeal Nos. 1375-1376 of 2013 (Asian Resurfacing of Road Agency (P) Ltd. & Anr. Vs. CBI) on October 15, 2020. We vacated the interim order accepting the submission made by learned APP, but before the order could be signed, Shri A. Subhan, Advocate appeared and requested for accommodation till 05/11/2020.
ANSARI/MANISHA ::: Uploaded on - 02/11/2020 ::: Downloaded on - 03/11/2020 04:21:00 ::: apl244.14 3 8] Heard learned Advocate for the applicants and learned APP for sometime and on request of learned Advocate for the applicants, stand over to 05/11/2020 as part heard.
JUDGE JUDGE
ANSARI/MANISHA
::: Uploaded on - 02/11/2020 ::: Downloaded on - 03/11/2020 04:21:00 :::