Bombay High Court
M/S. Silverline Technologies Limited ... vs The State Of Maharashtra And Anr on 12 December, 2019
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1/1 27-WP-1416-17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.1416 OF 2017
Silverline Technologies Limited & Ors. .... Petitioners
versus
State of Maharashtra & Anr. ... Respondents
.......
• Mr.Veeraj Desai i/b. A.S. Khan & Associates, Advocate for
Petitioners.
• Mr.A.R. Patil, APP for State/Respondent No.1.
• Ms.Shreya Kanojia h/f Anubha Rastogi, Advocate for
Respondent No.2.
CORAM : SARANG V. KOTWAL, J.
DATE : 12th DECEMBER, 2019 P.C. :
1. The learned Counsel for Petitioner as well as the Respondent No.2 make a joint statement that the Writ Petition has become infructuous because the original case is compounded in the trial Court.
2. In view of the joint statement, the Petition is disposed of as infructuous.
(SARANG V. KOTWAL, J.) Nesarikar ::: Uploaded on - 13/12/2019 ::: Downloaded on - 14/12/2019 18:09:41 :::