Bombay High Court
Janardhan Kamalakar Nawale vs The State Of Maharashtra And Others on 7 February, 2020
Author: Rohit B. Deo
Bench: Rohit B. Deo
901-wp-221-2016.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
901 WRIT PETITION NO.221 OF 2016
JANARDHAN KAMALAKAR NAWALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. U.S. Mote h/f Mr. Shermale K. N.
AGP for Respondents : Mr. N.T. Bhagat
Advocate for Respondent Nos.5 to 9 : Mr. A.N. Nagargoje
Advocate for Respondent Nos.10 to 17 : Mr. S.V. Deshmukh
...
CORAM : ROHIT B. DEO, J.
DATED : 07th FEBRUARY, 2020.
PER COURT:-
. The order dated 29.01.2020 reads thus:
"1. None appears on behalf of the petitioner.
2. Vide order dated 22nd January 2020, this Court observed that at this stage, the Court is not inclined to consider the application for transposition of respondents No.10 to 17 as petitioners. It is also observed that the writ petition shall not be dismissed in default nor shall the petitioner be permitted to withdraw the petition.
3. Since there is no appearance on behalf of the petitioner, list this petition 'high on board' on 7th February, 2020.
4. It is made clear that if the petitioner does not appear, this Court may either decide the petition on merits, with the learned Asstt. Govt. Pleader as amicus curiae or request for transposition of respondents No.10 to 17 shall be considered afresh."::: Uploaded on - 07/02/2020 ::: Downloaded on - 08/02/2020 07:11:23 :::
901-wp-221-2016.odt (2)
2. Today, the adjournment is sought on behalf of the petitioner. The matter is adjourned to 10.02.2020 'high on board', as a last chance.
3. If the petitioner does not work out the matter on the next date, cost of Rs.10,000/- to be deposited with the Advocate's Bar Association, High Court Aurangabad.
(ROHIT B. DEO, J.) Mujaheed// ::: Uploaded on - 07/02/2020 ::: Downloaded on - 08/02/2020 07:11:23 :::