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Bombay High Court

Ajay Pratap Singh And Anr vs Union Of India And Ors on 6 March, 2019

Author: Revati Mohite Dere

Bench: B. P. Dharmadhikari, Revati Mohite Dere

Vishal P                              1/2                      [email protected]


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                          WRIT PETITION NO.732 OF 2019
                                      WITH
                          WRIT PETITION NO.748 OF 2019
                                      WITH
                          WRIT PETITION NO.921 OF 2019
                                      WITH
                          WRIT PETITION NO.939 OF 2019
                                      WITH
                          WRIT PETITION NO.330 OF 2019
                                      WITH
                          WRIT PETITION NO.362 OF 2019
                                      WITH
                          WRIT PETITION NO.363 OF 2019
                                      WITH
                          WRIT PETITION NO.403 OF 2019
                                      WITH
                          WRIT PETITION NO.451 OF 2019
                                      WITH
                          WRIT PETITION NO.824 OF 2019
                                      WITH
                          WRIT PETITION NO.5891 OF 2019
                                      WITH
                           WRIT PETITION NO.01 OF 2019
                                      WITH
                          WRIT PETITION NO.967 OF 2019
                                      WITH
                          WRIT PETITION NO.968 OF 2019

Lunkaran Mahaveer Prasad Kyal and Ors.                   ...        Petitioners
     V/s.
Union of India and Anr.                                  ...        Respondents

Dr. Sujay Kantawala a/w. Brijesh Pathak, Mr. Kushal Mor, Ms.
Priyanka Dube and Ms. Poorva Patil, for the Petitioners.




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 Vishal P                              2/2                         [email protected]


Mr. Niranjan Mundargi a/w. Mr. Rajesh Shah I/b. Mr. Sachwani, for
the Petitioner in WP.No.1 of 2019.
Mr.Sham Valve a/w. Mr. J.B. Mishra and Mr. Ram Ochan, for
Respondent No. 2.
Ms. A.S. Pai, APP for the Respondents-State.
Mr. H.S. Venegaonkar, for Respondent-U.O.I.

                         CORAM : B. P. DHARMADHIKARI AND
                                 REVATI MOHITE DERE, JJ.

DATE : 6th MARCH 2019.

P.C.:

. The present matters and other connected matters are placed today because of impression given to this Court that Hon'ble Apex Court was likely to consider the controversy on 4 th March, 2019. Respondents' counsel pointed out that matters could not be placed on 4th March, 2019 and now the Bench hearing the said matters may be required to be reconstituted.

2. We have already protected the Petitioners by passing suitable orders.

3. In this situation, we place these matters for further consideration after four weeks.

4. Interim orders already granted to continue subject to condition that respective Petitioners to continue to cooperate with investigating agencies.

(REVATI MOHITE DERE, J.) (B.P. DHARMADHIKARI, J.) ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 00:14:54 :::