Bombay High Court
Central Bureau Of Investigation vs R. Bhuvaneswari W/O C.N. Venkataraman ... on 26 September, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
(30)WP-8811-2022.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4811 OF 2022
Natesan Ganesh s/o V. Natesan ] .. Petitioner
vs.
Central Bureau of Investigation & Anr.] .. Respondents
WITH CRIMINAL WRIT PETITION NO.4812 OF 2022 Dattatraya Shrikant Pendse ] .. Petitioner vs. Central Bureau of Investigation & Anr.] .. Respondents WITH CRIMINAL REVISION APPLICATION NO.297 OF 2023 WITH CRIMINAL APPLICATION NO.246 OF 2019 IN CRIMINAL REVISION APPLICATION NO.297 OF 2023 Central Bureau of Investigation ] .. Applicant vs. R. Bhuvaneshwari w/o C.N. Venkatraman & Anr.] .. Respondents Mr.Vatsal Thakkar, for the Petitioners in Writ Petitions. Mr.Hiten Venegavkar, for the Applicant in Revn. No.297/2022 and APPR No.246/2019.
Mr.Y.M. Nakhwa, APP for the State.
CORAM : BHARATI DANGRE, J 1/2 ::: Uploaded on - 26/09/2023 ::: Downloaded on - 27/09/2023 08:08:14 ::: (30)WP-8811-2022.doc DATE : 26th September, 2023.
P.C. 1] The learned counsel for CBI, Mr.Hiten Venegavkar, seek some time to ensure compliance of the order dated 29.08.2023 for serving the accused who face the charges.
Though Hamdast was granted, it is informed that Hamdast is not collected.
2] In the wake of above, the returnable date of the notice is extended till 30.10.2023.
Renotify to 30.10.2023.
Interim order to continue till next date.
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