Harjit Singh Tirath Singh Sawhney vs The State Of Maharashtra And ...
2022 Latest Caselaw 5177 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


             924 CRIMINAL APPLICATION NO.1830 OF 2021
                         IN WP/528/2014

                    HARJIT SINGH TIRATH SINGH SAWHNEY
                                    VERSUS
                   THE STATE OF MAHARASHTRA AND OTHERS
                                       ...
                    Advocate for Applicant : Party-In-Person
                   APP for Respondent-State : Mr. R. B. Bagul
                                       ...
                             WITH WP/528/2014
                                       ...

                                    CORAM : SMT.VIBHA KANKANWADI, J.
                                    DATE   : 08-06-2022

ORDER :

1. After hearing the party-in-person for a period, it is necessary to know as to whether he has filed any second appeal challenging the Judgment and decree passed in Regular Civil Appeal No.338 of 2008 by learned District Judge-1, Aurangabad on 02-05-2017.

2. Party-in-person is hereby directed to produce the copy of the second appeal, if any, and should also state and produce the certified copy or authenticated copy of any order that has been passed in that second appeal.

3. The documents, as above, be produced on or before 21-06-2022.

4. Place the matter for further consideration on 22-06-2022.

(SMT. VIBHA KANKANWADI) JUDGE vjg/-.