Anil Mittal vs Union Of India And Ors
2023 Latest Caselaw 10630 Bom

                                       Patil-SR

                                                                                               2972-23.doc

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                   CRIMINAL APPELLATE JURISDICTION

                                                    WRIT PETITION NO. 2972 OF 2023


                             Anil Mittal.                                    ...Petitioner.
                                   V/s.
                             Union of India and Others.                      ...Respondents.


                             Mr. Rahul Agarwal and Ms. Jasmin Purani i/b Agarwal & Dhanuka Legal
                             for the Petitioner.
                             Ms. A. S. Pai, along with Ms. M. H. Mhatre, APP for the Respondent-
                             State.

                                                            CORAM : A.S. GADKARI &
                                                                    SHARMILA U. DESHMUKH, JJ.

                                                            DATE      : 12th October, 2023.

                             P. C. :

1. Learned counsel for the Petitioner on instructions submitted

that, after passing of the judgment dated 15 th September 2023, the

Petitioner could not undertake travel to United Arab Emirates as he was

diagnosed with Dengue.

2. He submitted that, the said fact has been informed to SFIO

by letter dated 12th October 2023.

3. Remove from board.

(SHARMILA U. DESHMUKH, J.) (A.S. GADKARI, J.)

1/ 1 Signed by: Sachin R. Patil Designation: PS To Honourable Judge Date: 13/10/2023 11:29:19