Mona Limdi And Ors vs The State Of Maharashtra
2022 Latest Caselaw 812 Bom

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SHAGUFTA Q PATHAN
Q PATHAN Date:                                                             4-wp-3020-2016.doc
         2022.01.21
         16:00:26
         +0530
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL WRIT PETITION NO.3020 OF 2016

                  Mona Limdi & Anr.                                ...Petitioner
                      Versus
                  The State of Maharashtra & Anr.                   ...Respondents

                  Mr. Subhash Jha i/b Law Global Advocates for the Petitioner

                  Mr. A. R. Patil, A.P.P for the Respondent No.1-State

                  Mr. Faisal Sayyed i/b Manilal Kher Ambalal & Co. for the Respondent
                  No. 2

                                           CORAM : REVATI MOHITE DERE, J.

(THROUGH VIDEO-CONFERENCING) THURSDAY, 20th JANUARY 2022

P.C. :

1 This petition was last listed on 24 th March 2021. It appears

from the Farad-sheet that the matter was not listed thereafter, nor any

efforts were taken.

2 Today, learned counsel for the petitioner has tendered a

judgment of this Court in support of his submission for defreezing the

account.

      SQ Pathan                                                                           1/2
                                                                 4-wp-3020-2016.doc




            3           Learned A.P.P seeks time to go through the same. On his

request, stand over to 3rd February 2022.

REVATI MOHITE DERE, J.

SQ Pathan                                                                      2/2