Bombay High Court
State Of Maharashtra vs Unique Identification Authority Of ... on 27 February, 2023
Bench: A. S. Gadkari, Prakash D.Naik
DAE 9-WP-3002-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3002 OF 2022
The State Of Maharashtra ...Petitioner
Versus
Unique Identification Authority Of India And Ors ...Respondents
Mr. S. S. Hulke APP for Petitioner/State.
None for Respondents.
CORAM : A. S. GADKARI AND
PRAKASH D.NAIK, JJ.
DATE : 27th FEBRUARY, 2023.
P.C.:-
1. Learned APP seeks time to take instructions, whether the prosecution intends to challenge the Order dated 1 st January 2021 passed below Exhibit-12 in Special Case No.671 of 2020.
2. At his request, stand over to 13th March 2023.
(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.) 1/1 ::: Uploaded on - 04/03/2023 ::: Downloaded on - 07/06/2023 18:20:38 :::