Bombay High Court
Dev Dilip Duwani vs Union Of India, Ministry Of Home Affairs ... on 11 August, 2025
Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
(1) 48crwp665.25
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO.665/2025
Dev Dilip Duwani .VS. Union of India and Ors.
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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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Dr. D. M. Limaye, Advocate for petitioner.
Mrs. M. R. Chandurkar, Advocate instructed by Mr. N. Deshpande,
Deputy Solicitor General of India, for respondent No.1.
CORAM : ANIL L. PANSARE AND M. M. NERLIKAR, JJ.
DATE : AUGUST 11, 2025
Heard.
2. Grievance of the petitioner is that respondent No.2 has, without giving an opportunity of hearing to the petitioner, on the basis of complaint dated 06.03.2025 lodged at Police Station, Rajapalnagar, Bangalore City, issued a communication to respondent No.3, marking lien on the account of the petitioner, who is resident of Bhandara.
3. Issue notice to the respondents, returnable in three weeks.
4. Learned Deputy Solicitor General of India waives service of notice for respondent No.1.
5. Registry may serve respondent No.2 through e-mail as well.
(M. M. Nerlikar, J.) (Anil L. Pansare, J.) Kahale