Bombay High Court
63 Moons Technologies Limited vs Union Of India And Anr on 5 February, 2021
Author: Manish Pitale
Bench: S.S. Shinde, Manish Pitale
Sherla V.
Digitally 12_IA.423.2021.doc
signed by
Vishwanath
Vishwanath S. Sherla
S. Sherla Date:
2021.02.06
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
17:05:47
+0530 CRIMINAL APPELLATE SIDE
CRIMINAL INTERIM APPLICATION NO.423 OF 2021
IN
CRIMINAL WRIT PETITION NO.158 OF 2021
... Applicant /
63 Moons Technologies Limited
Petitioner
Vs.
Union of India & another ... Respondents
Mr.Aabad Ponda, Senior Advocate i/b Mr.Komal Kandharkar and
Mr.Shashank More for the Applicant/Petitioner
Mr.Hiten Venegaonkar with Mr.Aditya Thakkar and Mr.D.P. Singh
for Respondent No.1
Mr.J.P. Yagnik, APP, for Respondent - State
CORAM: S.S. SHINDE &
MANISH PITALE, JJ.
DATED: FEBRUARY 5, 2021 P.C.:
1. This application has been filed by the Applicant/Petitioner seeking a direction to Respondent No.1 to produce a copy of a particular communication dated 25th February, 2020 sent by Respondent No.1.
Page 1 of 2
12_IA.423.2021.doc
2. Mr.Venegaonkar, learned Counsel appearing for Respondent No.1, makes a statement that the said commuinication will be produced for the perusal of this Court on the next date of hearing.
3. In respect of the prayer made on behalf of the Applicant / Petitioner that a copy of the said communication be provided to it, the said prayer will be considered on the next date of hearing.
4. List the Application alongwith the Writ Petition for further hearing on 1st March, 2021 for physical hearing.
(MANISH PITALE, J.) (S.S. SHINDE, J.) Page 2 of 2