BALASAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) Mr Hon, learned Senior Advocate appearing for respondent No. 7 and respondent Nos. 10 to 12 submitted before this Court that, due to change in management, respondents were not in a position to file reply as directed vide order dated 18th February, 2020. It is also submitted by Mr Hon, learned Senior Advocate that the direction of this Court to deposit an amount of costs of Rs. 25,000/- each by respondent Nos. 10 to 12 is complied with.

(3.) On these submission, we invited the attention of Mr Hon, learned Senior Advocate, to our order dated 18 th February, 2020 and more particularly paragraph-3 wherein, this Court could not find any favour with the statement in the form of explanation to this Court about change of hands. As the learned Senior Advocate prayed for some time to file Additional affidavit-in-reply to comply order of this Court dated 18th February, 2020, we grant two weeks time, as a last chance, subject to the respondent Nos. 10 to 12 to deposit amount of cost of Rs. 35,000/- in this Court within one week from today.