Bombay High Court
Manoj Suryakant Dalvi vs The State Of Maharashtra on 22 November, 2018
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
39-wp-3634.2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 3634 OF 2016
Mr. Manoj Suryakant Dalvi ... Petitioners
Versus
The State of Maharashtra ... Respondent
Mr. Ashutosh Khandeparkar for the petitioner.
Mr. K.V.Saste, APP for State.
CORAM : B.P. DHARMADHIKAKRI &
SARANG V. KOTWAL, JJ.
DATE : NOVEMBER 22, 2018 P.C.:
Heard learned counsel for the petitioners. Perused the orders dated 9/3/2017 and 10/1/2018. On 10/01/2018 the original complainant has been given last chance and matter was directed to be placed on 1/3/2018. This court then stayed the FIR bearing No.2/2016 of Airport Police Station Santacruz and further proceedings.
2. Despite this opportunity, original complainant-respondent no. 2 has chosen not to appear. Hence, Rule.
3. Interim order passed earlier to continue.
4. APP waives service of Rule for respondent no. 1. Leave to mention the matter for early hearing after service of Rule upon respondent no. 2.
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