M/S Paramount Pulses (P) Ltd. Thr ... vs Union Of India, Thr Its Secretary ...
2021 Latest Caselaw 72 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                      CRIMINAL WRIT PETITION NO. 31 OF 2009
(M/s. Paramount Pulses Private Limited, Nagpur Vs. Union of India, New Delhi and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.
                            Shri B.G. Kulkarni, Advocate for petitioner.
                            Shri Abhijeet Deshmukh, Advocate h/f Shri Ulhas Aurangabadkar,
                            Advocate for respondent No.1.
                            Shri S.M. Ghodeswar, APP for respondent Nos.2 to 11.


                            CORAM : V. M. DESHPANDE AND
                                    ANIL S. KILOR, JJ.

DATE : 4th JANUARY, 2021.

Perused the request letter given by the learned Chief Judicial Magistrate, Amravati, dated 04.12.2020, seeking extension of time to decide the criminal case, pending on the file of the said Court.

2. While disposing of the writ petitions (W.P. No.684/2010, W.P. No.786/2014 and W.P. No.31/2009) by common judgment dated 26.11.2019, the Court directed the petitioner in this petition to appear before the trial Court, where prosecution is pending, on 10.01.2020. However, from the letter dated 04.12.2020, it is clear that the applicant did not appear before the Court.

1.wp31.2009.odt

3. Today this Court could have taken a very stern action against the petitioner however, looking to the subsequent happening in the World, today we are giving some relaxation to the petitioner.

4. This request letter pertains to the Criminal Writ Petition No.31/2009. In this writ petition, the prosecution is pending before the learned Chief Judicial Magistrate, Amravati.

5. The petitioner in the Writ Petition No.31/2009, is hereby directed to appear before the Chief Judicial Magistrate, Amarvati, in R.C.C. No.1146/2006 without fail on 13.01.2021 at 11:00 a.m.

6. The time to decide R.C.C. No.1146/2006 is hereby extended by further four months from 13.01.2021.

                                   JUDGE                                      JUDGE
Prity