Nilesh Bansilal Mehta vs Union Of India And Ors
2023 Latest Caselaw 4207 Bom

                                                               27-wp4811-2019.doc


 Nikita
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO.4811 OF 2019


 Nilesh Bansilal Mehta                          ... Petitioner
            V/s.
 Union of India & Ors.                          ... Respondents


 Mr. Prassanna Bhangale a/w Bhagyashree Lemmbhe
 a/w Vidhur Malhotra i/b Naik Naik and Co. for the
 Petitioner.
 Mr. Pritish Chatterjee i/b Suresh Kumar for Respondent
 No.2.
 Ms. M.R. Tidke, APP for the State/Respondent No.1.



                                 CORAM    : AMIT BORKAR, J.

                                 DATED    : APRIL 25, 2023
 P.C.:

1. Perusal of the order dated 9th January 2020, indicates that the interim relief has been granted after hearing both sides. In view of subsequent judgment of the Apex Court in Miscellaneous Application No.706 of 2022 (Asian Resurfacing of Road Agency P. Ltd. & Another v. Central Bureau of Investigation) reported in 2022 SCC OnLine SC 1014, it is clarified that the ad-interim relief shall continue during pendency of the petition.

(AMIT BORKAR, J.)