Bombay High Court
Preetinder Singh Joshi And Ors vs State Of Maharashtra And Ors on 29 March, 2023
Author: Amit Borkar
Bench: Amit Borkar
23-wp3959-2018+.doc
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.3959 OF 2018
Fortis Hospitals Ltd. & Ors. ... Petitioners
V/s.
The State of Maharashtra & Ors. ... Respondents
WITH
WRIT PETITION NO.3960 OF 2018
Preetinder Singh Joshi & Ors. ... Petitioners
V/s.
The State of Maharashtra & Ors. ... Respondents
Mr. Yashpal Thakur with Ms. Arushi Poddar i/by Cyril
Amarchand Mangaldas for the petitioners.
Mr. A.R. Patil, APP for respondent no.1/State.
CORAM : AMIT BORKAR, J.
DATED : MARCH 29, 2023 P.C.: 1. The petitioner has moved these writ petitions for
continuation of interim relief granted by this Court after hearing both sides. It is submitted that in view of the judgment of the Apex Court in Asian Resurfacing of Road Agency Pvt. Ltd. v. Central Bureau of Investigation reported in 2018 (16) SCC 299, learned Magistrate is construing order dated 28th February 2020 that the interim relief stood vacated after six months.
2. Since this Court by order dated 28th February 2020 has 1 ::: Uploaded on - 30/03/2023 ::: Downloaded on - 31/03/2023 03:04:02 ::: 23-wp3959-2018+.doc admitted the petition after hearing both sides and granted interim relief in terms of prayer clause (c) till the disposal of the writ petition. The order of this Court is self-speaking.
3. It is clarified that the interim relief granted by this Court shall remain in force till the final disposal of the writ petition.
(AMIT BORKAR, J.) 2 ::: Uploaded on - 30/03/2023 ::: Downloaded on - 31/03/2023 03:04:02 :::