Bombay High Court
Yesha Jhaveri And 11 Ors vs State Of Maharashtra And 2 Ors on 2 December, 2020
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
9.WPL5841_2020
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 5841 OF 2020
Yesha Jhaveri & Ors. ...Petitioners
vs.
State of Maharashtra & Ors. ...Respondents
None for the petitioners.
Mr. Milind More, Addl. G.P. for the State.
Mr. Ashutosh Kulkarni a/w. Mr. Gaurav Sharma for respondent
nos. 2 and 3.
CORAM : DIPANKAR DATTA CJ &
G.S.KULKARNI, J.
DATED : DECEMBER 2, 2020.
P.C. :
1. Mr. Kulkarni, learned Advocate for the respondent nos. 2 and 3 has produced the answer sheets of the petitioners in compliance with the earlier order passed by us.
2. However, there is no representation from the side of the petitioners today.
3. The answer sheet of Ms. Radhika Darade has been perused by us. The contention of Ms. Darade in her complaint that she answered 63 questions correctly is belied by her effort as reflected from the answer sheet and is incorrect. We record not having found any apparent infirmity in assessment of the answers written by her.
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9.WPL5841_2020
4. We adjourn hearing of this Writ Petition, as a last chance. Place the Writ Petition on December 9, 2020 once again.
5. We make it clear that if the petitioners do not wish to be represented on the next date, the Writ Petition may be disposed of in their absence considering the answer sheets that have been placed before us.
6. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
G.S.KULKARNI, J. CHIEF JUSTICE
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