Bombay High Court
Ravari Kirankumar S/O Deliya Rahuri vs The Home Department, Maharashtra ... on 25 October, 2021
Bench: M.S. Sonak, Pushpa V. Ganediwala
apl771.2020.odt 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APL) No.771 OF 2020
(Ravari Kirankumar s/o. Deliya Rahuri Vs. The Home Department, Maharashtra Govern-
ment, Mantralaya, Mumbai and others)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri Amit Kinkhede, Advocate for the applicant.
Shri S.D. Doifode, APP for the non-applicant Nos.1 and 2.
CORAM : M.S. Sonak & Pushpa V. Ganediwala, JJ.
DATE : 25th October, 2021.
1. Shri S.S. Doifode, learned A.P.P. for the non- applicant Nos.1 and 2 seeks time to file response.
2. Shri Amit Kinkhede, learned counsel for the ap- plicant opposes the request by pointing that the matter is pending since last one year and there is no justifica- tion for not filing reply till date.
3. It appears from the record that the matter has been adjourned from time to time to enable the re- spondent No.3 to file response in the matter.
4. The notice has been already issued to the non- applicants for final disposal of the matter at the ad- mission stage. Accordingly, we place the matter for fi- nal disposal at the stage of admission on 18th Novem- ber, 2021.
::: Uploaded on - 26/10/2021 ::: Downloaded on - 27/10/2021 02:57:25 ::: apl771.2020.odt 2/25. The respondent-State is granted final opportu- nity to file reply in the matter. Such reply to be filed latest by 15th November, 2021 and advance copy be furnished to the learned counsel for the applicant.
6. We make it clear that if no reply is filed by the said date, we will be constrained to proceed with the matter even in absence of any such reply.
(Pushpa V. Ganediwala,J.) (M.S. Sonak,J.) Wadode ::: Uploaded on - 26/10/2021 ::: Downloaded on - 27/10/2021 02:57:25 :::