Bombay High Court
Tabrez Mohammed Dossa And Ors vs The Competent Authority And Anr on 8 August, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
Digitally
signed by
ASHOK
JADHAV
CHAITANYA
CHAITANYA ASHOK
JADHAV
Date:
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2024.08.09
15:24:08
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3367 OF 2024
Tabrez Mohammed Dossa And Ors. .. Petitioners
Versus
The Competent Authority And Anr. .. Respondents
WITH
CRIMINAL WRIT PETITION NO. 3368 OF 2024
Tabrez Mohammed Dossa .. Petitioner
Versus
The Competent Authority And Anr. .. Respondents
WITH
CRIMINAL WRIT PETITION NO. 3370 OF 2024
Arafat Haroon Merchant .. Petitioner
Versus
The Competent Authority And Anr. .. Respondents
WITH
CRIMINAL WRIT PETITION NO. 3372 OF 2024
Mohd. Yasin Mohd Dossa And Anr. .. Petitioners
Versus
The Competent Authority And Anr. .. Respondents
WITH
Chaitanya
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CRIMINAL WRIT PETITION NO. 3373 OF 2024
Shahnawaz Mustafa Dossa And Ors. .. Petitioners
Versus
The Competent Authority And Anr. .. Respondents
WITH
CRIMINAL WRIT PETITION NO. 3379 OF 2024
Shahnawaz Mustafa Dossa And Ors. .. Petitioners
Versus
The Competent Authority And Anr. .. Respondents
...
Mr. P. K. Dhakephalkar, Senior Counsel a/w Mr. S. K.
Shrivastav, Ms. Priyanka Gharge, Ms. Anamika Shingh i/b S.
K. Shrivastav & Co., for the Petitioner/s.
Ms. M. M. Deshmukh, A.P.P. for the State in WP/3367/2024
and WP/3368/2024.
Mr. R. J. Haldankar, A.P.P., for the State in WP/3370/2024 and
WP/3372/2024
Ms. S. S. Kaushik, A.P.P., for the State in WP/3373/2024.
Dr. Ashvini A. Takalkar, A.P.P., for the State in WP/3379/2024.
Mr. Shreeram Shirsat a/w Ms. Karishma Rajesh, Mr. Nikhil
Daga, Mr. Shekhar Mane, for the Respondent Nos.1 and 2.
...
CORAM : BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ.
DATED : 8th AUGUST, 2024
P.C:-
Chaitanya
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1. Mr. Shirsat, the learned counsel representing the
Respondent Nos.1 and 2 seek time to file his affidavit-in-reply
to the Petitions which have assailed the Judgment and Order
dated 24.07.2024, passed by the Appellate Tribunal for
Forfeited Property, New Delhi (ATFP), in an Appeal filed by the
Petitioner.
The learned senior counsel Mr. Dhakephalkar has
invited our attention to the order dated 27.09.2005 passed in
Criminal Writ Petition No. 1369 to 1375 of 2005, when this
Court specifically directed that the interim orders of stay
granted by this Court on 06.05.2005 of maintaining status quo
in relation to the properties concerned shall continue until the
Appellate Tribunal disposes of the Applications.
2. Since the interim relief order continued till the
date of the impugned Judgment, we deem it appropriate to
continue the order of status-quo, till the reply is filed and the
Petitions are taken up for hearing.
The reply affidavit shall be filed on or before
02.09.2024, with a liberty to file rejoinder if any, within a
period of two weeks thereafter.
Re-notify the Petitions on 19.09.2024.
(MANJUSHA DESHPANDE,J.) (BHARATI DANGRE, J.)
Chaitanya
