Bombay High Court
Dinesh C. Agarwal vs State Of Maharashtra And Anr on 21 January, 2019
Author: Revati Mohite Dere
Bench: B.P.Dharmadhikari, Revati Mohite Dere
33 apl 1171-16=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
CRIMINAL APPELLATE JURISDICTION.
CRIMINAL APPLICATION NO. 1171 OF 2016
Dinesh C. Agarwal ... Applicant
V/s.
State of Maharashtra and Anr. ... Respondents
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Mr. K.K. Tiwari for the Applicant.
Mr. Kunal Waghmare for the Respondent No.2/MCGM.
Mr. K.V. Saste, APP for the State.
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CORAM : B.P.DHARMADHIKARI, &
REVATI MOHITE DERE, JJ.
DATE : 21th JANUARY, 2019 P.C.:
1. Heard for the some time. Though time was taken by Respondent No.2 to file reply affidavit, Respondent No.2 could not file the same.
2. Record shows that on 08.08.2014, Petitioner Dinesh Agarwal was not the Constituted Attorney of the owner.
3. Counsel for Respondent No.2 has invited our attention to inspection for notice under Section 351 of the M.M.C. Act. This notice is of date 06.08.2014 and it records the name of Petitioner after qualifying it by entering words "as per plans". The panchnama of inspection carried on 08.08.2014, if any, has not been shown to us.
4. This Court has already protected the Petitioner. Sneha Chavan 1/2 ::: Uploaded on - 22/01/2019 ::: Downloaded on - 23/01/2019 00:55:19 :::
33 apl 1171-16=.doc
5. In this situation, Rule. Interim order granted on 06.02.2017 is confirmed.
6. APP waives notice for Respondent No.1. Mr. Kunal Waghmare waives notice or Respondent No.2 (REVATI MOHITE DERE, J.) (B.P.DHARMADHIKARI, J.) Sneha Chavan 2/2 ::: Uploaded on - 22/01/2019 ::: Downloaded on - 23/01/2019 00:55:19 :::