M/S Edunetwork Private Limited ... vs The Regional Provident Fund ...
2022 Latest Caselaw 9066 Bom

            Digitally signed
            by RUPALI                                                                  5. WP 4679-2018.doc
RUPALI      RAJESH
RAJESH      WAKODIKAR
WAKODIKAR   Date:
            2022.09.13
            17:49:48 +0530



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION
                                          CRIMINAL WRIT PETITION NO. 4679 OF 2018


                               M/s. Edunetwork Private Limited and Ors          ...Petitioners
                                    Versus
                               The Regional Provident Fund Through
                               Ms. Seema P. Das, the Enforcement
                               Officer and Ors                                  ...Respondents

                               Ms. Deepa Chawan, Ms. Reshmarani Nathani i/b Shubro Dey for the
                               Applicant.

                               Mr. K.V.Saste, A.P.P for the Respondent-State.

                               Ms. Mohini Chougule i/b Suresh Kumar for the Respondent No.1.

                                                        CORAM : REVATI MOHITE DERE &
                                                                PRITHVIRAJ K. CHAVAN, JJ.

DATE : 12th SEPTEMBER, 2022

P.C. :

1. Matter is listed today under the caption 'For Direction'.

2. Learned Counsel for the petitionerS has tendered a

Judgment of this Court in the case of Niranjan Lakhumal Hiranandani

Wakodikar 1/2

5. WP 4679-2018.doc

V/s Central Bureau of Investigation and Ors. 1 in support of her

submission i.e. for quashing of the proceedings initiated as against the

petitioners. A copy of the said Judgment is also handed over to the

learned Counsel for the respondents.

3. Stand over to 19th October, 2022. To be listed under the

caption 'For Admission'.

4. Interim relief granted earlier, to continue until further

orders.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.

1   MANU/MH/1341/2018

Wakodikar                                                                           2/2