Amit Anand Rathi And Anr vs The State Of Maharashtra And Anr
2021 Latest Caselaw 2267 Bom

         osk                                                                    24-WP-555-2020.odt



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                       CRIMINAL APPELLATE JURISDICTION

                                    CRIMINAL WRIT PETITION NO. 555 OF 2020

         Amit Anand Rathi & Anr.                                      ... Petitioners
               V/s.
         The State of Maharashtra & Anr.                              ... Respondents


         Mr.Pradeep Sancheti a/w. Mr.Sagar Talekar for Petitioners.
         Ms.Rebecca Gonsalvez, Special P.P. for Respondent-State.
         Mr.S.S. Hulke, A.P.P. for Respondent-State.


                                                        CORAM : A.S. GADKARI, J.

DATE : 3rd February 2021.

P.C. :

The period to file reply by the Investigating Agency is extended by two weeks from today.

2. Ms.Gonsalvez , learned Special P.P. submitted that, the State has already challenged Judgment and Order dated 22 nd August 2019 passed by the Division Bench in Writ Petition No. 1181 of 2018 and other connected Petitions before the Hon'ble Supreme Court. She further submitted that, the Hon'ble Supreme Court has directed today that, the said Petition for Special Leave to Appeal No. 21128-21129/2019 be listed after two weeks.

3. In view thereof, stand over to 18th March 2021.

To be listed under the caption of 'Directions'.

4. Ad-interim relief, granted earlier, to continue till the next date.

Digitally signed [A.S. GADKARI, J.] by Omkar S.

Omkar S.       Kumbhakarn
Kumbhakarn     Date:
               2021.02.05

               14:07:53 +0530