V4Contech And Ors vs The State Of Maharashtra And Anr
2022 Latest Caselaw 12908 Bom

                                                              44-wp-2610-2022.doc


 Ghuge
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO. 2610 OF 2022

 V4 Contech and Ors.                            ... Petitioners
            V/s.
 The State of Maharashtra and Ors.              ... Respondents

                                    WITH
                        WRIT PETITION NO. 2609 OF 2022

 V4 Contech and Ors.                            ... Petitioners
            V/s.
 The State of Maharashtra and Ors.              ... Respondents

 Ms. Amruta Kharade with Mr. Samir Vaidya with Mr.
 Abhilesh Chitre and i/b Talekar and Associates for the
 petitioners.
 Ms. G.P. Mulekar, APP for the State.
 Mr. Manjeetsingh Trilok Singh Anand, respondent no.2
 present in-person.

                                 CORAM    : AMIT BORKAR, J.

                                 DATED    : DECEMBER 12, 2022
 P.C.:

1. The respondent no.2 appearing in person states that in spite of direction of this Court, the learned advocate for the petitioner has not handed over copies of the judgments relied by the petitioners.

2. Learned advocate for the petitioners is present. She assures Court that the judgment would be handed over before the next date.

44-wp-2610-2022.doc

3. Stand over to 11th January, 2023.

4. Ad-interim relief granted earlier to continue till 15th January, 2023.

(AMIT BORKAR, J.)