Girish Babulal Shah vs State Of Maharashtra And Anr
2023 Latest Caselaw 3188 Bom

                                                             53-wp594-2023.doc


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

                      WRIT PETITION NO.594 OF 2023
                                  WITH
                      WRIT PETITION NO.595 OF 2023
                                  WITH
                      WRIT PETITION NO.600 OF 2023
                                  WITH
                      WRIT PETITION NO.601 OF 2023


 Girish Babulal Shah                            ... Petitioner
            V/s.
 The State of Maharashtra & Anr.                ... Respondents


 Mr. Yashpal Thakur for the petitioner.
 Mr. Arfan Sait, APP for respondent no.1/State.
 Mr. Kushal Mor for respondent no.2.



                               CORAM : AMIT BORKAR, J.

                               DATED      : MARCH 29, 2023
 P.C.:

1. The petitioner has produced Form DIR-12 to show that the petitioner is non-executive independent director. According to him, he is covered by the judgment of the Apex Court in Sunita Palita & Ors. v. Panchami Stone Quarry reported in (2022) 10 SCC 152, particularly paragraph 28.

2. According to the learned advocate for respondent no.2, he has material to show that the petitioner is not independent director. He seeks time to file affidavit in support of his contention.

53-wp594-2023.doc

3. Stand over to 19th April 2023 to enable learned advocate for respondent no.2 to file affidavit.

4. Till 19th April 2023, there shall be ad-interim relief in terms of prayer clause (e) qua petitioner only.

(AMIT BORKAR, J.)