Bombay High Court
Arjunsingh Rathore vs State Of Maharashtra And Anr on 23 February, 2023
Author: R. N. Laddha
Bench: Nitin W. Sambre, R. N. Laddha
Digitally
signed by
CHITRA
CHITRA SANJAY
SANJAY SONAWANE
SONAWANE Date:
2023.02.27
12:29:18
+0530 1
50-IA-2648-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2648 OF 2022
IN
WRIT PETITION NO.2885 OF 2022
Arjunsingh Rathore ... Intervener.
IN THE MATTER BETWEEN:
Mrs.Fuleshkanwar Rathod & Anr. ... Petitioners.
Versus
The State of Maharashtra ... Respondent.
.......
Ms Swati Mehta, Advocate for Applicant/Intervener.
Mr A.R.Kapadnis, APP for the Respondent-State.
None for the Petitioners.
.......
CORAM: NITIN W. SAMBRE AND
R. N. LADDHA, JJ.
DATE : 23 FEBRUARY 2023. P.C. :-
Heard Ms. Swati Mehta, learned Counsel for the Intervener. None for the petitioners.
2. For the reasons disclosed, the Application stands allowed to the extent of impleadment of Intervener, as Respondent No.2 to the petition.
Chitra Sonawane.
250-IA-2648-2022.doc
3. Petitioners to carry out amendment within a period of 2 weeks from today. Ms Mehta waives notice, on behalf of Respondent No.2.
4. In case, if amendment is not carried out by next date, the petition shall stand dismissed, without further reference to the Court.
[R. N. LADDHA, J.] [NITIN W. SAMBRE, J.] Chitra Sonawane.