Amit Dalchand Gupta vs State Of Maharashtra And Anr
2023 Latest Caselaw 3291 Bom

                                           20-21-22-wp4764-4766-4767-2022.doc


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

                       WRIT PETITION NO.4764 OF 2022


 Amit Dalchand Gupta                           ... Petitioner
            V/s.
 The State of Maharashtra & Anr.               ... Respondents

                                   WITH
                       WRIT PETITION NO.4766 OF 2022

 Amit Dalchand Gupta                           ... Petitioner
            V/s.
 The State of Maharashtra & Anr.               ... Respondents

                                   WITH
                       WRIT PETITION NO.4767 OF 2022

 Amit Dalchand Gupta                           ... Petitioner
            V/s.
 The State of Maharashtra & Anr.               ... Respondents



 Mr. Harshad Sathe i/by Mr. Sachin B. Chandan for the
 petitioner.
 Mr. A.R. Patil, APP for the respondent No.1/State in
 WP/4764/2022 & WP/4767/2022.
 Ms. M.R. Tidke, APP for the respondent No.1/State in
 WP/4766/2022.

                                CORAM    : AMIT BORKAR, J.

DATED : MARCH 31, 2023

20-21-22-wp4764-4766-4767-2022.doc

P.C.:

1. Issue notice to the respondent No.2, returnable on 15th June 2023.

2. According to the petitioners, they are non-executive independent directors. In support of the said contention Form No.DIR-11 issued pursuant to preclude and under section 168(1) of the Companies Act, 1956 and Form No.DIR-12 are placed on record.

3. In view of judgment of the Apex Court in the case of Sunita Palita and Ors. Vs. Panchami Stone Quarry, reported in (2022) 10 SCC 152 in particular paragraph 28. The petitioners have made out a case for grant of ad-interim relief.

4. There shall be ad-interim relief in terms of prayer clause (c) qua petitioners only.

(AMIT BORKAR, J.)