Kirtikumar Manikchand Dugad vs Union Of India, Through The ...
2021 Latest Caselaw 535 Bom

                                         1          Cri.W.P. No. 1715/2020 & Ors.


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                               BENCH AT AURANGABAD


               123. CRIMINAL WRIT PETITION NO.1715 OF 2020

                       TEJAS PRAVIN DUGAD
                              VERSUS
        UNION OF INDIA, THROUGH THE MINSITRY OF FINANACE,
                     DEPARTMENT OF REVENUE

               Mr. P.B. Shirsath, Advocate for petitioner
 Mr. A.G. Talhar, Asstt. Solicitor General of India for Respts.No.1 to 3
   Mr. A.V. Deshmukh, Addl. Public Prosecutor for respondent No.4


                                  WITH
               124. CRIMINAL WRIT PETITION NO.1716 OF 2020

                     GAURAV PRAMOD DUGAD
                             VERSUS
        UNION OF INDIA, THROUGH THE MINSITRY OF FINANACE,
                     DEPARTMENT OF REVENUE

               Mr. P.B. Shirsath, Advocate for petitioner
 Mr. A.G. Talhar, Asstt. Solicitor General of India for Respts.No.1 to 3
     Mr. S.J. Salgare, Addl. Public Prosecutor for respondent No.4


                                  WITH
               125. CRIMINAL WRIT PETITION NO.1717 OF 2020

                      SONAL PARAS CHORDIYA
                             VERSUS
        UNION OF INDIA, THROUGH THE MINSITRY OF FINANACE,
                     DEPARTMENT OF REVENUE

               Mr. P.B. Shirsath, Advocate for petitioner
 Mr. A.G. Talhar, Asstt. Solicitor General of India for Respts.No.1 to 3
   Mr. A.V. Deshmukh, Addl. Public Prosecutor for respondent No.4




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                                             2            Cri.W.P. No. 1715/2020 & Ors.


                                 WITH
              126. CRIMINAL WRIT PETITION NO.1718 OF 2020

                    KIRTIKUMAR MANIKCHAND DUGAD
                               VERSUS
          UNION OF INDIA, THROUGH THE MINSITRY OF FINANACE,
                        DEPARTMENT OF REVENUE

               Mr. P.B. Shirsath, Advocate for petitioner
 Mr. A.G. Talhar, Asstt. Solicitor General of India for Respts.No.1 to 3
     Mr. S.J. Salgare, Addl. Public Prosecutor for respondent No.4



                                         CORAM : T.V. NALAWADE &
                                                  M.G. SEWLIKAR, JJ.

DATE : 11th January, 2021 PER COURT :

1. Learned Counsel Shri Shirsath for the petitioners

requested to grant him time to argue the matters. Interim relief is

vacated. For giving opportunity, time is given to him to argue the

matters. Keep the matters on 14th January 2021.

2. Copies of judgments tendered by the learned Counsel

for the respondents No.1 to 3 are taken on record.

             Sd/-                                                 Sd/-
      ( M.G. SEWLIKAR )                                    ( T.V. NALAWADE )
            JUDGE                                                  JUDGE



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