Bombay High Court
Karasev Vasily vs State Of Goa Rep. By Officer In Charge, ... on 6 August, 2024
WPCR 63 of 2022
Esha
IN THE HIGH COURT OF BOMBAY AT GOA
CRIMINAL WRIT PETITION NO.63 OF 2022
KARASEV VASILY ... PETITIONER
Versus
STATE OF GOA REP. BY OFFICER IN
CHARGE, ANC POLICE AND ANR ... RESPONDENTS
Mr. Ambarish Gavandalkar with Ms. Caroline Collasso and Mr.
Kamlakant Poulekar, Advocates for the Petitioner.
Mr. Pravin Faldessai, Additional Public Prosecutor for the
Respondents.
CORAM:- BHARAT P. DESHPANDE, J.
DATED :- 6th August, 2024 P.C. After hearing the learned Counsel for the Petitioner for some time, a request is made to adjourn the matter to take further steps in view of the order passed by the Division Bench of the Principal seat of this Court at Bombay in the case of Kishor Ramesh Sohoni Vs. Union of India & Others in Writ Petition No. 8017 of 2021 dated 22.02.2022.
2. Stand over to 03.09.2024.
BHARAT P. DESHPANDE, J.
Signed by: ESHA SAINATH VAIGANKAR Page 1 of 1 Designation: Personal Assistant Date: 06/08/2024 18:39:59 6th August, 2024