Bhushan Nandkumar Oberai vs The State Of Maharashtra And Ors
2023 Latest Caselaw 9445 Bom

   Gokhale                                             1 of 1                      17-wp-3236-21



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION

             CRIMINAL WRIT PETITION NO. 3236 OF 2021
                                      [Bhushan Vs. State]

  Office Notes, Office                     Court's or Judge's Orders
  Memoranda of Coram,
  appearances, Court's
  orders or directions
  and Registrar's orders
                  Mr. Uddhav Ambre i/b. Rohan Bhosale for Petitioner.
                  Mr. A. R. Patil, APP for State/Respondent No.1.
                  Mr. Atul S. Tungare for Respondent Nos.2 & 3.
                                              __________
                               CORAM          : SARANG V. KOTWAL, J.

                               DATED          : 7 SEPTEMBER 2023

                  P. C. :

1. The order dated 21.07.2023 mentions that the matter was adjourned because the issue involved in this petition is pending for consideration before the Full Bench. Learned counsel for the petitioner submitted that the Judgment of the Full Bench on the issue is awaited. The matter before the Full Bench is reserved for Judgment. In this situation, today I am adjourning the matter.

2. Stand over to 19.10.2023.

(SARANG V. KOTWAL, J.)