Bombay High Court
Goolshireen Darius Rafaat vs The State Of Maharashtra on 4 July, 2023
Bench: Nitin W. Sambre, R. N. Laddha
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4.WP.5824.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.5824 OF 2018
Ms Shanaya Darius Rafaat ... Petitioner.
Vs.
The State of Maharashtra ... Respondents.
WRIT PETITION NO. 2785 OF 2018 Goolshireen Darius Rafaat ....Petitioner V/S The State Of Maharashtra ....Respondent WITH WRIT PETITION NO. 2786 OF 2018 Aparna Sunit Khatau ....Petitioner V/S The State Of Maharashtra ....Respondent WITH WRIT PETITION NO. 3348 OF 2018 Ferishte Fardoon Mazda ....Petitioner V/S The State Of Maharashtra ....Respondent Mr. Venkatesh Shastry for the Petitioner in all the WPs Mr. J. P. Yagnik, A.P.P for Respondent-State.
CORAM : NITIN W. SAMBRE & R. N. LADDHA, JJ DATED : 4th JULY, 2023 P.C.:
1. Mr. Shastry, learned counsel for the Petitioners states that akn 1/2 ::: Uploaded on - 06/07/2023 ::: Downloaded on - 07/07/2023 08:05:59 ::: 2/2
4.WP.5824.2018.doc all the Petitions be disposed of as withdrawn with a liberty to the Petitioners approach before the Court below with appropriate prayers.
2. All the Petitions, as such, stand disposed of as withdrawn as prayed with liberty as sought.
3. Needless to clarify that interim protection, if any, granted earlier to continue for a period of two weeks from today.
(R. N. LADDHA, J) (NITIN W. SAMBRE, J.) akn 2/2 ::: Uploaded on - 06/07/2023 ::: Downloaded on - 07/07/2023 08:05:59 :::