Bombay High Court
Hitesh Rajnikant Jobalia vs Paresh Ratilal Panchmiatiya on 8 June, 2023
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.935 OF 2023
HRJ Signage Print Hub, through its
sole proprietor Hitesh Jobalia ... Petitioner
V/s.
Trishank Paresh Panchmatiya, through
its father Paresh Ratilal Panchmatiya
& Anr. ... Respondents
WITH
WRIT PETITION NO.4638 OF 2022
Max Signage Industries Pvt. Ltd. & Ors. ... Petitioners
V/s.
The State of Maharashtra ... Respondent
WITH
WRIT PETITION NO.4635 OF 2022
WITH
WRIT PETITION NO.4630 OF 2022
Hitesh Rajnikant Jobalia ... Petitioner
V/s.
Paresh Panchmatiya HUF, through its
karta Paresh Ratilal Panchmatiya & Anr. ... Respondents
WITH
WRIT PETITION NO.4634 OF 2022
HRJ Signage Print Hub, through its
sole proprietor Hitesh Jobalia ... Petitioner
V/s.
Reeta Paresh Panchmatiya ... Respondent
WITH
WRIT PETITION NO.4631 OF 2022
Nesarikar
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Hitesh Rajnikant Jobalia ... Petitioner
V/s.
Paresh Ratilal Panchmatiya ... Respondent
WITH
WRIT PETITION NO.936 OF 2023
HRJ Signage Print Hub, through its
sole proprietor Hitesh Jobalia ... Petitioner
V/s.
Paresh Ratilal Panchmatiya ... Respondent
WITH
WRIT PETITION NO.937 OF 2023
HRJ Signage Print Hub, through its
sole proprietor Hitesh Jobalia ... Petitioner
V/s.
Paresh Panchmatiya HUF through
Paresh Ratilal Panchmatiya ... Respondent
WITH
WRIT PETITION NO.938 OF 2023
Hitesh Rajnikant Jobalia ... Petitioner
V/s.
Paresh Ratilal Panchmatiya & Anr. ... Respondents
WITH
WRIT PETITION NO.933 OF 2023
WITH
WRIT PETITION NO.934 OF 2023
WITH
WRIT PETITION NO.939 OF 2023
Hitesh Rajnikant Jobalia ... Petitioner
V/s.
Rajesh Ramchandra Shah & Anr. ... Respondents
.......
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• Mr. Jugal Haria i/b. Unison Legal, Advocate for Petitioner.
• Ms. Snehankita M. Munj i/b. Jatin Premji Shah, Advocate for
Respondent No.1.
• Mr. M. G. Patil, APP for the State/Respondent.
CORAM : SARANG V. KOTWAL, J.
DATE : 08th JUNE, 2023 P.C. :
1. Learned counsel appearing for Respondent No.1 in Criminal Writ Petition No.4630 of 2022 seeks adjournment. All these matters are connected. Therefore all the matters are adjourned to 25/07/2023.
2. Ad-interim relief, if any, granted earlier, to continue till then.
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