Bombay High Court
Emerson Network Power (Pune) Pvt. Ltd. ... vs The State Of Maharashtra on 27 September, 2019
Author: S.S. Shinde
Bench: S.S. Shinde
1/2 937-WP-3799-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3799 OF 2017
Emerson Network Power (Pune) Pvt. Ltd.
Now Known as Vertiv Energy Pvt. Ltd. ...Petitioner
Versus
The State of Maharashtra ...Respondents
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Mr. Sudhir Talsania Senior Advocate a/w. Mr. Rahul D. Oak i/b. Mr.
Pramod Anaokar for Applicant.
Mrs. G.P. Mulekar, APP for Respondent - State.
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CORAM : S.S. SHINDE, J.
DATE : 27th SEPTEMBER 2019 PER COURT:
1. Learned senior counsel appearing for the Petitioner submits that, all office objections are removed, and if in case there is any other office objection, the same will be removed within two weeks from today. Time to remove office objections stands extended.
2. Learned APP appearing for Respondent-State submits that, compilation of petition and also reply on behalf of the concerned officer is misplaced. The office of the Public Prosecutor may be allowed to take photocopies of the entire compilation of petition alongwith affidavit in reply. Liberty to take such photocopies of the compilation of petition Bhagyawant ::: Uploaded on - 27/09/2019 ::: Downloaded on - 28/09/2019 04:02:51 ::: 2/2 937-WP-3799-17.doc alongwith affidavit in reply, however, on completing usual procedural formalities by representative of office of Public Prosecutor. Registry to issue such photocopies of compilation of petition alongwith affidavit in reply. At her request stand over to 8th November 2019.
3. Needless to observe that, after obtaining photocopies of compilation alongwith affidavit in reply, the learned APP shall serve the same to the learned senior counsel appearing for the Petitioner.
4. Ad-interim relief granted earlier to continue till the next date.
[S.S. SHINDE, J.] Bhagyawant ::: Uploaded on - 27/09/2019 ::: Downloaded on - 28/09/2019 04:02:51 :::