Jahaan Minoo Dastur vs The State Of Maharashtra And Anr
2021 Latest Caselaw 2420 Bom

              Digitally signed
Laxmikant     by Laxmikant G.
              Chandan
G.            Date:                                               (15) cri.wp-2593.16.odt
Chandan       2021.02.06
              10:44:42 +0530



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL WRIT PETITION NO.2593 OF 2016

        Jahaan Minoo Dastur                               : Petitioner.
              Versus
        The State of Maharashtra and anr.                 : Respondents.

Mr. Darius Khambata, Senior Advocate a/w Mr. Zal Andhyarujina, Senior Advocate, Mr. Robin Jaisinghani and Mr. Subodh Desai i/by Mr. Husayn Kopty for the Petitioner.

Mr. K V Saste, APP for the Repondent/State.

Mr. Rohit Agarwal for Respondent No.2 in person.

                                  CORAM :     S. S. SHINDE,
                                              MANISH PITALE, JJ
                                  DATE    :   05th FEBRUARY 2021
        P.C.

        1              Heard Mr. Darius Khambata, the learned Senior Counsel appearing

for the Petitioner at length. He completed his arguments. Respondent No.2

who appears in person through Video Conferencing also substantially made his

arguments before this Court, but thereafter he prays some time to place on

record his reply/written notes of arguments along with copies of judgments in

support of his contentions.

2 In that view of the matter, by way of last opportunity, we are

inclined to grant time to the 2 nd Respondent. The 2nd Respondent to place on

record his reply/written notes of arguments along with copies of judgments in

support of his contentions on or before 23/03/2021.

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                                                           (15) cri.wp-2593.16.odt




3           The learned Senior Counsel appearing for the Petitioner may also

file his written notes of arguments along with copies of judgments by

23/03/2021.

4 The 2nd Respondent is specifically directed to forward his e-mail Id

to the Petitioner so that copies of documents can be forwarded to him by the

Petitioner through e-mail.

5 List the Petition for further hearing on 26/03/2021 through video

conferencing.

[MANISH PITALE, J]                                      [S. S. SHINDE , J]




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