KETAN KANTILAL SETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the instant case, I.A. No. 156023/2022 and Miscellaneous Application No. 1935/2022 have been filed seeking modification/recall of order dtd. 9/9/2022 passed by this Court in Transfer Petition (Criminal) Nos. 333348 (hereinafter referred to as 'Transfer Petition'), whereby, this Court allowed the said petition filed by Petitioner/accused Ketan Kantilal Seth and directed the transfer of pending matters as prayed by him in the petition to the Court of Principal Judge, Bombay City Civil and Sessions Court, Fort, Mumbai - 400032, Maharashtra.

(2.) For ready reference, reliefs as sought in the aforesaid two applications moved at the instance of intervenor namely 'Omprakash Bhauraoji Kamdi' and 'Respondent No. 12/State of Maharashtra' are reproduced as thus -

(3.) Before adverting to the contentions made in the case, it would be relevant to mention the brief backdrop of the proceedings/orders passed by this Court during the pendency of the Transfer Petition which ultimately led to the filing of the two applications by the intervenor and Respondent No. 12/State of Maharashtra respectively. The same is reproduced as thus -