Balaji Baliram Mupade And Another vs The State Of Maharashtra And ...
2021 Latest Caselaw 5143 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                    98 CIVIL APPLICATION NO.3931 OF2021
                               IN WP/4115/2013

           BALAJI BALIRAM MUPADE AND ANOTHER
                            VERSUS
        THE STATE OF MAHARASHTRA AND ANOTHER
                                ...
 Advocate for Applicants : Mr. S. R. Barlinge h/f Mr. C.R. Thorat
        AGP for Respondent-State: Mr. P.K. Lakhotiya

                                              ...

                                    CORAM : S. V. GANGAPURWALA &
                                              SHRIKANT D. KULKARNI, JJ.

DATED : 22nd MARCH , 2021.

...

PER COURT :

1. Learned counsel for the applicants submits that after the

judgment by Apex Court in the present matter, the petitioner

could lay his hand on some documents which are sought to be

produced. So also the petitioners seek leave to amend.

2. We have heard the learned AGP for the respondents.

3. If the petitioners are allowed to produce the additional

documents, its admissibility will have to be considered after the

say of the non-applicants. The non-applicants will have every

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opportunity to controvert the documents.

4. In view of above, civil application is allowed in terms of

prayer clause "B". Necessary amendment be carried out within

14 days.

5. Civil application is disposed of.

(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.)

vsm/-