Bombay High Court
Goolshireen Darius Rafaat vs The State Of Maharashtra on 17 March, 2020
Bench: S.S. Shinde, Virendrasingh Gyansingh Bisht
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. WRIT PETITION NO. 2785 OF 2018
Goolshireen Darius Rafaat ....Petitioner
V/S
The State Of Maharashtra ....Respondent
WITH CR. WRIT PETITION NO. 2786 OF 2018 Aparna Sunit Khatau ....Petitioner V/S The State Of Maharashtra ....Respondent WITH CR. WRIT PETITION NO. 3348 OF 2018 Ferishte Fardoon Mazda ....Petitioner V/S The State Of Maharashtra ....Respondent CORAM : S.S. SHINDE & VIRENDRASINGH GYANSINGH BISHT, JJ DATE : 17th March, 2020 Page 1/2 ::: Uploaded on - 17/03/2020 ::: Downloaded on - 20/03/2020 05:53:24 ::: P.C. :
Due to paucity of time the matter is adjourned to 20/04/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 17/03/2020 ::: Downloaded on - 20/03/2020 05:53:24 :::