Zal Sam Cooper vs The State Of Maharashtra And Ors
2022 Latest Caselaw 1211 Bom

                                                                2-wp7707-18.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION


                         WRIT PETITION NO.7707 OF 2018


      Zal Sam Cooper                                         ...Petitioner
                V/s.
      State of Maharashtra & Ors.                            ...Respondents


      Mr.Shiraz Rustomjee, Senior Counsel with Mr.Rushabh Sheth,
      Mr.M.S. Bodhanwalla, Mr.S.M. Bodhanwalla, Ms.Riya Zhaveri,
      Mr.Danish Merchant and Ms.Sakshi Sharma i/b M/s.Bodhanwalla &
      Co. for the Petitioner.

      Mrs.A.A. Purav, AGP for the Respondent Nos.1 to 3.

      Mr.Y.S. Jahagirdar, Senior Counsel i/b Mr.S.S.Aradhye for the
      Respondent No.4.

                                    CORAM : R.D. DHANUKA &
                                            S.M. MODAK, JJ.

DATE : 2ND FEBRUARY, 2022.

(THROUGH VIDEO CONFERENCE) P.C. :-

1. Place the matter on board for hearing and final disposal on 15th February, 2022 at 2.30 p.m. at the admission stage. The parties are at liberty to file brief written proposition of law along with compilation of judgments which they propose to rely upon in support of their rival contentions with copies thereof to be served on other side in advance.

      (S.M. MODAK, J.)                                 (R.D. DHANUKA, J.)

                          Digitally signed by
           VASANT         VASANT
           ANANDRAO       ANANDRAO IDHOL
                          Date: 2022.02.03
           IDHOL          11:47:50 +0530        1/1