Aditya Birla Finance Ltd., ... vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 10889 Bom

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                                                                          caw1080.2021.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.
                                  C.A.W. NO.1080/2021
                                                IN
                         WRIT PETITION NO.2558/2021 (D)
                        Aditya Birla Finance Limited, Nagpur
                                              ..Vs..
                        The State of Maharashtra and others
                   Applicant : Govind S/o Jhangaldas Chelwani
 ------------------------------------------------------------------------------------------------
 Office Notes, Office Memoranda of                           Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri M. Anilkumar, Advocate for the petitioner.
                  Shri A.S. Fulzele, Additional Government Pleader for the respondents.
                  Shri Mayank Sharma, Advocate for the applicant.

                           CORAM :-        SUNIL B. SHUKRE AND
                                           ANIL S. KILOR, JJ.

                           DATED :-        11.8.2021.


                               Heard.

2. This application has been filed after final disposal of the petition filed by the Aditya Birla Finance Limited to which this applicant was not a party. Once a cause has been finally disposed of this Court becomes functus officio and, therefore, looses any jurisdiction to entertain miscellaneous application which is filed in a matter already disposed of. In this view of the matter, we would like to draw support from the observations made in paragraph 10 of the judgment of Supreme Court in the case of State of Uttar Pradesh V/s. Brahm Datt Sharma reported in 1987 (2) SCC 179. The application is, therefore, dismissed. No costs.

                               JUDGE                                             JUDGE
 Tambaskar.