Bombay High Court
Gourishankar Educational And ... vs Sunil Kakasaheb Mane And Anr on 11 July, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
Bhagyawant
916 apl 810-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 810 OF 2019
Gourishankar Educational & Charitable Trust ...Applicant
Versus
Manoj Bhanudas Pawar & Anr. ...Respondents
WITH CRIMINAL APPLICATION NO. 811 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Milind Sakharam Bansode & Anr. ...Respondents WITH CRIMINAL APPLICATION NO. 812 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Mansur Mehbub Shaikh ...Respondents WITH CRIMINAL APPLICATION NO. 813 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Mansur Mehbub Shaikh ...Respondents WITH CRIMINAL APPLICATION NO. 814 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Mansur Mehbub Shaikh ...Respondents WITH CRIMINAL APPLICATION NO. 815 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Mansur Mehbub Shaikh ...Respondents WITH CRIMINAL APPLICATION NO. 816 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Mansur Mehbub Shaikh ...Respondents WITH CRIMINAL APPLICATION NO. 817 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Moushami Devendra Sawant & Anr. ...Respondents 1 of 4 ::: Uploaded on - 11/07/2019 ::: Downloaded on - 12/07/2019 05:07:32 ::: Bhagyawant 916 apl 810-19.doc WITH CRIMINAL APPLICATION NO. 818 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Sunil Kakasaheb Mane ...Respondents WITH CRIMINAL APPLICATION NO. 819 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Sunil Kakasaheb Mane ...Respondents WITH CRIMINAL APPLICATION NO. 820 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Moushami Devendra Sawant & Anr. ...Respondents WITH CRIMINAL APPLICATION NO. 821 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Tushar Shantaram Shinde ...Respondents WITH CRIMINAL APPLICATION NO. 822 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Tushar Shantaram Shinde ...Respondents WITH CRIMINAL APPLICATION NO. 823 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Tushar Shantaram Shinde ...Respondents WITH CRIMINAL APPLICATION NO. 824 OF 2019 Gourishankar Educational & Charitable Trust ...Applicant Versus Tushar Shantaram Shinde ...Respondents Mr. Niteen Pradhan a/w. Mr. S.D. Khot a/w. Bakul Vyas for applicant. Mrs. Rutuja Ambekar, APP for Respondent/State.
CORAM : S. S. SHINDE, J
DATE : 11th July 2019.
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Bhagyawant
916 apl 810-19.doc
P.C.
1. Learned counsel appearing for applicant submits that, facts of the present case are similar to that of facts of Criminal Application No. 561 of 2019 and connected matters thereto. He submits that in the said application this court was pleased to issue notice on 13 th June 2019, which is made returnable on 30th July 2019. He prays that the present application be tagged with aforesaid applications.
2. In the light of submissions made across the bar issue notice to respondents returnable on 30th July.
3. In addition to service of notice through Court, the applicant shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery on the Respondents and shall file affidavit of service with tangible proof before the returnable date, failing which the application shall stand dismissed without further reference to the Court.
4. The learned APP Mrs. Rutuja Ambekar waives service of notice on behalf of Respondent No. 2.
5. Ad-interim relief in terms of prayer clause (d), till the next date.
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6. The office objections, if any, to be removed before the returnable date, failing which the application shall stand dismissed without further reference to the Court.
7. The present application to be tagged with Criminal application No. 561 of 2019 and connected matters thereto.
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