Bombay High Court
Kailas @ Kalyan Badrinath Pawar vs The State Of Maharashtra on 5 June, 2023
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
appeal-268.16
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
203 CRIMINAL APPEAL NO.268 OF 2016
KAILAS @ KALYAN BADRINATH PAWAR
VERSUS
THE STATE OF MAHARASHTRA
...
None present for Appellant.
Mr. S.J. Salgare A.P.P. for Respondent - State.
...
CORAM: SMT. VIBHA KANKANWADI AND
ABHAY S. WAGHWASE, JJ.
DATE : 5th JUNE 2023
ORDER :
1. Learned Advocate for the appellant is absent. It will not be out of place to mention here that initially Advocate Mr. Ingole holding for Mr. Ghanekar Advocate tried to get adjournment but this Court was not convinced with the reason and therefore, he requested the matter to be kept back and when the matter was called out after keeping it back, both the Advocates are absent.
2. Before taking any harsh step of dismissing the Appeal, as in the past we have already imposed the cost and the said ::: Uploaded on - 06/06/2023 ::: Downloaded on - 08/06/2023 13:33:48 ::: appeal-268.16 2 amount has been deposited, we would now enhance the cost amount. For unnecessary adjournment, Advocate for the appellant to deposit cost of Rs.5,000/- with the High Court Legal Services Sub Committee, Aurangabad within two days.
3. The matter would be positively heard on 14 th June 2023 and no adjournment would be granted. If the learned Advocate then remains absent, Amicus Curiae would be appointed in the matter to represent the appellant.
[ABHAY S. WAGHWASE] [SMT. VIBHA KANKANWADI]
JUDGE JUDGE
asb/JUN23
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