Bombay High Court
Sunil Shankar Ghatal vs Kalavati Rajaram Gupta And 6 Ors on 15 November, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
Digitally signed
by VIDYA
VIDYA SURESH AMIN
SURESH Date:
2022.11.17
AMIN 15:04:05
+0530
1 28.WP723_2021.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 723 OF 2021
Kalavati Rajaram Gupta ... Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
INTERIM APPLICATION NO. 1217 OF 2021
IN
WRIT PETITION NO. 723 OF 2021
Sunil Shankar Ghatal ... Applicant
in the matter between
Kalavati Rajaram Gupta ... Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
None for the Petitioner.
Mr. Abhay Patki, Additional G.P. for the Respondent-State.
Mr. Pradeep Thorat for the Applicant in IA/1217/2021.
CORAM : NITIN JAMDAR AND
SHARMILA U. DESHMUKH, JJ.
DATE : 15 November 2022.
P.C.:
None for the Petitioner.
2. Learned counsel for Intervenor and learned AGP states that none had appeared for the Petitioner on the earlier date as well. Learned counsel for the Intervenor states that the Petitioner had filed an Appeal under section 247 of the Land Revenue Code, which was dismissed on account of delay by an order dated 23 rd March, 2022. 2 28.WP723_2021.doc According to learned counsel for the Intervenor, as per his instructions, this order is perhaps not challenged further, as no notice has been received by the intervenor. Neither any amendment is sought in this petition.
3. It appears that the Petitioner has lost interest in prosecuting this petition. Writ Petition is dismissed for non-prosecution.
4. In view of disposal of Writ Petition, Interim Application does not survive and the same is accordingly disposed of.
(SHARMILA U. DESHMUKH, J.) (NITIN JAMDAR, J.)