Bombay High Court
Mihir Pankaj Shah And Ors vs The State Of Maharashtra And Anr on 30 October, 2023
Author: N.R. Borkar
Bench: Nitin W. Sambre, N.R. Borkar
14-WP-6330-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 6330 OF 2019
Mihir Pankaj Shah and others ... Petitioners
Versus
The State of Maharashtra and another ... Respondents
.........
Mr. Kripashankar Pandey for the Petitioners.
Mr. S.V. Gavand, APP for the State.
Ms. Kanishka H. instructed by Mr. Satyavrat Joshi for Respondent No.2.
.........
CORAM : NITIN W. SAMBRE &
N.R. BORKAR, JJ.
DATED : 30 OCTOBER 2023 P.C. :-
1. Stand over to 15 January 2024.
2. Ad-interim relief, if any granted earlier shall continue to operate till next date.
( N.R. BORKAR, J. ) ( NITIN W. SAMBRE, J. ) Kanchan P Dhuri 1 / 1 Signed by: Kanchan Dhuri Designation: PA To Honourable Judge Date: 31/10/2023 10:52:35