Bombay High Court
Ramesh Iyer vs The State Of Maharashtra And Anr on 11 February, 2021
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 245-APPLN-1311-2006.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION (APPLN) NO. 1311 OF 2006
Ramesh Iyer ... Applicant
V/s.
The State of Maharashtra & Anr. ... Respondents
Mr.Subhodh Desai for Applicant.
Mrs.Rutuja Ambekar, A.P.P. for Respondent-State.
CORAM : A.S. GADKARI, J.
DATE : 11th February 2021.
P.C. :
The present application was called out for hearing on 8 th February 2021, when none appeared for the respondent No.2. The application was therefore kept back and called out for hearing today. Today also none appears for the respondent No.2. The record indicates that, the respondent No.2 has been duly served and an Advocate has caused his appearance on behalf of the respondent No.2.
2. Learned Advocate for the applicant is directed to issue notice to the respondent No.2 and her Advocate indicating that, the present application will be listed on board for Final Hearing, from the week commencing from 1 st March 2021 and if the respondent No.2 does not appear at the time of hearing, this Court may hear the application in her absence. 1/2
osk 245-APPLN-1311-2006.odt
3. In order to grant an opportunity to the respondent No.2, place the present Application on 'Final Hearing Board' from the week commencing from 1st March 2021.
4. Ad-interim relief, if any, to continue till the next date.
[A.S. GADKARI, J.] Digitally signed by Omkar S. Kumbhakarn Omkar S. Date: Kumbhakarn 2021.02.15 13:47:22 +0530 2/2