Samiksha Bapu Dhuri vs The State Of Maharashtra And Anr
2017 Latest Caselaw 6273 Bom

                                                                 501-WP-4125-2016.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     CRIMINAL APPELLATE JURISDICTION

               CRIMINAL WRIT PETITION NO.4125 OF 2016

 MRS.SAMIKSHA BAPU DHURI                                  )...PETITIONER

          V/s.

 THE STATE OF MAHARASHTRA AND ANR. )...RESPONDENTS

 Ms.Bhakti Jogal, Advocate for the Petitioner.

 Mr.Vinod Chate, APP for the Respondent - State.

 Mr.Bharat Gavande, Advocate for Respondent No.2.

                               CORAM       :      A. M. BADAR, J.

                               DATE        :      16th AUGUST 2017
 P.C. :


 1                Not on board. Taken on board, on being mentioned for 

 production.



 2                The   learned   advocate   appearing   for   the   respondent 

vehemently opposed for continuation of the interim relief.

However, it is to be noted that as regular court is not available,

this court is in-charge of the matter for today only.

 avk                                                                         1/2





                                                                 501-WP-4125-2016.doc


 2                It is seen that interim oder is holding the field since 2nd 

December 2016. The learned advocate appearing for the

respondent is contending that the petitioner is taking undue

advantage of the interim order by making encroachment on other

property. This will have to be determined on hearing the petition.

Today, the matter is before this court only for extension of the

interim order.

3 The learned advocate for the petitioner submits that

the petition may be kept after Ganesh Festival. As the petitioner is

enjoying the interim order, such request cannot be acceded,

particularly when the learned advocate for the respondent against

whom the interim order is operating, is opposing long

adjournment.

4 Hence, stand over to 21st August 2017.

Interim order to continue till then.

                                                 (A. M. BADAR, J.)



 avk                                                                        2/2