Bombay High Court
Blackburn Metals vs M/S. Zep Engineering Works And Ors on 27 November, 2020
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
7. Cri. APL 1768-2019.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1768 OF 2019
Blackburn Metals .Applicant
Vs.
M/s. ZEP Engineering Works & ors. .Respondents
Mr. Karl Rustomkhan, Advocate, for the Applicant
Mrs. M. H. Mhatre, Advocate, for the Respondent No. 5 - State
CORAM : REVATI MOHITE DERE, J.
DATE : 27.11.2020
( THROUGH VIDEO CONFERENCING )
P. C.
. Learned counsel for the Applicant states that though this
Court had issued notice to the Respondents on 20.12.2019 returnable on 21.02.2020, the Respondents have not appeared. Learned counsel for the Applicants was permitted to serve the Respondents by private notice. He submits that the Applicant has served the Respondent Nos. 3 & 4. Despite service on Respondent Nos. 3 & 4, the said Respondents have not appeared.
2. Issue fresh notice to the Respondents, returnable on 06.01.2021. Learned APP waives notice on behalf of the Respondent 1 of 2 ::: Uploaded on - 27/11/2020 ::: Downloaded on - 28/11/2020 05:04:14 :::
7. Cri. APL 1768-2019.doc No. 5 - State. In addition to Court notice, Advocate for the Applicant, to serve the Respondent Nos. 1 to 4 again by Advocate's notice and file an Affidavit of service before the returnable date. Notice to indicate that an endeavour shall be made to dispose of the Application finally at the stage of admission. Spare copies to be supplied within one week, failing which the Application shall stand dismissed for want of prosecution without further reference to the Court.
3. Stand over to 06.01.2021.
(REVATI MOHITE DERE, J.) 2 of 2 ::: Uploaded on - 27/11/2020 ::: Downloaded on - 28/11/2020 05:04:14 :::