Hcl Infosystems Ltd vs State Of Maharashtra And Anr
2023 Latest Caselaw 4845 Bom

                                                           10-wp1655-2023.doc


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

                     WRIT PETITION NO.1655 OF 2023


 HCL Infosystems Ltd.                          ... Petitioner
            V/s.
 The State of Maharashtra & Anr.               ... Respondents


 Mr. Ashish Kumar Singh with Ms. Srishti Singhania and
 Ms. Preksha Shah i/by Singhania & Co. for the
 petitioner.
 Mr. M.G. Patil, APP for respondent no.1/State.



                               CORAM : AMIT BORKAR, J.

                               DATED    : MAY 4, 2023
 P.C.:

1. Issue notice to the respondent no.2, returnable on 20 July 2023.

2. On perusal of the complaint, it appears that there is absence of averment of facts which disclose dishonest intention at the inception of transaction. The point prima facie is squarely covered by the judgment of the Apex Court in Vesa Holdings P. Ltd & Anr. v. State of Kerala reported in (2015) 8 SCC 293.

3. Hence, there shall be ad-interim relief in terms of prayer clause (d) till 20 July 2023.

(AMIT BORKAR, J.)