Bhausaheb Raosaheb Andhalkar vs The State Of Maharashtra And Anr
2023 Latest Caselaw 10433 Bom

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION
                      WRIT PETITION NO. 5224 OF 2021
 Bhausaheb Raosaheb Andhalkar                 ...       Petitioner
         Versus
 The State of Maharashtra and anr.            ...       Respondents
                                    WITH
             INTERIM APPLICATION (ST) NO. 17260 OF 2023
             INTERIM APPLICATION (ST) NO. 16463 OF 2023
                                    .........
 Mr. Abhijeet Kulkarni i/b Jeevandatt M. Argade for the Petitioner.
 Mr. Shirish Gupte, Senior Advocate a/w Jagdish G. Aradwad (Reddy)
 for the Applicant in IA(st) 16463/2023.
 Ms. A. S. Pai, PP a/w S. V. Gavand, APP for the State.
 Mr. for Respondent No. 2.
                                 .........
                               CORAM : NITIN W. SAMBRE &
                                       N.R. BORKAR, JJ.

DATED : 9 OCTOBER 2023

P.C. :-

We have heard Mr. Gupte, learned senior counsel appearing for

the applicant. Drawing support from the judgment of Apex Court in

the matter of Divine Retreat Centre V/s. State of Kerala and ors.

Reported in (2008) 3 SCC 542, we are informed that since the relief

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23-WP-5224-21.odt

sought in the petition is affecting the rights of the applicant, he is

necessary party to the petition.

2. In response of above, learned counsel for the original petitioner/

complainant submits that the reply is already placed on record

objecting such prayer.

3. Office to take steps to place on record reply to the Interim

Application.

4. Stand over to 16 November 2023.

 ( N.R. BORKAR, J. )                    (NITIN W. SAMBRE, J.)




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