Nirmalkumar S/O. Sahebrao Sawle vs State Of Maharashtra Thr. ...
2017 Latest Caselaw 6327 Bom

                                              1                               1608wp915.16.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH : NAGPUR
                                 
                            Cri. Writ Petition No.915 of 2016
       (Nirmalkumar S/o. Sahebrao Sawle -vs.- The State of Maharashtra & 2 others)
                                                
______________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions         Court's or Judge's orders.
and Registrar's orders 
                                Mr. A. S. Kilor, Advocate for Petitioner.
                                Mr. S.M. Ukey, Addl.G.P. for Respondent Nos.1 & 2.
                                Mr. S.A. Choudhary, Advocate for Respondent No.3.

                  

                                CORAM :    R.K. DESHPANDE & 
                                           MANISH PITALE,  JJ.

DATE : 16.08.2017.

In the instant petition, respondent No.1 has filed

an affidavit-in-reply on 20.02.2017. Thereafter, on

29.03.2017, this Court has recorded the submission of the

counsel for the petitioner that the impugned communication

dated 27.07.2014 is not an actual order and that the actual

order passed by the Hon'ble Minister is still not produced by

the respondents. On the said ground, APP has sought two

weeks time to produce the actual order. Thereafter, this

petition has been adjourned on four occasions and still the

said actual order passed by the Hon'ble Minister is not

produced on record.

2 1608wp915.16.odt

2. Hence, as a matter of last chance this petition is

adjourned to Monday, 21.08.2017, for respondent No.1 to

produce the copy of said actual order, failing which the

Deputy Secretary, who has filed the affidavit-in-reply on

behalf of respondent No.1, shall pay costs of Rs.10,000/-

from his own pocket.

3. List on 21.08.2017.

4. Authenticated copy of this order be supplied to

respondent No.1 to act upon.

                                           JUDGE                         JUDGE 


                   waghmare