Bombay High Court
M/S. Raymond Limited vs The State Of Maharashtra And Anr on 4 August, 2022
Bench: R.P. Mohite-Dere, Nitin W. Sambre, Bharati Dangre
NISHA Digitally signed by NISHA
SANDEEP CHITNIS
SANDEEP Date: 2022.08.06
CHITNIS 13:17:23 +0530
1-WP.3949.2011W.appln.100.2012.gr..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.3949 OF 2011
Ketan Ashok Patwa ...Petitioner
Versus
Kishor Raghunath Pawar and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.100 OF 2012
WITH
CRIMINAL APPLICATION NO.307 OF 2012
IN
CRIMINAL APPLICATION NO.100 OF 2012
Ansari Nisar Ahmed Mohd Sultan ...Applicant
Versus
Ratanlal Parmar and Ors. ...Respondents
WITH
CRIMINAL APPLICATION NO.167 OF 2012
WITH
CRIMINAL APPLICATION NO.168 OF 2012
WITH
CRIMINAL APPLICATION NO.169 OF 2012
WITH
CRIMINAL APPLICATION NO.170 OF 2012
WITH
CRIMINAL APPLICATION NO.171 OF 2012
WITH
CRIMINAL APPLICATION NO.172 OF 2012
M/s. Raymond Limited ...Applicant
N. S. Chitnis 1/5
1-WP.3949.2011W.appln.100.2012.gr..doc
Versus
The State of Maharashtra and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.752 OF 2010
Sunil Arjunrao Ghougule ...Applicant
Versus
Madina Tabrak Sayyed and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.79 OF 2013
Milind Udhavrao Kulkarni ...Applicant
Versus
Vijay Sakharam Rayate and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.482 OF 2012
Ketan Ashok Patawa ...Applicant
Versus
Kishor Pawar and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.359 OF 2011
Yogesh Anantrai Mehta ...Applicant
Versus
Ajay C. Mehta and Ors. ...Respondents
N. S. Chitnis 2/5
1-WP.3949.2011W.appln.100.2012.gr..doc
WITH
CRIMINAL APPLICATION NO.3708 OF 2010
Champabai Bandu Bargale ...Applicant
Versus
Usha Vinayak Kulkarni and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.1033 OF 2011
Balaji Sales Corporation ...Applicant
Versus
Narayanram S. Gaur and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.4784 OF 2009
WITH
CRIMINAL APPLICATION NO.164 OF 2011
IN
CRIMINAL APPLICATION NO.4784 OF 2009
Dhananjay Thite ...Applicant
Versus
Girish Diwakar and Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.8369 OF 2005
Nashik Finance Pvt. Ltd. ...Applicant
Versus
Hemant Bhaurao Gaikwad and Anr. ...Respondents
N. S. Chitnis 3/5
1-WP.3949.2011W.appln.100.2012.gr..doc
WITH
CRIMINAL APPLICATION NO.1344 OF 2011
Khudabaksh Irani ...Applicant
Versus
Riyaz Ismail Khalpe and Anr. ...Respondents
Mr. Sachin Chavan i/b Mr. S. S. Kulkarni, for the Petitioner in
WP/3949/2011.
Mr. Sachin Chavan, for the Applicant in ALP/79/2013.
Mr. P. D. Dalvi, for the Applicants in APPLN/752/2010 and
APPLN/3708/2010.
Ms. Kavita P. Shinde i/b Mr. Ashok B. Tajane, for the Applicant in
APPLN/4784/2009.
Mr. Vinay J. Bhanushali, a/w Ms. Rutuja Warikh, for the Respondent
No.1, in APPLN/359/2011.
Ms. Aruna S. Pai, P.P. a/w Mr. A. R. Patil, A.P.P for the Respondent -
State.
CORAM : REVATI MOHITE DERE ,
NITIN W. SAMBRE &
BHARATI DANGRE, JJJ.
DATE : 4th AUGUST 2022
P.C. :
1. This bench has been constituted to hear the aforesaid
matters, pursuant to the Administrative Order dated 27 th June 2022,
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1-WP.3949.2011W.appln.100.2012.gr..doc
passed by the Hon'ble the Chief Justice.
2. Today, the matters have been placed under the caption
'For Direction'.
3. Learned counsel for the respective parties state that they
will file their written submissions alongwith compilation of Judgments
on which they propose to rely in the registry of this Court on or
before 30th August 2022 and will also serve the same on the other side
before the said date.
4. Stand over to 8th September 2022 at 2:30 p.m.
REVATI MOHITE DERE, J.
NITIN W. SAMBRE, J.
BHARATI DANGRE, J.
N. S. Chitnis 5/5
