M/S. Power Core Industries vs The State Of Maharashtra And Anr
2022 Latest Caselaw 11928 Bom

                      Tauseef Farooqui                                     06-WP.1137.2016.doc
TAUSEEF
LAIQUEE
FAROOQUI                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
TAUSEEF LAIQUEE
                                     CRIMINAL APPELLATE JURISDICTION
FAROOQUI
Date: 2022.11.21
19:05:54 +0530                     CRIMINAL WRIT PETITION NO.1137 OF 2016

                      M/s. Power Core Industries                      ...Petitioner
                           V/s.
                      The State of Maharashtra & Anr.                 ...Respondents

                                                   WITH
                                   CRIMINAL WRIT PETITION NO.1138 OF 2016
                                                   WITH
                                   CRIMINAL WRIT PETITION NO.1139 OF 2016
                                                   WITH
                                   CRIMINAL WRIT PETITION NO.1140 OF 2016
                                                   WITH
                                   CRIMINAL WRIT PETITION NO.1141 OF 2016

                                                      *****
                      Mr. Balwant V. Salunkhe for Petitioner.
                      Mr. R. M. Pethe, APP for Respondent No.1 (State).
                      Mr. Benny Joseph a/w Ms. Pallavii Kaamath i/by M/s. B. J. Law
                      Offices LLP for Respondent No.2.
                                                      *****

                                               CORAM          :   AMIT BORKAR, J.

                                               DATE           :   NOVEMBER 21, 2022

                      P.C.:

1. Inspite of issuance of rule after hearing both sides, learned Trial Court on the basis of Judgment in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Vs. Central Bureau of Investigation reported in 2018 (16) SCC 299, has held that the trial needs to be proceeded with.

Tauseef Farooqui 06-WP.1137.2016.doc

2. In view of Judgment of Apex Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Vs. Central Bureau of Investigation in Miscellaneous Application No.706 of 2022 decided on 25th April 2022 (2022 SCC Online SC 1014). It is clarified that the interim relief granted on 20th September 2017, shall operate during pendency of present Petition.

(AMIT BORKAR, J.)