Bombay High Court
Surender Kumar Surana vs Directorate Of Enforcement And Ors on 26 November, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/1 sr.31
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4563 OF 2021
Surender Kumar Surana .....Petitioner
V/s.
Directorate of Enforcement
and Ors. .....Respondents
****
Mr. Yash Anand i/by. Ms. Poonam Utekar, Advocate for
the petitioner.
Mr. Harsh Dedhia i/by. Mr. H.S. Venegaonkar, Advocate
for respondent no.1.
Smt. S.V. Sonawane, APP for State.
Coram : Sandeep K. Shinde, J.
Friday, 26th November, 2021.
P.C. :
1. Mr. Dedhia holding for Mr. Venegaonkar, informs that mother of Mr.Venegaonkar has tested COVID positve and therefore he is unable to remain present. Stand over to 6th January, 2022.
2. It is made clear, that this Court has not stayed the proceedings of the trial Court.
NEETA SHAILESH SAWANT Digitally signed by (Sandeep K. Shinde, J.) NEETA SHAILESH SAWANT Date: 2021.11.26 18:25:07 +0530