S.K. Shelgikar vs The State Of Maharashtra And Ors
2021 Latest Caselaw 1766 Bom

Tandale                                                    5.Cri.Appln-1105.2007 aw 1108.07.odt



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPLICATION NO. 1105 OF 2007

Videocon International Ltd & Ors.                             ... Applicants.
          Vs.
The State of Maharashtra & Ors.                               ... Respondents.

                                  ALONG WITH
                      CRIMINAL APPLICATION NO. 1108 OF 2007

S. K. Shelgikar                                               ... Applicant.
          Vs.
The State of Maharashtra & Ors.                               ... Respondents.


None for the Applicants.
Smt. Rutuja Ambekar, A.P.P. for Respondent No.1-State.
Mr. Kushal Mor a/w Mr.Kunal Biloney for Respondent No.2.


                                    CORAM : A.S. GADKARI, J.

DATE : 27TH JANUARY 2021.

P.C. :

Registry has placed the present Applications before this Court for

'Directions'.

By an Order dated 6th January 2010, this Court had directed that

the Applications may not be listed unless proceedings before the Hon'ble

Supreme Court pertains to the issue involved in the present Applications is

decided by it.

Tandale 5.Cri.Appln-1105.2007 aw 1108.07.odt

2. Mr. Mor, learned counsel for the respondent No.2 submitted that,

the Hon'ble Supreme Court has decided the issue involved in the present

Applications in Petition for Special Leave to Appeal (Cri.) No.2149 of 2008 by

its Judgment and Order dated 21st August 2017 and therefore the present

Applications may be listed for hearing.

3. Today, none appears for the applicants. The record indicates that,

even on earlier occasion, none appeared for the applicants.

With a view to grant an opportunity to the applicants, place the

the present Applications for directions on 8th February 2021.

4. If, on next occasion nobody appears on behalf of the applicants

this Court will be constrained to dismiss the present applications for non-

prosecution.

(A.S. GADKARI, J.)