Bombay High Court
Madankumar Babulalji Shriwas vs The State Of Mah., Thr. Secretary, Home ... on 16 April, 2026
1 wp 794.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, AT NAGPUR.
CRIMINAL WRIT PETITION NO. 794 OF 2019
( Madankumar Babulalji Shriwas ..vs.. The State of Maharashtra, through its Secretary, Home
Department, Mumbai and others )
WITH
CRIMINAL WRIT PETITION NO. 429 OF 2023
( Krishna Ramesh Chaudhary ..vs.. The State of Maharashtra, through its Secretary, Home Department,
Mumbai and others )
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms. Parita Lakhani, Counsel h/f. Mr. M.P. Kariya, Counsel for the petitioner in WP No.
794/2019,
Mr. Nihalsing Rathod, Counsel for the petitioner in WP No. 429/2023 and for respondent
No. 5 in WP No. 794/2019,
Mr. S.S. Doifode, Addl.P.P. for respondents/State,
Mr. Anand Parchure, Counsel for respondent No. 6 in WP No. 794/2019, ,
Mr. R.M. Daga, Counsel for respondent No. 7 in WP No. 794/2019, .
CORAM : URMILA JOSHI-PHALKE &
NIVEDITA P. MEHTA, JJ.
DATED : 16-04-2026 Ms. Parita Lakhani, learned Counsel for the petitioner is relying upon a judgment in the case of Khursheed Ahmad Chohan v. Union of Terrirory of Jammu and Kashimr and submitted that since the said judgment is lengthy one, she seeks time to go through it.
2. By order of this Court dated 01-04-2026, last chance was granted to the petitioner. Only at the request of the petitioner, matters be listed on 23-04-2026. It is made clear that no request for adjournment would be considered on the next date.
(Nivedita P. Mehta, J.) (Urmila Joshi-Phalke, J.) adgokar Signed by: MR. P.M. ADGOKAR Designation: PS To Honourable Judge Date: 16/04/2026 18:10:41