Bombay High Court
Sunil Parmanand Kewalramani And Ors vs The State Of Maharashtra And Anr on 22 February, 2021
Author: Manish Pitale
Bench: S. S. Shinde, Manish Pitale
Digitally
signed by
Vishwanath 1/1 913-WP-673-2021.doc
Vishwanath S. Sherla
S. Sherla Date:
2021.02.23
09:39:56 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
+0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 673 OF 2021
Sunil Parmanand Kewalramani & Ors. ...Petitioners
Versus
The State of Maharashtra & Anr. ...Respondents
...
Mr. Amol Phousdar, Mr. Amol Bavare i/b. Pragnya Legal for Petitioners.
Mr. Vikram Salaria for Respondent No. 2.
Mr. J P Yagnik, APP for State.
...
CORAM : S. S. SHINDE &
MANISH PITALE, JJ.
DATE : 22nd FEBRUARY, 2021.
P.C.:
1. On joint request of learned counsel for parties, stand over to 01.03.2021.
2. List the Interim Application No. 1 of 2019 in Criminal Writ Petition No. 2118 of 2019 (Sunil Parmanand Kewalramani & Anr Vs. State of Maharashtra & Anr) and Interim Application No. 1 of 2019 in Criminal Writ Petition No. 2010 of 2019 (Sunil Parmanand Kewalramani & Anr Vs. State of Maharashtra & Anr), with the present writ petition for hearing on next date.
( MANISH PITALE, J.) (S. S. SHINDE, J.) Bhagyawant Punde