Bombay High Court
Sanjay Govindrao Sable vs The State Of Maharashtra on 31 December, 2020
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
908-BA-1556-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
908 BAIL APPLICATION NO.1556 OF 2020
SANJAY GOVINDRAO SABLE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Sharma Govind M. & Mr. Rathi Swapnil S.
APP for Respondent - State : Mr. P. K. Lakhotia
...
CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 31st December, 2020
(Vacation Court)
ORDER :
. Issue notice to the respondent. Learned APP waives notice for respondent - State. Stand over to 15-01-2021.
2. In fact, this is a vacation Court and only the matters having extreme urgency are required to be entertained. It appears that by showing some unnecessary urgency, the circulation has been sought. There was absolutely no urgency for the learned Advocate for the applicant to move for circulation. Under such circumstance, for taking unnecessary time of the Court that too in vacation, the learned Advocate for the applicant to pay cost of Rs.1,000/- to the High Court Legal Services Authority, Sub Committee, Aurangabad, on or before next date.
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