Godrej Properties Ltd. And Ors vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4463 Bom

                                                                                      17-wp-1360-2006.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                                WRIT PETITION NO.1360 OF 2006
                                                            WITH
                                             INTERIM APPLICATION NO.1348 OF 2022

                      Godrej Properties Limited                                ...Petitioner
                                 vs.
                      The State of Maharashtra and Others                      ...Respondents
VISHAL
SUBHASH               Mr. Shirish Gupte, senior advocate a/w. Ms. Supriya Kak, Ms. Alya
PAREKAR               Khan and Ms. Chandni D. i/b. Vashi & Vashi, for the
                      Applicant/Petitioner.
Digitally signed by
VISHAL SUBHASH        Mr. Aabad Ponda, senior advocate a/w. Mr. Manish Verma, Ms.
PAREKAR
Date: 2022.04.29      Shreeram Shirsat, Mr. Amardeep Singh and Mr. Shekhar Mane, for
10:26:49 +0530
                      the Respondents

                                                      CORAM :   N. J. JAMADAR, J.

                                                      DATE :    APRIL 27, 2022

                      P.C.:

1. Heard the learned counsel for the petitioner.

2. The interim application is moved in view of the direction

contained in the judgment of the Supreme Court in the case of Asian

Resurfacing of Road Agency Pvt. Ltd. And Another vs. Central

Bureau of Investigation1

3. Mr. Gupte, learned senior counsel for the petitioner submitted

that this Court has passed interim order in terms of prayer clause

(c) of the petition till disposal of the petition by assigning reasons.

Therefore, the interim relief be continued.

4. Mr. Ponda, learned senior counsel for respondents submits

1 2020 SCC OnLine SC 1046.

                      Vishal Parekar, P.A.                                                           ...1
                                                              17-wp-1360-2006.doc

that the petition which is filed in the year 2006 is required to be

heard and, thus, settled down for final hearing.

5. In view of the aforesaid submissions, the interim relief

granted by this Court in terms of prayer clause (c) shall continue to

operate till 13th June, 2022.

6. Interim Application disposed.

7. With the concurrence of the learned senior counsels for the

parties, the petition be listed for final hearing on 13 th June, 2022 at

the bottom of the board.

                                          (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                        ...2