Nienke Leida Hulshof vs State Of Maharashtra And Ors
2024 Latest Caselaw 2928 Bom

Bombay High Court

Nienke Leida Hulshof vs State Of Maharashtra And Ors on 31 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

Osk                                                                     4-Wp-3951-2023.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           CRIMINAL APPELLATE JURISDICTION

                     CRIMINAL WRIT PETITION NO. 3951 OF 2023

Nienke Leida Hulshof                                          ... Petitioner
         V/s.
The State of Maharashtra & Ors.                               ... Respondents



Mr. Anil Malhotra a/w. Mr. Ankit Malhotra, Ms. Angha Nimbkar, Mr. Durgesh
Jaiswal & Gulestan Dubash for Petitioner.
Mr. S. V. Gavand, A.P.P. for Respondent No.1-State.
Mr. Navin P. Sachanandani for Respondent Nos.2 to 5.


                                        CORAM : A. S. GADKARI AND
                                                SHYAM C. CHANDAK, JJ.

DATE : 31st January 2024.

P.C. :

1) Praecipe dated 30th January 2024 is moved by the learned

Advocate for the Petitioner, with a grievance that, though this Court had

directed the Respondent No.2 to continue with the interim arrangement

made earlier i.e. to continue to make payment of the accommodation charges

of the hotel, where Petitioner is presently stationed, the Respondent No.2 did

not make the payment on 29th January 2024 and the Hotel Administration

asked the Petitioner to make it good. A Tax Invoice generated by the

concerned hotel on 29th January 2024 at 9.49 p.m. is annexed to the

praecipe.

                     Osk                                                                       4-Wp-3951-2023.doc



                    2)                 Learned Advocate for the Respondent No.2 vehemently opposed

the pleadings in the praecipe and submitted that, the payment upto 29 th

January 2024 is made to the concerned hotel. However, no affidavit in

support of his contention is placed on record till time.

3) By Order dated 29th January 2024, we had closed the Petition for

Judgment. In view of the lengthy arguments advanced across the bar and

voluminous record produced before us, it may take some time to pronounce

the Judgment.

4) In view of the aforestated situation, we direct Respondent No.2

to deposit the accommodation charges of the Petitioner upto 6th February

2024 with the concerned hotel. The said payment be made by 5:00 p.m. of

tomorrow i.e. 1st February 2024.

5) Praecipe dated 30th January 2024 is accordingly disposed off.

( SHYAM C. CHANDAK, J. ) ( A.S. GADKARI, J. )

OMKAR KUMBHAKARN SHIVAHAR KUMBHAKARN Date:

2024.01.31 17:17:40 +0530