RUBINA ZAHIR ANSARI Vs. SHARIF ALTAF FURNITUREWALA

JUDGEMENT

(1.) Heard learned counsel for the respondent No.2 and also heard learned counsel for the petitioner on the preliminary objection raised on behalf of respondent no.2 as to maintainability of the present application for cancellation of bail before this court.

(2.) Without going into much detail, facts leading to the filing of the present application for cancellation of bail are as under;

(3.) Being aggrieved by the grant of said order of bail to respondent Nos. 1 and 2, present application for cancellation of bail is preferred before this Court. In the meantime, when bail order was passed by Additional 37tht Court, Esplanade, Mumbai on 1.2.2014, the operation of the said order was stayed for a particular period. Within that time the present application for cancellation of bail was preferred before this Court and the order granting bail was stayed till today. Today the rival arguments are heard as mentioned above mainly on the ground of preliminary issue as to maintainability of present application for cancellation of bail before this Court.