Bombay High Court
Madhuri Vijay Raje vs Sharp Industriesltd on 20 February, 2019
Author: K.K. Sonawane
Bench: K.K. Sonawane
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952 sr.no..odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
952 CRIMINAL APPLICATION NO.1162 OF 2018
MADHURI VIJAY RAJE
VERSUS
SHARP INDUSTRIES LTD
...
Advocate for Applicant : Mr. Rahul G. Joshi
Adv. for Respondent no. 3 : Mr. G.N. Kulkarni (Mardikar)
CORAM : K.K. SONAWANE,J.
DATE : 20TH FEBRUARY, 2019. PER COURT:
1] When the matter is called out, no one else appeared on behalf of the applicant. This Court under order dated 6.2.2019 specifically issued directions to take steps for service of notice to respondent Nos. 1 and 2. It was also stipulated that in case the applicant failed to take steps, the requisite order will be passed.
2] It is to be noted that despite specific directions, the applicant did not take any steps for securing presence of the respondent before the court. The learned counsel for the applicant also remained absent. In such circumstances, there is no propriety to keep the present application alive, awaiting presence of the applicant and her counsel for taking steps in this matter. Hence, the application for condonation of delay stands dismissed for want of prosecution. No orders as to cots.
[K.K. SONAWANE] JUDGE.
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