Milind Bhagwat Pokharkar vs Govind Yashwant Khalade And Ors
2021 Latest Caselaw 10789 Bom

                                                                                 16. WP-2968-2021.doc

BDP-SPS-TAC



   BHARAT
   DASHARATH
   PANDIT
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
   Digitally signed by
   BHARAT
   DASHARATH
   PANDIT
   Date: 2021.08.11
                                             CIVIL APPELLATE JURISDICTION
                                            WRIT PETITION NO. 2968 OF 2021
   17:28:26 +0530




                         Mr. Milind Bhagwat Pokharkar                     ....Petitioner.
                              V/s
                         Mr. Govind Yashwant Khalade and Ors.             .....Respondents
                         ----
                         Mr. P.R. Katneshwarkar i/b Deepali Kedar for the Petitioner.
                         Mr. Subhash B. Desai for Respondent Nos. 1 to 3.
                         -----
                                         CORAM: NITIN W. SAMBRE, J.

                                              DATE:    AUGUST 10, 2021
                         P.C.:-

                         1]       Mr Desai appears for Respondent Nos. 1 to 3 and seeks time to

take instructions on behalf of Respondent No.4 who is a contesting party.

2] Contentions of the learned Counsel for the Petitioner are, where proceedings under Section 340 of Cr.P.C. are initiated, whether same are required to be decided prior in point of time than the main proceedings. Support is drawn from the judgment of this Court in Union of India vs. Harsh V. Milani and Anr. decided on 26th April, 2018 arising out of Civil Application No.2939 of 2017 in Writ Petition No.14029 of 2017.

3] By consent, stand over to 31st August, 2021.

( NITIN W. SAMBRE, J. )