Maroti S/O. Bhauraoji ... vs Ramkrushna S/O. Natthuji Dhole ...
2021 Latest Caselaw 10971 Bom

                                                        1/2                 216-APL 665.2017

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                CRIMINAL APPLICATION (APL) NO. 665 OF 2017

 (Maroti s/o Bhauraoji Chandankhede vs. Ramkrushna s/o Natthuji Dhole and ors.)

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Office Notes, Office Memorandum of Coram,                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. V. G. Bhamburkar, Advocate for applicant. Ms. R. G. Nitnaware h/f. Ms. Manju Ghatole, Advocate for non-applicants.

CORAM : MANISH PITALE J.

DATED : 12/08/2021

This court has heard Mr. Bhamburkar, learned counsel for the applicant substantially, who has not only invited attention of this Court to the relevant documents filed along with the application, but judgments of the Courts, including the Hon'ble Supreme Court, relevant to support the contentions raised on behalf of the applicant.

2. In the pre-lunch session none had appeared on behalf of the non-applicants. Post lunch, when this application is called out for further hearing Ms.Nitnaware, learned counsel appearing for Ms.Ghatode, states that due to personal difficulty, the said counsel is unable to appear.

2/2 216-APL 665.2017

3. It is strange that no arrangement was made in the pre-lunch session when the application was called out for final hearing despite the fact that there is a note on today's causelist specifically states that cases listed at Sr. Nos. 215 to 225 will not be adjourned on any ground and present application is listed at Sr. No.216.

4. In view of the above, this Court is reluctantly adjourning the matter for today. List this application tomorrow for further hearing. No further adjournment will be granted.

JUDGE KOLHE/P.A.