Mumbai Press Club Thr Its Secretary And ... vs Mr. Gurbir Sing And Ors.
2026 Latest Caselaw 5252 Bom

Bombay High Court

Mumbai Press Club Thr Its Secretary And ... vs Mr. Gurbir Sing And Ors. on 19 May, 2026

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          RUPALI
RUPALI    RAJESH                                                                2-aost-14796-2026.doc
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.19
          19:40:50
          +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                                  APPEAL FROM ORDER (ST) NO. 14796 OF 2026
                                                          WITH
                                 INTERIM APPLICATION (ST) NO. 14797 OF 2026


                   Mumbai Press Club Thr. Its
                   Secretary & Anr.                                     ...Appellants
                         Versus
                   Gurbir Sing & Ors.                                   ...Respondents

                   Mr. Girish Godbole, Senior Counsel a/w Mr. Abhishek Salian
                   (through VC), Mr. Kinnari Raut, Mr. Aditya Bapat (through VC), Mr.
                   Dipesh J. Thacker, Ms. Pragya Kumari, Ms. Neha Joshi & Ms. Rashi
                   Sheth for the Appellants/Applicants.

                   Mr. Shiraz Rustamji, Senior Counsel, a/w Mr. Eshan Patel, Mr.
                   Shailesh Prajapati i/b Dua Associates for the Respondent No.1.

                   Mr. Gurbir Singh, Respondent No.1, present.


                                                 CORAM : SANDESH D. PATIL, J.

DATE : 19th MAY, 2026 (VACATION COURT)

P.C. :

1. Learned Senior Counsel appearing for the respondent

No.1 states that since this Court was a Special Public Prosecutor in

2-aost-14796-2026.doc

Bhima Koregaon matters, therefore, his clients have an objection to

proceed with this matter. Hence, the matter not to be placed before

the Bench of which Justice Sandesh D. Patil is a member. Remove

from board.

2. Taking into consideration the peculiar facts, liberty to

mention before the Co-ordinate Bench.

SANDESH D. PATIL, J.