(1.) The Petitioner/Applicant has yet again filed her leave note today. This is a third leave note filed by the Petitioner/Applicant, seeking deferment of hearing of the aforesaid petition along with connected applications, for the reasons mentioned in the said leave note dated 14.10.2020.
(2.) Having regard to the reasons set out in the leave note, we deem it necessary to address the same.
(3.) Vide administrative order dated 17th July 2020 passed by the Hon'ble the Chief Justice, our bench was constituted to hear the Writ Petition No. 6115 of 2019. On a representation made by the Petitioner/Applicant for urgent hearing of the matters wherein she is party, present petition along with connected applications were also assigned to this bench by the Hon'ble The Chief Justice vide an administrative order dated 28.07.2020. On 04.09.2020 we disposed of the Writ Petition No. 6115 of 2019 and connected applications by a detailed order, after which we commenced the hearing of the present petition along with connected applications on 04.09.2020. The Petitioner/Applicant on the said date submitted that the DGP, Maharashtra State or Chairperson of the Maharashtra State Commission for Women be directed to appear before the Court on the next date having regard to the gravity and seriousness of the allegations made by her in the aforesaid petition. In our order dated 04.09.2020 in Para 6 we have observed thus:-