Meera Ajit Karnit vs The State Of Maharashtra And Anr
2022 Latest Caselaw 8845 Bom

                              Pallavi                                                              502-wp-1589-2016.doc


           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR



                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
MAHENDRA
WARGAONKAR Date:
           2022.09.08
           19:00:18
           +0530



                                                        CRIMINAL APPELLATE JURISDICTION

                                                                 WRIT PETITION NO.1589 OF 2016


                                        Meera Ajit Karnit                               ...Petitioner
                                                     Versus
                                        The State of Maharashtra and Anr.               ...Respondents


                                        Mr. Tejas Bhatt, Advocate for the Petitioner.

                                        Mrs. S.D. Shinde, APP, for the Respondent-State.

                                                                        CORAM : REVATI MOHITE DERE &
                                                                                   MADHAV J. JAMDAR, JJ.

DATED : 6 SEPTEMBER 2022 th

P.C. :

. Not on board. Taken on board.

1. Learned counsel for the petitioner seeks continuation of

the interim order granted by this Court vide order dated 7 th March

2017, whilst admitting this Petition, having regard to the judgment of

the Apex Court in the case of Asian Resurfacing of Road Agency Pvt.

Ltd. & Anr. Vs. Central Bureau of Investigation1.

                                        1    (2019) 16 SCC 299
 Pallavi                                                                  502-wp-1589-2016.doc

2. The aforesaid Petition was admitted by this Court vide

order dated 7th March 2017 and interim relief in terms of prayer clause

(d) was granted. Having regard to the judgment of the Apex Court in

Asian Resurfacing of Road Agency Pvt. Ltd. (Supra), interim order to

continue till the aforesaid Petition is finally disposed of.

3. All parties to act upon an authenticated copy of this order.

MADHAV J. JAMDAR, J. REVATI MOHITE DERE, J.