Capt. Amol Vasant Kelkar vs Union Of India And Ors
2021 Latest Caselaw 3987 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO.234 OF 2020
                                    WITH
        CRIMINAL INTERIM APPLICATION (ST) NO.4183 OF 2021


Capt. Amol Vasant Kelkar                    ..   Petitioner
      Versus
Union of India & Ors.                       ..   Respondents

                                        ...

Ms.Racheeta R. Dhuru with Ms.Amruta Athavale for the Petitioner.
Mr.Shashikant Chaudhary with Mr.V.G.Talreja i/b VKGT & Associates
for Intervenor.
Mr.D.P.Singh for Respondent Nos.1 and 2.
Smt.A.S.Pai, APP for the Respondent/State.

                          CORAM: S.S.SHINDE &
                                 MANISH PITALE, JJ.

DATED : 03rd MARCH, 2021

P.C:-

1. Heard learned counsel appearing for the parties.

2. Judgment reserved.

3. List the petition on 8 th March, 2021 under caption "for pronouncement of judgment".

(MANISH PITALE, J.) (S.S.SHINDE, J.)

M.M.Salgaonkar