Richemont India Pvt. Ltd. And Anr vs State Of Maharashtra And Ors
2022 Latest Caselaw 717 Bom

NISHA      Digitally signed by
           NISHA SANDEEP
SANDEEP    CHITNIS
           Date: 2022.01.20
CHITNIS    16:59:29 +0530




                                                                                      1-wp.559.2015.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL WRIT PETITION NO.559 OF 2015

                          Richemont India Pvt. Ltd. and Anr.                ...Petitioners
                               Versus
                          State of Maharashtra and Anr.                     ...Respondents

                          Mr. Nikhil Sakhardande a/w Mr. Aditya Mithe, Ms. Vidhi Barot, Mr. Vivek
                          Shetty, Mr. Amey Mirajkar and Mr. Ayush Chaddha i/b AZB & Partners,
                          for the Petitioners.

                          Ms. P. P. Shinde, A.P.P for the Respondent No.1- State.


                                                   CORAM : REVATI MOHITE DERE, J.

DATE : 19th JANUARY 2022

(THROUGH VIDEO CONFERENCING) P.C. :

1. Vide order dated 1st March 2018, Rule was granted in the

aforesaid petition and ad-interim relief was granted during the pendency of

the said petition.

2. Learned Counsel for the petitioners seeks extension of the ad-

interim relief granted by this Court vide the aforesaid order dated 1 st March

2018, in view of the Judgment of the Apex Court in the case of Asian

N. S. Chitnis 1/2 1-wp.559.2015.doc

Resurfacing of Road Agency Pvt. Ltd. and Another v/s Central Bureau of

Investigation1.

3. Considering the Judgment of the Apex Court in the case of

Asian Resurfacing of Road Agency Pvt. Ltd. (supra), the ad-interim relief

granted earlier will have to be extended.

4. Considering the aforesaid, the ad-interim relief granted by this

Court vide order dated 1st March 2018, is continued till the aforesaid writ

petition is finally disposed of.

REVATI MOHITE DERE, J.

1       AIR 2018 SC 2039

N. S. Chitnis                                                                             2/2