Bombay High Court
Chetan Ramniklal Mirani vs The State Of Maharashtra And Anr on 27 June, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N.R. Borkar
SMITA Digitally signed by SMITA
JOHNSON GONSALVES
JOHNSON Date: 2022.06.30
GONSALVES 15:25:02 +0530
sg 1/2 40.wp2456-21a.w.connected.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.2456 OF 2021
Chetan Ramniklal Mirani .. Petitioner
v/s.
The State of Maharashtra & Anr. .. Respondents
WITH
INTERIM APPLICATION NO.1275 OF 2022
IN
WRIT PETITION NO.2456 OF 2021
WITH
WRIT PETITION NO.332 OF 2022
WITH
INTERIM APPLICATION NO.1184 OF 2022
IN
WRIT PETITION NO.332 OF 2022
WITH
WRIT PETITION NO.345 OF 2022
WITH
INTERIM APPLICATION NO.1183 OF 2022
IN
WRIT PETITION NO.345 OF 2022
WITH
WRIT PETITION NO.341 OF 2022
WITH
INTERIM APPLICATION NO.1182 OF 2022
IN
WRIT PETITION NO.341 OF 2022
WITH
WRIT PETITION NO.952 OF 2022
WITH
INTERIM APPLICATION NO.1258 OF 2022
IN
1 of 2
sg 2/2 40.wp2456-21a.w.connected.doc
WRIT PETITION NO.952 OF 2022
....
Mr. Ramesh Dubepatil, a/w. Ms. Bhavana Dubepatil, for the Petitioner
in WP/332/2022, WP/345/2022 and WP/341/2022.
Mr. J.P. Yagnik, APP, for State.
....
CORAM: NITIN JAMDAR &
N.R. BORKAR, JJ.
DATE : 27 JUNE 2022.
P.C:-
By order dated 10 June 2022, this Court had appointed Mr. Ajinkya Udane to address the Court on behalf of the Petitioner, who appears in person. Neither the appointed Advocate is present nor the Petitioner-in-person. Mr. Dubepatil states that the parties have resolved their dispute and they will assist the parties, if any Mediator is appointed. Mr. Ajinkya Udane will also take instructions in this regard.
2. Stand over to 11 July 2022. To be listed under the caption "For Directions".
(N.R. BORKAR, J.) (NITIN JAMDAR, J.) 2 of 2