Bombay High Court
Asha Chavare vs The State Of Maharashtra And Ors on 19 March, 2021
Author: N.R.Borkar
Bench: Sadhana S. Jadhav, N.R.Borkar
(8)WP-2286-14.doc
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
Rajshree
Rajshree
More CRIMINAL APPELLATE JURISDICTION
More Date:
2021.03.19
16:02:49
+0530 WRIT PETITION NO.2286 OF 2014
Asha Chavare ] ... Petitioner
vs.
The State of Maharashtra & Ors. ] ... Respondents
ALONGWITH
APPW No.373/2014 IN WP NO.2286 OF 2014 & WP Nos.3577/2014,
3381/2014, 3382/2014, 3383/2014, 3384/2014, 3385/2014, 3386/2014,
3387/2014, 3388/2014, 3389/2014, 3390/2014, 3391/2014, 3392/2014,
3393/2014, 3394/2014, 3395/2014, 3396/2014, 3397/2014, 3398/2014,
3399/2014, 3425/2014, 3426/2014, 3427/2014, 3428/2014, 3429/2014,
3430/2014, 3431/2014, 3432/2014, 3433/2014, 3434/2014, 3435/2014,
3436/2014, 3437/2014, 3438/2014, 3439/2014, 3440/2014, 3441/2014,
3442/2014, 3443/2014, 3444/2014, 3445/3014, 3446/3014, 3447/2014,
3448/2014, 3449/2014, 3474/2014, 3475/2014, 3476/2014, 3477/2014,
3478/2014, 3479/2014, 3480/2014, 3481/2014, 3482/2014, 3483/2014,
3484/2014, 3508/2014, 3509/2014, 3510/2014, 3511/2014, 3512/2014,
3513/2014, 3514/2014, 3515/2014, 3571/2014, 3572/2014, 3573/2014,
3574/2014, 3575/2014, 3576/2014, 3578/2014, 3579/2014, 3580/2014,
3581/2014, 3582/2014, 3583/2014, 3584/2014, 3585/2014, 3586/2014,
3587/2014, 3588/2014, 3589/2014, 3590/2014, 3591/2014, 3592/2014,
3593/2014, 3594/2014, 3595/2014, 3596/2014, 3597/2014, 3637/2014,
3638/2014, 3639/2014, 3640/2014, 3641/2014, 3642/2014, 3643/2014,
3644/2014, 3645/2014, 3646/2014, 3547/2014, 3648/2014, 3649/2014,
3650/2014, 3651/2014, 3652/2014, 3653/2014
None for the Petitioner.
Ms.P.P. Shinde, APP for the State.
Mr.Dhanraj Chaudhary, API, DCB, C&D, Unit X present.
1/2
(8)WP-2286-14.doc
CORAM : SMT.SADHANA S. JADHAV &
N.R.BORKAR, JJ.
DATE : 19th MARCH, 2021. P.C. 1] The Registry has reported that it is seen that all the files
have been found to be completely spoiled and destroyed. They are infected with termites and hence it is not possible to read the files or place them on record. It is reported that prayer clauses in all the Petitions are same.
2] In view of this fact, Registry is directed to reconstruct any two Petition. Learned counsel for the Petitioner shall co-operate with the Registry at the earliest. Stand over to 9th April, 2021. [N.R.BORKAR, J] [SMT.SADHANA S. JADHAV, J] 2/2