Bombay High Court
Directorate Of Enforcement vs Central Bureau Of Investigation And Ors on 5 October, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 13 WPST-3891-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (ST) NO.3891 OF 2023
Directorate of Enforcement .. Petitioner
Versus
Central Bureau of Investigation & .. Respondents
Ors.
...
Mr.Shreeram Shirsat for the Petitioner.
Mr.Shantanu Thorat i/b Mr.Hiten Venegavkar for the
CBI/Respondent No.1.
Mr.S.R.Agarkar, A.P.P. for the State/Respondent.
Mr.Dadhichi Mhaispurkar with Ms.Neha Ahuja, Mr.Keshavan
Chaudhari and Mr.Arveen Kaur i/b Ms.Neha Ahuja for the
Respondent Nos.10 to 14.
...
CORAM: BHARATI DANGRE, J.
DATED : 05th OCTOBER, 2023 P.C:-
CBI, on being served, is represented through Mr.Venegavkar, who seeks a brief accommodation. Respondent Nos.10 to 14 are represented by the learned counsel Mr.Mhaispurkar, who even seeks an accommodation. Hence, re-notify to 13/10/2023.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 05/10/2023 ::: Downloaded on - 06/10/2023 14:39:19 :::