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Bombay High Court

Raman S/O Bhaurao Sawarkar vs Google India Pvt. Ltd. Mumbai And 4 ... on 19 November, 2025

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

                                                                                         1                                                  906-Cri.WP-169-21.odt



                                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                           NAGPUR BENCH, AT NAGPUR.

                                                      CRIMINAL WRIT PETITION NO.169 OF 2021
                                                    Raman S/o Bhaurao Sawarkar, Sonegaon, Nagpur
                                                                                        vs.
                                                           Google India Pvt. Ltd., Mumbai and ors.
                       - -- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -
                  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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                                              Shri Ujjwal V. Wasnik, Advocate for petitioner.
                                              Shri Y. N. Sambre, Advocate for respondent No.1.
                                              Rozat Akolawala, Advocate for respondent No.2.
                                              Shri R. G. Kavimandan, Advocate for respondent Nos.3 and 4.

                                                          CORAM :           ANIL L. PANSARE AND RAJ D. WAKODE, JJ.

DATED : 19th November, 2025 Last chance is granted to remove office objections within two weeks, failing which petition shall stand dismissed without further reference to the Court.

2. In addition to usual mode of service, petitioner is permitted to serve the respondent Nos.5 and 6 by speed-post and file affidavit of service.

3. The counsel for respondent No.1 submits that petition is not maintainable. We will hear the counsel on this point on the next date. List on 03/12/2025.

4. In the meantime, respondent No.2 is directed to take corrective steps as regards prayers made by the petitioner.

(Raj D. Wakode, J.) (Anil L. Pansare, J.) Asmita Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 20/11/2025 18:01:50