Bombay High Court
Dileep Shankar Tase vs The State Of Maharashtra And Ors on 31 January, 2020
Author: N.R. Borkar
Bench: B.P. Dharmadhikari, N.R. Borkar
903-44-CRI-WP-1260-387-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 1260 OF 2018
Dileep S. Tase ... Petitioner
V/s.
The State of Maharashtra and ors. ... Respondents
WITH
WRIT PETITION NO. 387 OF 2018
Jayashri A. Patankar ... Petitioner
V/s.
The State of Maharashtra and ors. ... Respondents
----------------
Mr. Kocharekar i/b Ms Prabha U. Badadare for the Petitioner in
both matters.
Smt. A.S. Pai, APP for the Respondent - State in both matters.
Mr. Sushsant Valimbe for Respondent Nos.2 to 4 in both
matters.
----------------
CORAM : B.P. DHARMADHIKARI &
N.R. BORKAR, JJ.
DATE : JANUARY 31, 2020. P.C. 1] This is the second or third occasion on which this Court
is required to again adjourn the matters as papers presented by the parties are not complete.
2] Instead of learned counsel inviting attention of the Court to the fact that the original Power of Attorney is not there and certifed true copies presented, when this Court went through the record the position as emerged. We, therefore, fnd it difficult to act upon the representation made to us.
Dinesh Sherla 1/2 ::: Uploaded on - 04/02/2020 ::: Downloaded on - 12/06/2020 14:54:51 :::903-44-CRI-WP-1260-387-18.doc 3] We direct Smt. Namita Yogesh Utturkar and Smt.Sushma Uday Vidwans to fle their affidavits before this Court in the matter in original.
4] List the matters for further consideration on 15 th June 2020.
(N.R. BORKAR, J.) (B.P. DHARMADHIKARI, J.) Dinesh Sherla 2/2 ::: Uploaded on - 04/02/2020 ::: Downloaded on - 12/06/2020 14:54:51 :::