Bombay High Court
Nilesh Bhailal Pardeshi vs The State Of Maharashtra And Others on 14 October, 2021
Author: Abhay Ahuja
Bench: Prasanna B. Varale, Abhay Ahuja
MUGDHA 1 15-WP 2514-21@IAST
M 350-21@IAST 3972-21.odt
PARANJAPE
Digitally signed by IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
MUGDHA M
PARANJAPE
Date: 2021.10.14
18:59:53 +0530
WRIT PETITION NO.2514 OF 2021
Nilesh Bhailal Pardeshi ... Petitioner
Vs.
The State of Maharashtra & Ors. ... Respondents
WITH
INTERIM APPLICATION (ST) NO.350 OF 2021
IN
WRIT PETITION NO.2514 OF 2021
WITH
INTERIM APPLICATION (ST) NO.3972 OF 2021
IN
WRIT PETITION NO.2514 OF 2021
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Mr. Siddharth R. Ronghe for the Petitioner.
Mrs.R.M. Shinde, AGP for the State.
Mr. Aashish Gabhale & Ms. Ruchita Indalkar i/by Jay & Co. for Respondent
No.2.
Mr. Nitesh Mohite for Respondent Nos.10A & 10B.
Mr. Chaitanya Nikte for Respondent Nos.11, 13, 14 and 21.
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CORAM : PRASANNA B. VARALE &
ABHAY AHUJA, JJ.
DATE : 14TH OCTOBER 2021
P.C. :
1. Learned counsel appearing for Respondent Nos.10A and 10B submitted that though two weeks time was granted to file reply vide order dated 22nd September, 2021, the reply is not filed till date due to certain difficulties and prayed for an extension of time to file reply.
Mugdha 1 of 2
2 15-WP 2514-21@IAST
350-21@IAST 3972-21.odt
2. Two weeks time is granted as a last chance to file reply at the request of learned counsel appearing for Respondent Nos.10A and 10B.
3. Post the Petition for further consideration after Diwali Vacation.
4. Interim order to continue till the next date.
(ABHAY AHUJA, J.) (PRASANNA B. VARALE, J.) Mugdha 2 of 2