Citation : 2022 Latest Caselaw 115 Bom
Judgement Date : 4 January, 2022
(1) 26.wp.1091.2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO.1091 OF 2019
Smt. Narmadabai wd/o Pandurang Thokal
Vs.
Narayan s/o Dattaram Jadhao and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mrs. Sonali Saware Gadhawe, Advocate for petitioner.
Mr. D. V. Mahajan, Advocate for respondent Nos.1 and 2.
Mr. S. S. Nemade, Advocate for respondent No.3.
Mr. I. J. Damle, APP for respondent No.4/State.
CORAM : AVINASH G. GHAROTE, J.
DATE : 04/01/2022
Mr. D. V. Mahajan, learned counsel for the respondent Nos.1 and 2 submits that the complaint before J.M.F.C. has been dismissed in default on 21.04.2017, in view of which, the present petition which challenges an interim order passed below Exh.1 dated 21.06.2014 and the judgment of the Sessions Court dated 20.12.2016 in revision, has been rendered infructuous.
Mrs. Sonali Saware Gadhawe, learned counsel for the petitioner, seeks time to take instructions, considering which, list the matter on 11.01.2022.
JUDGE
Digitally signed byANANT R Sarkate SARKATE Signing Date:05.01.2022 17:28
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