Liyakat Ali Mohammad Shafi Shaikh vs The State Of Maharashtra
2023 Latest Caselaw 1251 Bom

                                     DAE                                                   32-WP-2522-2017.doc

                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                     CRIMINAL APPELLATE JURISDICTION

                                                 CRIMINAL WRIT PETITION NO. 2522 OF 2017
                                                                  WITH
                                                   INTERIM APPLICATION NO. 526 OF 2019

                                Liyakat Ali Mohammad Shafi Shaikh                    ...Petitioner
                                      Versus
                                The State Of Maharashtra                             ...Respondent

                                Mr. Prosper D'souza Advocate for Petitioner.
                                Mrs. M. H. Mhatre, APP for Respondent-State.


                                                                   CORAM : A. S. GADKARI AND
                                                                           PRAKASH D.NAIK, JJ.

                                                                     DATE :     6th FEBRUARY, 2023.

                                P.C.:-

1. Record clearly indicate that, Order dated 4th January 2023 has Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date:

2023.02.09 14:24:31 +0530

not been complied with by the concerned Authority by not annexing the

relevant Judgment to the affidavit dated 2nd February 2023.

2. Learned APP therefore tendered apology on behalf of

concerned Authority and submitted that, necessary corrective measures will

be adopted on or before Friday.

3. At her request, stand over to 14th February 2023.

(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.)