YOSHIO TAKEYAMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In all these matters, Rule was granted vide order dated 23 rd August, 2016 by this Court (Coram : Revati Mohite Dere, J.). This Bhalchandra order was passed when the respective learned counsel were present before the Court. When Rule was granted, at the same time interim relief was also granted. Thereafter the matters were not heard for final hearing till today.

(2.) In the meantime the Petitioners in Criminal Writ Petition Nos. 2238 of 2015 and Criminal Writ Petition No. 1216 of 2015 moved those two matters before the Court for extension of interim relief in view of the decision of the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Limited and another Vs. Central Bureau of Investigation as reported in (2018) 16 SCC 299. On this occasion, this Court (Coram : Prakash D. Naik, J.) vide order dtd. 7/7/2022 after considering the submissions of both the parties, extended the interim relief till further orders and the matters were directed to be posted in the weekly final hearing board commencing from 18/7/2022.

(3.) Heard learned counsel for the respective parties.