Dilip Dhondopant Chintawar And ... vs The State Of Mah. Thr. Pso Ps Local ...
2023 Latest Caselaw 5467 Bom

                                          1                                APPP866.23 & 94.23.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            : NAGPUR BENCH : NAGPUR.

CRIMINAL APPLICATION NO. (APPP) No. 866/2023 IN CRIMINAL APPLICATION
                        (APL) NO. 1158/2022

       Dilip Dhondopant Chintawar and another Vs. State of Maharashtra and another
                                                 WITH
      CRIMINAL APPLICATION NO. (APPw) No. 94/2023 IN CRIMINAL WRIT
                         PETITION NO. 538/2022

       Virendrasingh @ Girendrasingh s/o Rohansingh Yadav and another Vs. State of
                                Maharashtra and others
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. Sangrm Sirpurkar, Advocate for applicant in APPP NO.866/2023
                          Ms.Ashwini Tagde, Advocate h/f Mr. Thakkar, Advocate for applicant in
                          APPW 94.2023.
                          Ms. A. P. P. for the non-applicant/State in both matters.
                          Mr. S.V.Sohoni, Advocate for respondent no.2 in both matters.

                                            CORAM : G. A. SANAP, J.

DATED : JUNE 12, 2023

1. In both applications, the prayer has been made to continue the interim relief granted earlier.

2. Mr. Sirpurkar, learned counsel strongly opposed the prayer.

3. It is noted that vide order dated 7 th June, 2023, the application as well as Writ Petition have been dismissed. In view of dismissal of application and Writ Petition, the Cotton Corporation of India Limited is entitled to withdraw the amount. It is submitted that the applicants would like to approach the Supreme Court against the judgment and order.

2 APPP866.23 & 94.23.odt

4. In the facts and circumstances, for a period of four weeks, interim order granted earlier to continue.

5. It is made clear that the learned Trial Judge shall proceed further in terms of the order dated 7 th June, 2023 to dispose of the matter expeditiously.

JUDGE

Ambulkar