New India Assurance Company Ltd., And ... vs Samraj Gold Exports Pvt. Ltd., And Anr.
2026 Latest Caselaw 1095 Bom

Bombay High Court

New India Assurance Company Ltd., And ... vs Samraj Gold Exports Pvt. Ltd., And Anr. on 31 January, 2026

WAKLE
MANOJ
JANARDHAN             Manoj                                             1-WP-3626-2022 & others..doc
Digitally signed by
WAKLE MANOJ
JANARDHAN
Date: 2026.01.31
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
17:43:18 +0530
                                     CRIMINAL APPELLATE JURISDICTION

                                     CRIMINAL WRIT PETITION NO.3626 OF 2022


                      New India Assurance Company Ltd. & Ors.                 ...Petitioners
                           V/s.
                      Samraj Gold Exports Pvt. Ltd. & Anr.                    ...Respondents

                                                     WITH
                                     CRIMINAL WRIT PETITION NO.6246 OF 2024

                      Shri Kaushal Madanlal Kishore                           ...Petitioner
                            V/s.
                      Samraj Gold Exports Pvt. Ltd. & Anr.                    ...Respondents

                                                     WITH
                                      CRIMINAL WRIT PETITION NO.525 OF 2023

                      Samraj Gold Exports Pvt. Ltd.                           ...Petitioner
                            V/s.
                      Atul Sahai (Chairman) & Ors.                            ...Respondents


                      Mr. Surel Shah, Sr. Advocate a/w Mr. Vishnudutt Mishra & Mr. Ashish U.
                      Mishra, for the Petitioners in Cri.WP/3626/2022 and for Respondent
                      Nos.1 to 3 in Cri.WP/525/2023.
                      Mr. Kripashankar Pandey a/w Mr. Meet Gandhi, for the Petitioner in
                      Cri.WP/6246/2024.
                      Mr. Gauraj Shah a/w Mr. SK Atique Ur Rehman i/by Mr. M. M.
                      Chaudhary, for the Petitioner in Cri.WP/525/2023.
                      Mr. Aseem Naphade a/w Mr. SK Atique Ur Rehman Shaikh i/by
                      Mr. M. M. Chaudhary, for the Respondent in Cri.WP/3626/2022 and
                      Cri.WP/6246/2024.
                      Ms. Prajakta P. Shinde, APP for the Respondent-State.
                      Mr. Chintala Nagasai, (through V.C.), Officer of New India Assurance Co.
                      Ltd., present.

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 Manoj                                                   1-WP-3626-2022 & others..doc


                                       CORAM : SHYAM C. CHANDAK, J.

DATED : 31st JANUARY, 2026 P.C. :-

.                 Closed for Orders.

2)                Ad-interim order, if any granted earlier, shall continue till

further orders.

(SHYAM C. CHANDAK, J.)