Bombay High Court
Mohammad Sameer Abdul Rehman Shaikh vs The State Of Maharashtra, (Thr. Public ... on 16 June, 2023
Author: Gauri Godse
Bench: Revati Mohite Dere, Gauri Godse
905.14.22 CP.doc
Iresh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 14 OF 2022
Mohammad Sameer Abdul Rehman ...Petitioner
Shaikh
Versus
The State of Maharashtra (Thr. ...Respondents
Public Prosecutor, Criminal
Appellate Side, High Court,
Bombay) and others
Mr. Prashant Aher for the Petitioner
Mrs. P. P. Shinde APP for the State
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
DATE : 16th JUNE 2023
P.C. :
1. By this petition, the petitioner alleges breach of the order dated 11th September 2019. Learned APP seeks time to take instructions.
2. The concerned officer of the Amboli police station well versed with the facts of the case to remain present in the court on the next date.
3. Stand over to 26th June 2023.
GAURI GODSE, J. REVATI MOHITE DERE, J.
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