Bombay High Court
Vidip Vinod Jatia vs Union Of India And Ors on 12 March, 2026
Gitalaxmi 901-WP-587-2024 with WP-4500-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 587 OF 2024
Mr. Vinod Subhkaran Jatia
Alias Jatiya & Ors. ...Petitioners
Versus
Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO. 4500 OF 2025
Mr. Vidip Vinod Jatia ...Petitioner
Versus
Union of India & Ors. ...Respondents
__________
Mr. Satish Maneshinde, Senior Advocate a/w Mr. Pradosh Patil i/b Lex
Juris, learned Advocates for the Petitioners.
Mr. Amit Munde, learned S.P.P. a/w Mr. Jai Vohra & Mr. Shantanu
Nakashe, learned Advocates for the CBI/Respondent.
Mrs. Poonam P. Bhosale, learned A.P.P. for the State/Respondent.
Mr. Dashrath A. Dube a/w Mr. Rupesh D. Dube, learned Advocates for
Respondent No. 2.
Mr. Yash Naik a/w Ms. Payal Pawar i/b Mr. Rajesh Dubey, learned
Advocates for Respondent No. 3.
__________
CORAM : ASHWIN D. BHOBE, J.
DATE : 12th MARCH 2026.
P.C. :
1. Heard Mr. Satish Maneshinde, learned Senior Advocate for the Petitioners, Mr. Amit Munde, learned S.P.P. for the CBI/Respondent, Mr. Dashrath Dube, learned Advocate for Page 1 of 3 ::: Uploaded on - 13/03/2026 ::: Downloaded on - 13/03/2026 22:33:01 ::: Gitalaxmi 901-WP-587-2024 with WP-4500-2025.doc Respondent No. 2 and Mr. Yash Naik, learned Advocate for Respondent No. 3.
2. This matter was argued for sometime.
3. Mr. Satish Maneshinde, learned Senior Advocate for the Petitioners submits that he intends to place reliance on the documents, which have a bearing of the subject matter of both the Petitions.
4. Mr. Amit Munde, learned S.P.P. for the CBI/Respondent, Mr. Dashrath Dube, learned Advocate for Respondent No. 2 and Mr. Yash Naik, learned Advocate for Respondent No. 3 submit that in the event the Petitioners intend to rely on the documents, then a proper application would have to be filed and an opportunity be given to the Respondents to deal with the same.
5. Faced with the said objection, Mr. Satish Maneshinde, learned Senior Advocate for the Petitioners submits that an application seeking leave to produce the said documents would be filed within a period of one week from today with an advance copy to Mr. Amit Munde, learned S.P.P. for the CBI/Respondent, Mr. Dashrath Dube, learned Advocate for Respondent No. 2 and Mr. Yash Naik, learned Advocate for Respondent No. 3.
6. Mr. Amit Munde, learned S.P.P. for the CBI/Respondent, Mr. Dashrath Dube, learned Advocate for Respondent No. 2 and Mr. Yash Naik, learned Advocate for Respondent No. 3 seek one week's time to file reply, upon service of the proposed Application for production of documents.Page 2 of 3 ::: Uploaded on - 13/03/2026 ::: Downloaded on - 13/03/2026 22:33:01 :::
Gitalaxmi 901-WP-587-2024 with WP-4500-2025.doc
7. Petitioners are granted time of one week to file Application for production of documents.
8. Reply, if any, be filed by the Respondents on or before 30.03.2026.
9. Both the parties request for taking up the matter at 5.00 p.m.
10. At the joint request and by consent of the parties, list the matter on 7th April 2026.
11. Interim order, if any granted earlier, to continue till the next date of hearing.
[ASHWIN D. BHOBE, J.] Page 3 of 3 ::: Uploaded on - 13/03/2026 ::: Downloaded on - 13/03/2026 22:33:01 :::