Hassanmiya Suleman Darvesh vs Union Of India Through Ministry Of Home ...
2024 Latest Caselaw 59 Bom

Bombay High Court

Hassanmiya Suleman Darvesh vs Union Of India Through Ministry Of Home ... on 2 January, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

   2024:BHC-OS:110-DB


                                                                                         10-OSWP-12791-2023.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                               WRIT PETITION (L) NO. 12791 OF 2023

                        Hassanmiya Suleman Darvesh                                          ...Petitioner
                                   Versus
                        Union of India through the Ministry of Home
                        Affairs                                                             ...Respondent


                            Mr. Chaitanya Malgaonkar, Advocates for the Petitioner.
                            Mr. S. S. Halwasia, a/w Keshav Thakur, Advocates for
                            Respondent Nos. 1 & 2.
                            Mr. Anant Bamne, i/b A. R. Bamne & Co., Advocates for
                            Respondent No.3.
                            Mr. Jitendra Bakliwal, i/b Legal Prism, Advocates Union Bank of
                            India.

                                            CORAM         : B. P. COLABAWALLA &
                                                              SOMASEKHAR SUNDARESAN, JJ.

                                            DATE          : JANUARY 02, 2024

                       PC :

1. In the above Writ Petition, what is challenged by the

Petitioner is a Look Out Circular issued by the Respondent-Banks

against the Petitioner. The issues raised in the above Writ Petition have

already been heard by another Division Bench of this Court (in a bunch

Digitally signed by of other Writ Petitions) and the Judgment is reserved. We are therefore ASHWINI ASHWINI JANARDAN JANARDAN VALLAKATI VALLAKATI Date:

2024.01.05 11:50:31 +0530 of the opinion that this Writ Petition will have to await the outcome of

JANUARY 02, 2024 Ashwini Vallakati

10-OSWP-12791-2023.doc

the Judgment to be delivered by the other Division Bench.

2. In these circumstances, we remove the above Writ Petition

from the board with liberty to the parties to apply as and when

necessary.

3. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[ SOMASEKHAR SUNDARESAN, J.] [ B. P. COLABAWALLA, J.]

JANUARY 02, 2024 Ashwini Vallakati