Tanay Hemant Paranjape vs State Of Maharashtra And Anr
2023 Latest Caselaw 7979 Bom

                       1                                           23.wp-6064-21-1189-23

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL WRIT PETITION NO.6064 OF 2021
                                         [Nirmala Vs. State ]
                                   WITH
                    CRIMINAL WRIT PETITION NO.1189 OF 2023
                                                  ]
 Office Notes, Office              Court's or Judge's orders.
 Memoranda of Coram,
 appearances, Court's
 orders or directions and
 Registrar's orders
                                     Ms. Mallika Ingale, Advocate i/b. Pinky M.
                                     Bhansali, for Petitioner in both WPs.
                                     Mr. A.R. Patil, APP for the Respondent No.1-State.
                                     Mr. Aditya Kharkar, Advocate a/w. Jenish Jain i/b.
                                     Uday P. Warunjikar, for the Respondent No.2.

                                     CORAM : SARANG V. KOTWAL, J.

                                     DATE      : 07th AUGUST, 2023
                    P.C.:

1. Learned counsel for the Petitioner seeks time to submit a compilation of judgments with copy to other side.

2. Learned counsel for the Respondent No.2 also seeks time to file his own compilation. Therefore, in this situation, place these matters on board on 14.9.2023. Ad-interim relief, granted earlier, to continue till then.

(SARANG V. KOTWAL, J.)

Deshmane (PS)