Bombay High Court
Gac Shipping (India) Pct., Ltd., And Anr vs Union Of India Through Dadi Sunil on 24 August, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
514-WP-2504-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2504 OF 2022
Gac Shipping (india) Pct., Ltd., And Anr. ...Petitioners
Versus
Union Of India Through Dadi Sunil ...Respondent
....
Mr. Pradynesh Sabnis a/w Mr. Bimal Rajasekhar, Advocate for the
Petitioners.
Mr. S. R. Agarkar, APP for the Respondent - State.
CORAM : PRAKASH D. NAIK, J.
DATE : 24th AUGUST, 2022.
PER COURT:
1. Not on Board. Taken on Board.
2. Papers are produced for extension of interim relief granted by this Court. The petition was due for hearing today but not listed on board.
3. Stand over to 6th October, 2022.
4. Interim relief granted earlier shall continue to operate till the next date.
(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT JAMADAR Date:
2022.08.25 Sajakali Jamadar 1 of 1 11:50:35 +0530