M/S Hindustan Construction Co Ltd. And ... vs Union Of India And Ors on 22 November, 2022

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Bombay High Court

M/S Hindustan Construction Co Ltd. And ... vs Union Of India And Ors on 22 November, 2022

Bench: Amit Borkar

                                                                               15-crwp4055-2022.doc


                        AGK
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                                      WRIT PETITION NO.4055 OF 2022


                        Hindustan Construction Co. Ltd. & Ors.          ... Petitioners
                                   V/s.
                        Union of India & Ors.                           ... Respondents




           Digitally
                        Mr. Gaurav Parkar with Mr. Ativ Patil, Mr. Darshit Dave,
                        Mr. harshad Vyas & Ms. Viloma Shah i/by AVP Partners
           signed by
           ATUL
ATUL       GANESH
GANESH     KULKARNI


                        for the petitioners.
KULKARNI   Date:
           2022.11.23
           15:52:03
           +0530



                        Mr. D.P. Singh for respondent no.1.
                        Ms. Mohinee Chougule i/by Mr. Suresh Kumar for
                        respondent nos.2 to 4.
                        Mr. A.R. Patil, APP for respondent no.5/State.



                                                       CORAM : AMIT BORKAR, J.

                                                       DATED     : NOVEMBER 22, 2022


                        P.C.:

                        1.      According   to   the     petitioners,    the   application     for

compounding of offence under section 276-B read with section 278-B is pending with the respondent no.4. By communication dated 16th November 2022 it has been informed to the petitioner no.1 that the approval of the committee has to be sought for passing order under section 279(2) of the Act. The said proposal is pending with the committee.

15-crwp4055-2022.doc

2. In that view of the matter, till 23rd December 2022 there shall be ad-interim relief in terms of prayer clause (e), which reads thus:

"(e) That pending the hearing and final disposal of the present Criminal Writ Petition , this Hon'ble Court be pleased to stay the effect, operation, implementation and execution of the non-bailable warrants issued in CC No.7 of 2020 by order dated 14.11.2022;"

3. Stand over to 21st December 2022.

(AMIT BORKAR, J.) 2

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