Fortis Hospitals Limited And Ors vs The State Of Maharashtra And Ors
2023 Latest Caselaw 3190 Bom

                                                              23-wp3959-2018+.doc


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

                     WRIT PETITION NO.3959 OF 2018

 Fortis Hospitals Ltd. & Ors.                       ... Petitioners
             V/s.
 The State of Maharashtra & Ors.                    ... Respondents

                                 WITH
                     WRIT PETITION NO.3960 OF 2018

 Preetinder Singh Joshi & Ors.                      ... Petitioners
            V/s.
 The State of Maharashtra & Ors.                    ... Respondents


 Mr. Yashpal Thakur with Ms. Arushi Poddar i/by Cyril
 Amarchand Mangaldas for the petitioners.
 Mr. A.R. Patil, APP for respondent no.1/State.



                                  CORAM : AMIT BORKAR, J.

                                  DATED       : MARCH 29, 2023
 P.C.:

 1.      The       petitioner   has   moved    these     writ      petitions       for

continuation of interim relief granted by this Court after hearing both sides. It is submitted that in view of the judgment of the Apex Court in Asian Resurfacing of Road Agency Pvt. Ltd. v. Central Bureau of Investigation reported in 2018 (16) SCC 299, learned Magistrate is construing order dated 28th February 2020 that the interim relief stood vacated after six months.

2. Since this Court by order dated 28th February 2020 has

23-wp3959-2018+.doc

admitted the petition after hearing both sides and granted interim relief in terms of prayer clause (c) till the disposal of the writ petition. The order of this Court is self-speaking.

3. It is clarified that the interim relief granted by this Court shall remain in force till the final disposal of the writ petition.

(AMIT BORKAR, J.)