Standard Chartered Bank Ltd vs The State Of Maharashtra And Ors
2019 Latest Caselaw 49 Bom

                                           3 - APEAL. 1358-12, connected matters

VPH
               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION


                      CRIMINAL APPEAL No. 1358 OF 2012
                                    WITH
                    CRIMINAL APPLICATION No. 1928 OF 2012

      ICICI Bank Ltd.                 ...           Appellant
            Vs.
      The State of Maharashtra & Anr. ...           Respondents

                                     WITH
                         WRIT PETITION No. 3232 OF 2011
                                     WITH
                      CRIMINAL APPLICATION No. 204 OF 2015
                                     WITH
                        CRIMINAL APPEAL No. 355 OF 2016
                                     WITH
                        CRIMINAL APPEAL No. 384 OF 2015
                                     WITH
                      CRIMINAL APPLICATION No. 538 OF 2015
                                     WITH
                      CRIMINAL APPLICATION No. 352 OF 2017
                                     WITH
                        CRIMINAL APPEAL No. 386 OF 2016

      Radheshyam S. Gupta                   ...     Petitioner
           Vs.
      The State of Maharashtra             ...     Respondent
                                        WITH
                            CRIMINAL APPEAL No. 12 OF 2016

      Radheshyam S. Gupta            ...  Petitioner
           Vs.
      The Competent Authority & Ors. ...  Respondents
                                  WITH
                   CRIMINAL APPEAL No. 763 OF 2013

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                                      3 - APEAL. 1358-12, connected matters

                              WITH
               CRIMINAL APPLICATION No. 320 OF 2013
                              WITH
               CRIMINAL APPLICATION No. 1547 OF 2016

Standard Chartered Bank             ...    Appellant
     Vs.
The State of Maharashtra & Anr.     ...    Respondents
                             WITH
               CRIMINAL APPEAL No. 47 OF 2016

Madanlal Harilal Gupta                 ...     Appellant
     Vs.
The Competent Authority & Ors.         ...     Respondents
                                ***
Mr. Arun Siwach, Ms. Prachi Vasudeo i/b Cyril Amarchand
Mangaldas, for the Appellant in APEAL 1358/2012.
Mr. H. J. Dedhia, APP for the Respondent - State.
Mr. R. L. Motwani, for the Respondent - Standard Chartered Bank.
                                   ***
                                CORAM : INDRAJIT MAHANTY, &
                                        A. M. BADAR, JJ.

                                DATE     : APRIL 11, 2019
PC :

1. Learned counsel for the Appellant submits that there is

factual inaccuracy contained in para 15 of the impugned order

dated 20.11.2012. He asserts that finding recorded by the MPID

Court to the effect that "the disputed property is standing in the

individual name" is incorrect. The said property is purchased in the

name of company Laxmi Cars Pvt. Ltd. In support of this

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3 - APEAL. 1358-12, connected matters

submission, the learned counsel placed reliance on "Form 8",

available at page 74 of the appeal memo.

2. The learned APP for the State prays for some time to

obtain instructions in the matter and file affidavit, if necessary. S.

O. to 17th June, 2019.

                          Sd/-                                     Sd
                   [A. M. BADAR, J.]                       [INDRAJIT MAHANTY, J.]
Vinayak Halemath




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