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Bombay High Court

St. Thomas Church Parish And Others. vs Nasik Diocesan Council Trust And ... on 3 July, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

2025:BHC-AS:27050
                                                                                       573.WPST.17468.94.doc

  Ajay
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION


                                 WRIT PETITION (ST) NO. 17468 OF 1994

             St. Thomas Church Parish & Ors.                                       .. Petitioners
                        Versus
             Nasik Diocesan Council Trust and Ors.                                 .. Respondents

                                                       ....................
              None for the parties.
                                                       ...................

                                                      CORAM : MILIND N. JADHAV, J.
                                                      DATE           : JULY 03, 2025
             P.C.:

             1.            None appears for the parties.


2. On 26.06.2025, following order was passed:-

"1. None appears for the parties. This Writ Petition is notified for hearing and final disposal on the "Prioritised Matter" Board in the previous week, well in advance.

2. When the matter is called out for hearing, none is present for the Petitioners nor the Respondents.

3. Case papers of the Writ Petition are not available with the Court record. Hence Advocate for the parties are directed to reconstruct the copy of Writ Petition afresh. Copy of reconstructed Writ Petition shall be placed on record before the Court on the next adjourned date.

4. One last opportunity is granted to the Petitioner and Respondent/s to remain present on the next date. If they do not remain present on the next adjourned date, this Court shall dismiss the Writ Petition for non-prosecution with liberty to the parties to seek revival / restoration.

5. Stand over to 03rd July, 2025 under the caption "Prioritised Matters" Board as notified in advance. "

3. None appeared for the parties on that date nor there is any appearance entered today. Matter has been listed on 'Prioritised 1 of 2 ::: Uploaded on - 05/07/2025 ::: Downloaded on - 01/08/2025 22:10:29 :::
573.WPST.17468.94.doc Matters Board' by this Court. In view of the above order, non- appearance of parties as also their Advocates today, Writ Petition is dismissed for non-prosecution.
4. Liberty to apply.
5. Writ Petition is disposed as dismissed.
         Ajay                                                             [ MILIND N. JADHAV, J. ]
           Digitally signed
           by AJAY
AJAY       TRAMBAK
TRAMBAK    UGALMUGALE
UGALMUGALE Date: 2025.07.05
           16:51:07 +0530




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