Surekha Shailesh Gholap vs The State Of Maharashtra
2021 Latest Caselaw 15136 Bom

Rane                             1/2                 WP-1473-2014(SR.14)
                                                         October 20,2021.


IN THE HIGH COURT OF JUDICATURE AT BOMBAY

              CRIMINAL APPELLATE JURISDICTION

              WRIT PETITION NO. 1473 OF 2014


Surekha Shailesh Gholap                        .....Petitioner

       V/s.

1. The State of Maharashtra
and anr.                                       .....Respondents


                       ****
Mr. Sagar G. Talekar, Advocate for the petitioner.

Ms. M.R. Tidke, APP for State.


                    Coram : Sandeep K. Shinde, J.

Wednesday, 20th October, 2021.

P.C. :

1. Issue notice to respondent no.2 returnable on 3rd December, 2021.

2. Learned Counsel for the petitioner has placed on record, the terms of compromise entered into between the petitioner and the respondent who were the judgment debtor and decree holder respectively in Special Civil Suit/Darkhast No. 3078/2019. It is taken on record and marked "X-1" for identification.

Rane 2/2 WP-1473-2014(SR.14) October 20,2021.

3. Learned Counsel for the petitioner, submits that, in view of the compromise, petition is rendered infructous. List the matter on 3rd December, 2021 for consideration.

4. Interim relief, if any, shall continue to operate till the next date.

         Digitally
         signed by
         NEETA
NEETA    SHAILESH
SHAILESH SAWANT
SAWANT   Date:
         2021.10.21
         15:33:48
         +0530

                                                              (Sandeep K. Shinde, J.)