Yogesh Narayanrao Deshmukh vs Union Of India And Ors
2021 Latest Caselaw 7119 Bom

                                                                    60.1451.21 wp.doc

ISM
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL WRIT PETITION NO. 1451 OF 2021

      Yogesh Narayanrao Deshmukh                                   ....Petitioner

              V/s.

      Union of India and others                                    .....Respondents

      Ms. Priyanka Dubey i/b Hedgehog & Fox for the petitioner
      Mrs. Aruna S. Pai, APP for State
      Mr. Anil C. Singh, ASG a/w Mr. Shreeram Shirsat for UOI


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

                               DATE:     4th MAY, 2021.

      P.C.:

      1]      Learned counsel appearing for the Petitioner submits that

senior counsel Mr. Nankani is in diffculty today and therefore, she

prays that matter may be posted for hearing on 06/05/2021.

2] We cannot accede to the prayer of the petitioner to list the

matter on 06/05/2021 since other matters from urgent category are

posted for hearing on 06/05/2021 and it may not be possible to hear

60.1451.21 wp.doc

this matter and pronounce the judgment.

3] In that view of the matter, we grant liberty to the counsel for the

petitioner to mention the matter before the vacation court, however,

by giving 2 days' advance notice to Mr. Anil Singh, learned Addl. SG,

appearing for contesting respondent.

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