Bombay High Court
Santosh Basavraj Gaikwad vs The State Of Maharashtra on 10 October, 2022
Author: N. R. Borkar
Bench: Prasanna B. Varale, N. R. Borkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 1151 OF 2020
Anil Gulabdas Shah. ...Petitioner.
Versus
The State of Maharashtra & Others. ..Respondents.
WITH
WRIT PETITION NO. 8834 OF 2020
Anil Gulabdas Shah. ...Petitioner.
Versus
The State of Maharashtra & Others. ..Respondents.
Appearance in both the petitions :
Mr. Abhijit Desai, Anita Shinde i/b Desai Legal for the Petitioner.
Ms. P. P. Shinde, APP for the Respondent-State.
Ms. Sneha Patil i/b Maniar Srivastava Associates for Respondent No. 6.
Mr. Ashish Mehta, Mr. Shiny Roy i/b Gthos Legal Alliance for Respondent No. 7
(Union of India).
Appearance in WP No. 1151 of 2020 only :
Mr. Sanket Patil for Respondent No. 2 in WP No. 1151 of 2020.
Mr. Sanjeev Kadam i/b Mr. Yogesh Patil for Respondent No. 5 in WP No. 1151
of 2020.
CORAM : PRASANNA B. VARALE &
N. R. BORKAR, JJ.
Date : October 10, 2022.
P. C. :
1. Heard learned counsel appearing on behalf of the Petitioner.
At this stage, we issue notice to Respondent Nos.1 to 6 only, making the same returnable on 16th November 2022. In addition to the Court notice, learned patilsr 1/ 2 Digitally signed by SACHIN SACHIN RAMCHANDRA RAMCHANDRA PATIL PATIL Date: 2022.10.13 12:41:03 +0530 counsel appearing on behalf of the Petitioner shall serve the respondents by all legally permissible modes of service and file affidavit of service.
2. Ms. Sneha Patil i/b Maniar Srivastava Associates waives service of notice for Respondent No.6. Mr. Ashish Mehta, Mr. Shiny Roy i/b Gthos Legal Alliance waives service of notice for Respondent No. 7 (Union of India).
3. In Writ Petition No. 1151 of 2020, Mr. Sanket Patil waives service of notice for Respondent No.2 and Mr. Sanjeev Kadam i/b Mr. Yogesh Patil waives service of notice for Respondent No. 5.
[N. R. Borkar, J.] [Prasanna B. Varale, J.] patilsr 2/ 2