Sachin Omprakash Bajaj vs The State Of Maharashtra And ...
2021 Latest Caselaw 11164 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                    WRIT PETITION NO.6889 OF 2015

                 SACHIN OMPRAKASH BAJAJ
                               VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                                  ...
         Advocate for the Petitioner : Shri Bhandari Anand P.
         AGP for Respondents 1 and 2 : Shri S.B. Yawalkar
            Advocate for Respondent 3 : Shri S.S. Deve
                                  ...

                               CORAM : RAVINDRA V. GHUGE
                                             &
                                       S.G. MEHARE, JJ.

DATE :- 17th August, 2021

Per Court :-

1. Despite passage of almost five years of the

pendency of this matter and adjournments granted for filing an

affidavit in reply in galore, no reply has been entered either by

respondent No.2 and/or respondent No.3.

2. In somewhat similar set of facts, this Court has

delivered the judgment dated 20.12.2017 in Writ Petition

No.285/2012 filed by Shri Vitthaldas Tribhuvandas Bagadia and

others vs. State of Maharashtra and others.

3. The learned AGP submits that as a last and final

chance, an adjournment may be granted so as to enable him to

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take instructions and on the next date, no request for adjournment

would even be put forth before the Court.

4. As such, considering that this Court has issued

certain directions in it's judgment dated 20.12.2017, which may

be useful in deciding this writ petition, stand over to 24.08.2021

in the urgent admissions category. If the second respondent

intends to file an affidavit in reply, let such reply be filed on or

before 23.08.2021.

kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)