Arun P Gidh vs Chandraprakash Singh And Ors
2023 Latest Caselaw 4093 Bom

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO. 2517 OF 2022.

           Arun P. Gidh                            .. Petitioner.
             Versus
           Mr.Chandraprakash Singh & Ors.          ..Respondents.

                                    WITH
                        WRIT PETITION NO. 2518 OF 2022.

           Arun P. Gidh                            ..Petitioner.
                Versus
           Mr. Govind Jemla Rathod & Ors.          ..Respondents.

                                    WITH
                     WRIT PETITION NO. 2519 OF 2022.
           Arun P. Gidh                      .. Petitioner.
                Versus
           Mr. Harakchand Nenmal Jain & Ors. ..Respondents.

                                   WITH
                       WRIT PETITION NO. 2520 OF 2022.

           Arun P. Gidh                            ..Petitioner.
                Versus
           Mr. Govind Maruti Bodke & Ors           ..Respondents.


                             ------------

Mr. Akshay Kapadia for Petitioner in WP/2517/2022, WP/2518/2022, WP/2519/2022 & WP/2520/2022.

Dr. Abhinav Chandrachud, Mr. Pavan Patil and Mr. Namitkumar S. Pansare for Respondent No. 1in WP/2519/2022.

Mr. R.V. Dighe i/b Mr. A.S. Rao for Respondent Nos. 11 to 13 in WP/2517/2022, Respondent Nos.3 to 5 in WP/2518/2022 and for

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Respondent Nos. 4 to 6 in WP/2520/2022.

Mr. Suyash Sule i/b Mr. Drupad S. Patil for Respondent Nos. 1, 3 to 5, 7 to 9 and 15 to 18 in WP/2517/2022, Respondent Nos. 6, 8 to 12 and 14 to 18 in WP/2518/2022 and for Respondent Nos. 2, 7 to 12, 14 to 16 & 18 in WP/2520/2022.

Mrs. A.S. Pai, PP with Mr. A.R. Patil, APP for Respondent - State.

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CORAM : REVATI MOHITE DERE, N. J. JAMADAR & SHARMILA U. DESHMUKH, JJJ.

                                    DATE :    APRIL 24, 2023.

P.C :

1. Stand over to 26th June 2023 at 2.30 p.m. for final disposal.

2. Parties are at liberty to circulate the written submissions and

judgments in the Registry or before 17 th June 2023, with advance copy to

other side.

[REVATI MOHITE DERE, J.]

[N. J. JAMADAR, J.]

[SHARMILA U. DESHMUKH, J.]

2 of 2 patil_sr