Manoranjan Santosh Roy vs Union Of India Throughthe Finance ...
2024 Latest Caselaw 2948 Bom

Bombay High Court

Manoranjan Santosh Roy vs Union Of India Throughthe Finance ... on 31 January, 2024

Author: Sharmila U. Deshmukh

Bench: A.S. Gadkari, Sharmila U. Deshmukh

2023:BHC-AS:26495-DB
                This Order is Speaking to Minutes order of order dated //


                       Patil-SR

                                                                                   486-19 speaking.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                     CRIMINAL APPELLATE JURISDICTION

                                       WRIT PETITION NO. 486 OF 2019


                Manoranjan Santosh Roy.                                      ...Petitioner.
                            V/s.
                Union of India and others.                                   ...Respondents.

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

                                           DATE         : 31st January 2024.

                PC :

                1)            Registry has placed this Petition for Speaking to the Minutes

of Judgment dated 8th September 2023.

2) In the cause title of said Judgment, the name of Respondent

No.4 has not been inadvertently typed. The name of Respondent No.4

is :

Reserve Bank of India Amar Building, P.M. Road, Fort, Mumbai - 400001.

3) Name of Respondent No.4 be added in Judgment dated 8 th

September 2023 and the said Judgment be corrected accordingly. The

corrected Judgment dated 8th September 2023 be uploaded on the

This Order is Speaking to Minutes order of order dated //

Patil-SR

486-19 speaking.doc

Official Website of the Bombay High Court.

4) Rest of the Judgment is maintained and remains as it is.

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

Signed by: Sachin R. Patil Designation: PS To Honourable Judge Date: 01/02/2024 19:48:43