Citation : 2021 Latest Caselaw 11950 Bom
Judgement Date : 26 August, 2021
Digitally
signed by
SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date: 1-APL-1145-2011.doc
2021.08.27
13:27:40
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1145 OF 2011
Saroj Gajanan Raote ...Applicant
Versus
Sachin B. Vajale & Ors. ...Respondents
Mr. Subodh Desai for the Applicant
Ms. M. R. Bhoir for the Respondent Nos. 1 and 2
Mr. S. S. Hulke, A.P.P for the Respondent No.3-State
CORAM : REVATI MOHITE DERE, J.
(THROUGH VIDEO CONFERENCING) THURSDAY, 26th AUGUST 2021
P.C. :
1 The aforesaid application has been circulated in view of the
judgment of the Apex Court in the case of Asian Resurfacing of Road
Agency Pvt. Ltd. & Anr. vs. Central Bureau of Investigation 1 for extension
of interim relief granted by this Court whilst admitting the aforesaid
application vide order dated 11th January 2012.
1 (2018) 16 SCC 299
SQ Pathan 1/2
1-APL-1145-2011.doc
2 This Court (Coram : Ranjit More, J.) vide order dated 11 th
January 2012 granted rule and interim relief in terms of prayer clause (c).
3 Matter to be listed for final hearing, at the end of the admission
board on 13th December 2021.
4 Interim relief granted earlier to continue till the aforesaid
application is disposed of.
REVATI MOHITE DERE, J.
SQ Pathan 2/2
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