Bombay High Court
D B Realty Limited And Anr vs Directorate Of Enforcement And Anr on 4 January, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wp.605.14.27.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 605 OF 2014
D. B. Realty Limited & Anr. ...Petitioners
Versus
Directorate of Enforcement & Anr. ...Respondents
Ms. Niyathi Kalra I/b Negandhi Shah & Himayatullah for the Petitioners
Mr. H. S. Venegavkar I/b Ms. Rebecca Gonsalvez for the Respondent Nos.
1 and 2
Mr. S. R. Shinde, A.P.P for the State
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
th FRIDAY, 4 JANUARY 2019 P.C. :
1 Learned counsel for the petitioners submits that in view of acquittal on 21st December 2017, petitioners need some time to examine its impact on present controversy. 2 List on 1st February 2019.
REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J.
SQ Pathan 1/1 ::: Uploaded on - 05/01/2019 ::: Downloaded on - 10/01/2019 05:35:40 :::