Bombay High Court
The Board Of The Mumbai Port Authority vs State Of Maharashtra And Anr on 8 June, 2023
Author: Sharmila U. Deshmukh
Bench: Nitin W. Sambre, Sharmila U. Deshmukh
1 904apln416-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 416 OF 2023
The Board of the Mumbai Port Authority ... Applicant
Versus
The State of Maharashtra & Another. ... Respondents.
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Mr. Aabad Ponda, Senior Advocate, Mr. Ashish Raghuvanshi and
Ms. Khushboo Rupani i/by HSA Advocates for the Applicant.
Mr. K.V. Saste, APP for the respondent-State.
Mr. Rajiv Jaipal, for Respondent No.2.
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CORAM : NITIN W. SAMBRE &
SHARMILA U. DESHMUKH, JJ.
DATE : June 08, 2023.
P. C. :
1. The assurance is given by the learned Senior Counsel Mr. Ponda that all possible and necessary cooperation to the Investigating Agency is already extended in the matter of investigation as the goods has gone missing from the custody of the petitioner-trust, who was holding the same in lawful capacity.
Digitally signed by
2. In view of the aforesaid statement made by the learned SANJAY SANJAY ASARAM ASARAM MANDAWGAD MANDAWGAD Date:
2023.06.09 16:38:14 +0530 Senior Counsel, we deem it appropriate to adjourn the hearing of the sa_mandawgad ::: Uploaded on - 09/06/2023 ::: Downloaded on - 10/06/2023 11:46:46 ::: 2 904apln416-23.doc present petition on 10th July, 2023, with a further direction to learned APP to place on record the progress of the investigation in the matter.
3. The progress report about the investigation tendered by the learned APP is taken on record.
4. Stand over to 10th July, 2023.
[Sharmila U. Deshmukh, J.] [Nitin W. Sambre, J.] sa_mandawgad ::: Uploaded on - 09/06/2023 ::: Downloaded on - 10/06/2023 11:46:46 :::