Somnath S/O. Chunnilal Kalantri ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 6461 Bom

                                           1                Cri. W. P. 813-2019 and others.odt



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                  CRIMINAL WRIT PETITION NO.813 OF 2019
                        WITH WP/832/2019

SOMNATH S/O. CHUNNILAL KALANTRI
AND OTHERS                                                          ..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS                               ..RESPONDENTS

                               ...
         Advocate for Petitioners : Mr.R.M. Deshmukh
         APP for Respondent Nos. 1 to 4 : Mr. R.V. Dasalkar
         Advocate for Respondent No.3 : Mr. P.S. Gaikwad
                                ....
         2 CRIMINAL WRIT PETITION NO.814 OF 2019
               WITH WP/363/2019 WITH WP/830/2019

SOMNATH S/O. CHUNNILAL KALANTRI
AND OTHERS                                   ..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA
AND OTHERS                                   ..RESPONDENTS
                     ...
     Advocate for Petitioners : Mr. R.M. Deshmukh
     APP for Respondent Nos. 1 to 4 : Mr. R.V. Dasalkar
     Advocate for respondent No.2 : Mr. V. P. Patil
                             ( In Cri. W.P. No. 363-2019)
     Advocate for Respondent No.3 : Mr. P.S. Gaikwad
                      ....

                                CORAM          : RAVINDRA V. GHUGE AND
                                                 B. U. DEBADWAR,JJ.

                                DATE           : 19-04-2021

PER COURT :-

1.               Amendment         is   still   not      carried        out      by     the

petitioners, despite the leave granted by this Court on 24th

September, 2019. As such, the liberty to amend stands

withdrawn.

2 Cri. W. P. 813-2019 and others.odt

2. Pursuant to our order dated 31st March, 2021, the

learned Advocate for respondent No.3 submits that the earlier

Judgment of this Court dated 13.02.2013, delivered in Criminal

Writ Petition No. 569 of 2019 and group of matters would

partly apply to few petitioners in this group of the matters.

He, therefore, prays for liberty to address this Court for fnal

hearing of these matters.

3. Considering the S.O.P. in vogue and the fact that these

matters will not be heard on their merits, we are now

adjourning these matters granting liberty to the learned

Advocates representing the parties to circulate these matters

after normal physical Court hearing is restored.

(B.U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.)

YSK/