Neera Deven Kanani vs Gautam Verma And Ors
2021 Latest Caselaw 11241 Bom

          Digitally signed
                                                                      10. WP 5609-2018.doc
          by RUPALI
          RAJESH
RUPALI    WAKODIKAR
RAJESH
WAKODIKAR Date:
          2021.08.23
          16:37:18
          +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION
                                CRIMINAL WRIT PETITION NO. 5609 OF 2018


                     1. Gautam Verma
                     2. Guneet Verma Alias Sonia Verma
                     3. Manju Anand
                     4. Chetan Singh
                     5. Mahesh Awale                            ...Petitioners
                         Versus
                     1. Neera Deven Kanani
                     2. The State of Maharashtra                ...Respondents

                                             ALONGWITH
                                  INTERIM APPLICATION NO. 703 OF 2019

                     Neera Deven Kanani                         ...Applicant
                          Versus
                     Gautam Verma and Ors.                      ...Respondents

                                            ALONGWITH
                                CRIMINAL WRIT PETITION NO. 5610 OF 2018


                     Guneet Verma ALIAS Sonia Verma and Ors.    ...Petitioners
                         Versus
                     Neera Deven Kanani and Anr.                ...Respondents

                                             ALONGWITH
                                  INTERIM APPLICATION NO. 702 OF 2019

                     Neera Deven Kanani                         ...Applicant
                          Versus
                     Gautam Verma and Ors.                      ...Respondents

                     Mr. Ninad Mujumdar for the Applicant in WP 5609 of 2018 & 5610 of
                     2018.


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                                                                        10. WP 5609-2018.doc


            Mr. A.R.Patil, A.P.P for the Respondent No.2-State.


                                        CORAM : REVATI MOHITE DERE, J.

DATE : 18th AUGUST, 2021

P.C. :

1. The aforesaid writ petitions were admitted and interim relief in

terms of prayer clause (b) was granted till the disposal of the writ petitions.

Liberty was also granted to apply for early hearing.

2. It appears that pursuant to the said liberty granted, the

respondent No.1 filed an interim application i.e. I.A.No. 1 of 2019 in the

aforesaid petitions and sought early hearing of the petitions. Vide order

dated 31st January, 2020, this Court (Coram : A.M.Badar, J) directed the

registry to prepare a list of matters which were admitted for final hearing

and in which, stay was granted and which matters were covered by the

judgment of the Apex Court in the case of Asian Resurfacing of Road

Agency Pvt. Ltd. & Anr. V/s Central Bureau of Investigation. Accordingly,

the Registry was directed to list those matters for final hearing

peremptorily. Accordingly, the Interim Application No. 1 of 2019 was

disposed of.

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                                                                     10. WP 5609-2018.doc

3. Learned Counsel for the petitioner submits that inadvertently,

the High Court website shows that the aforesaid writ petitions have been

disposed of when infact, only the Interim Application was disposed of.

4. Accordingly, it is made clear that what is disposed of is the

Interim Application No. 1 of 2019 and not the writ petitions.

5. The aforesaid petitions to be listed for final hearing at the end

of the Admission Board on 25th October, 2021.

6. Interim relief, granted by this Court vide order dated 1 st

August, 2019, to continue till the aforesaid writ petitions are disposed of

finally.

REVATI MOHITE DERE, J.

Wakodikar                                                                             3/3