Citation : 2022 Latest Caselaw 13140 Bom
Judgement Date : 16 December, 2022
903-apl886-2022 & connected.doc
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.886 OF 2022
Lyka Labs Limited & Anr. ... Applicants
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
WRIT PETITION NO.201 OF 2022
Md. Shoaib & Anr. ... Petitioners
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
WRIT PETITION NO.1250 OF 2022
Devendra Dang ... Petitioner
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO.240 OF 2021
Venugopal N. Dhoot ... Applicant
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
WRIT PETITION NO.4128 OF 2021
Shadab Khan ... Petitioner
V/s.
The State of Maharashtra & Anr. ... Respondents
1
903-apl886-2022 & connected.doc
WITH
WRIT PETITION NO.2075 OF 2022
Rajiv Kantilal Gogri & Anr. ... Petitioners
V/s.
Siddharth Mehta & Anr. ... Respondents
WITH
WRIT PETITION NO.3443 OF 2022
K. Raghavendra Rao ... Petitioner
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO.967 OF 2022
Prithviraj Sayajirao Deshmukh & Ors. ... Applicants
V/s.
Shri Gurudatta Sugars Marketing
Pvt. Ltd. & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO.1205 OF 2022
Lyka Labs Limited & Ors. ... Applicants
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO.1208 OF 2022
Lyka Labs Limited ... Applicant
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO.1207 OF 2022
Lyka Labs Limited ... Applicant
V/s.
The State of Maharashtra & Anr. ... Respondents
2
903-apl886-2022 & connected.doc
WITH
WRIT PETITION NO.2644 OF 2022
Kaluvoy Sreenivasulu Reddy ... Petitioner
V/s.
The State of Maharashtra & Anr. ... Respondents
WITH
WRIT PETITION NO.4455 OF 2022
Tridhaatu Asset Holdings LLP & Ors. ... Petitioners
V/s.
Ramkrishnan Subramanian & Anr. ... Respondents
WITH
WRIT PETITION NO.4576 OF 2022
Nikhil P. Thampi & Anr. ... Petitioners
V/s.
The State of Maharashtra & Anr. ... Respondents
Mr. Aabad Ponda, Senior Advocate with Mr. Bhomesh
Bellam, Mr. Karma Vivan i/by Mr. Jugal Kanani for the
applicant in APL/1205/2022, 1207/2022, 1208/2022
& 886/2022.
Mr. Jatin P. Shah with Ms. Snehankita M. Munj & Ms.
Shraddha Kamble for respondent no.2 in APL/1205/
2022, 1207/2022 & APL/886/2022.
Mr. Atal Bihari Dubey with Mr. Arvind Tiwari for the
petitioner in WP/1250/2022.
Mr. Kunal Dalal for respondent no.1 in WP/2075/2022.
Mr. Niranjan Mundargi with Ms. Keral Mehta, Ms.
Anisha Nair, and Mr. Khalid Kazi i/by Vis Legis Law
Practice for the petitioner in WP/2644/2022.
Mr. Rajesh Kanojia with Ms. Nikita Singh i/by Res Juris
for respondent no.2 in WP/2644/2022.
3
903-apl886-2022 & connected.doc
Mr. Sukrut Mhatre i/by Jyotirmai Deshmukh for the
petitioner in WP/201/2022 & WP/4128/2022.
Mr. Maniram R. Gaud for the petitioner in
WP/2075/2022.
Ms. Priya Rita i/by Disha Karambar & Associates for
respondent no.2 in WP/201/2022 & WP/1250/2022.
Mr. Niranjan Mundargi with Mr. veerdhawal Deshmukh
i/by Mr. Naved Askari for the petitioner in
WP/3443/2022.
Ms. Y.N. Katpitia with Ms. R.B. Mrolia i/by Kry Legal
for respondent no.2 in WP/3443/2022.
Mr. Ansh Karnawat with Mr. Paras Yadav and Mr. Vivek
Babar i/by Ruturaj Bankar for the applicants in
APL/967/2022.
Mr. Sharan Jagtiani, Senior Advocate with Mr. Gautam
Ankhad, Mr. Vishal Narichania, Mr. Tushar Gujjar, Mr.
Deepak Singh, and Briti Machdani i/by SL Partners for
respondent no.2 in WP/4128/2022.
Ms. Jaldhara Shah with M. Shrinidhi i/by Bharucha &
Partners for respondent no.1 in APL/967/2022.
Mr. Aabad Ponda, Senior Advocate with Mr. Pulkitesh
Dutt Tiwari and Bency Ramkrishnan i/by Akash Menon
for applicant in APL/240/2021.
Mr. Sandeep Kumar Singh i/by SKS Juris for
respondent no.2 in APL/240/2021.
Ms. Mahalaxmi Ganpathy with Ms. Sayee Sawant and
Ms. Savani Vaze for the petitioner in WP/4576/2022.
Mr. Rishi Bhuta with Mr. Suraj Iyer, Mani Thevar, Ms.
Kavita Sharma, Ms. Ankita Bamboli, Mr. Prateek Dutta,
Ms. Saakshi Jha, Mr. Aashish Dubey, Mr. Ujjwal Gandhi,
Mr. Anurag Ghag and Mr. K.R. Shah i/by Ganesh Co.
for the petitioner in WP/4455/2022.
Mr. A.R. Patil, APP for the State.
4
903-apl886-2022 & connected.doc
CORAM : AMIT BORKAR, J.
DATED : DECEMBER 16, 2022 P.C.:
1. Hearing stands concluded on the question of law involved in this group of matters. Judgment is reserved.
2. After the judgment on the question of law is pronounced, advocates appearing in the respective matters will be heard on facts of each case.
3. Ad-interim relief granted earlier to continue till such time the judgment is pronounced.
Digitally
(AMIT BORKAR, J.)
signed by
ATUL
ATUL GANESH
GANESH KULKARNI
KULKARNI Date:
2022.12.19
10:38:24
+0530
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