Bombay High Court
Vikas Namjoshi Director Of Avantor ... vs The Union Of India Through Sanjay D. ... on 20 February, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL APPLN. U/S 482 NO. 1097 OF 2016
Devashish Ohri ....Applicant
V/S
Union Ofindia And Anr ....Respondent
WITH CRIMINAL APPLN. U/S 482 NO. 1096 OF 2016 Vikas Namjoshi ....Applicant V/S Union Ofindia And Anr ....Respondent WITH CR. WRIT PETITION NO. 2409 OF 2017 Vikas Namjoshi Director Of Avantor ....Petitioner Performance Materials India Limited V/S The Union Of India Through Sanjay D. Ramteke ....Respondent And Anr WITH CR. WRIT PETITION NO. 2637 OF 2017 Devahish Ohri ....Petitioner V/S Union Of India Through Sanjay D. Ramteke And ....Respondent Anr Shri Satish Maneshinde a/w Shri Nand Kishore and Lakshika Sachdev i/b HSA Advocates, Adv For Applicants/ Writ Page 1/2 ::: Uploaded on - 20/02/2019 ::: Downloaded on - 20/03/2019 09:37:16 ::: Petitioners None for Respondent No.1 Shri A R Patil, Addl PP for State CORAM : MRS. MRIDULA BHATKAR, J DATE : 20th February, 2019 P.C. :
At the request of the learned Counsel for the Petitioner/Applicant, stand over to 06/03/2019. Ad-interim relief granted earlier, to continue till the next date.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 20/02/2019 ::: Downloaded on - 20/03/2019 09:37:16 :::