Proton Construction Ltd Through ... vs The State Of Maharashtra And Ors
2022 Latest Caselaw 7737 Bom

                                                                                        8.WP.147.2017.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO.147 OF 2017

                               Froton Construction Ltd. Thrugh
                               Pawan Sakseria                                          Petitioner
                                     versus
                               The State of Maharashtra and others                     Respondents

                               Mr.Kedar J. Patil, Advocate for petitioner.
                               Mr.A.R.Patil, APP, for State.
                               Mr.Anoop Sharma with Mr.Arun Nike, Advocate for respondents 3
                               and 4.

                                                       CORAM :       PRAKASH D. NAIK, J.

                                                       DATE     :    5th August 2022
                               PC :

Heard both sides. On the point of citing certain judgments relating to resignation of director, the matter is adjourned to 12 th August 2022. High on board. To be treated as part heard.

(PRAKASH D. NAIK, J.) MST

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.08.06 THATTE 11:30:23 +0530