Bombay High Court
Shri. Ramkrishna Shyamrao Deore vs The State Of Maharashtra, Through ... on 10 December, 2018
Author: Bharati H. Dangre
Bench: S.C. Dharmadhikari, Bharati H. Dangre
21-wp-242-2014
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.242 OF 2014
Shri.Ramkrishna
S/o Shyamrao Deore ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
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None for the Petitioner.
Mr.S.S. Panchpor, AGP for Respondent Nos.1 to 3.
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CORAM : S.C. DHARMADHIKARI &
SMT.BHARATI H. DANGRE, JJ.
DATE : 10th DECEMBER 2018 P.C.:
1. In this matter the petitioner and his advocate both are absent. That is so recorded in the order passed as early as 02.07.2015. It is apparent that the petitioner and the advocate both have been remaining absent from the institution of this petition. The petition is filed on 28.11.2013 and before this Court it was listed on eight occasions. Since, both are absent even today, the Writ Petition is dismissed for want of prosecution.
(SMT.BHARATI H. DANGRE, J.) (S.C. DHARMADHIKARI,J.)
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