HEMRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Shri Tungar, advocate mentioned on behalf of Mrs.S.T.Kazi, advocate for the petitioner, that the interim order granted by this Court on 14.07.2017 was till 13.03.2020 and it is required to be continued. When we asked Shri Tungar, advocate that why the matter is mentioned contrary to the directions in the Notifcation dated 14th March, 2020 which states that in the week commencing from 16th March, 2020, the Courts would be taking up only urgent matters and ad interim and interim orders subsisting in the matter shall continue to operate, the learned advocate submitted that as the interim order was till 13th March 2020 only, request is made for continuing the same.

(2.) By order dated 14th July, 2017, the Court had directed issuance of notice to the Respondents making it returnable on 04th August, 2017 and it was directed that till then, criminal action should not be initiated against the petitioners. The order dated 04th August, 2017 reads as follows: Await service. Reissue notice to respondent/s returnable after (4) weeks i.e. 04/09/2017.

(3.) On 04th April, 2018, Court directed that the matter be listed on 02.05.2018 and further directed that interim order shall continue till then. On 02nd May, 2018, the matter was adjourned for 27.06.2018 and it was directed that interim order shall continue till then. On 29.06.2018, the matter was adjourned for 25th July, 2018 and interim order was continued till then. On 25th July, 2018, the matter was adjourned for 21.08.2018 and interim order was continued till then. On 21.08.2018, the matter was again adjourned for 18.09.2018 and interim order was continued till then. On 18 th September, 2018, the matter was adjourned for 16 th October, 2018 and interim order was continued till then. On 30th October, 2018, it was directed that the matter be listed after Dipawali Vacations and interim order was continued till then. On 30.11.2018, it was directed that the matter be listed after Christmas Vacation and interim order was continued till then. On 24.07.2019, the matter was adjourned for 07th August, 2019 and interim order was continued. On 24th September 2019, the matter was adjourned for 09th October 2019 and interim order was continued. On 06th January 2020, the matter was adjourned for 20th January, 2020 and interim order was continued till then. On 20th January 2020, the matter was adjourned for 17th February, 2020 and interim order was continued till then. There is no further order continuing the interim order.