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Bombay High Court

Sonali Sachin Patil And Ors vs Union Of India And Ors on 15 June, 2023

Author: Gauri Godse

Bench: Revati Mohite Dere, Gauri Godse

                                                                  27-wp.1561.2021(gr)..doc


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                             CRIMINAL WRIT PETITION NO.1561 OF 2021

                Subhash Bhimrao Bhopi and Anr.                         ...Petitioners
                    Versus
                Union of India and Ors.                                ...Respondents

                                             WITH
                             CRIMINAL WRIT PETITION NO.1489 OF 2021

                Siddhav Mohan Nachane and Anr.                         ...Petitioners
                     Versus
                Union of India and Ors.                                ...Respondents

                                             WITH
                             CRIMINAL WRIT PETITION NO.1344 OF 2021

                Sonali Sachin Patil and Ors.                           ...Petitioners
                     Versus
                Union of India and Ors.                                ...Respondents

                Mr. Gouresh C. Mogre, for the Petitioners.

                Mr. Dashrath Dube a/w Mr. V. R. Mishra, for the Respondent No.1.

                Ms. P. P. Shinde, A.P.P for the Respondent No.2 - State.

                Mr. Vishal Kanade a/w Ms. Hubab Sayyed and Mr. Monil Punjabi,
                i/b Vidhii Partners, for the Respondent No.3.

                Mr. Faisal Sayed i/b Manilal Kher Ambalal and Co., for the
                Respondent No.4.

                Mr. Manish Chhangani i/b The Law Point, for the Respondent No.5.

N. S. Chitnis                                                                                 1/3



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                Mr. Sandip A. Kshirsagar, i/b Mr. Prakash Shah, for the Respondent
                No.6.

                Mr. Kush Khandelwal i/b R. V. Legal, for the Respondent No.8.


                                                      CORAM : REVATI MOHITE DERE &
                                                             GAURI GODSE, JJ.
                                                     DATE    :   15th JUNE 2023
                P.C. :

1. Learned Counsel for the respondent No.3 seeks time of three weeks to file a further affidavit with respect to the steps taken by the SEBI in the said case. Time granted.

2. The same to be filed in the registry within three weeks from today and advance copy be served on the other side.

3. Mrs. P. P. Shinde, learned APP for the respondent No.2 seeks time to take instructions from the respective police stations/authorities.

4. At her request, stand over to 13th July 2023.

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5. The concerned officers to remain present on the next date, with instructions.

GAURI GODSE, J. REVATI MOHITE DERE, J.

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