SHEETAL DEVANG SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We are informed that at 10:57 a.m, the petitioner/applicant, who appears in-person, has sent a leave note. Perused the same. The grounds on which the leave note is filed, are identical to the grounds mentioned in the earlier leave note, with which, we have dealt with in detail in our order dated 14th October 2020.

(2.) This Bench has been specially constituted to hear the aforesaid petition/applications. Since the petitioner/applicant had failed to appear on three earlier occasions and had filed her leave note, on 14th October 2020, we had passed a detailed order. The order dated 14 th October 2020 reads thus:

(3.) As directed vide order dated 14 th October 2020, Registry has communicated the said order to the petitioner/applicant, who appears in- person. Even otherwise, the aforesaid order was available on High Court Official Website.