RASHMI UDAY SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition was listed time to time since 6th May, 2021. All the parties were represented through their respective counsels from the first date of listing.

(2.) Mr. Jethmalani, the learned Senior Advocate for the Petitioner advanced his arguments on a couple of dates and he has concluded his arguments, today.

(3.) We called upon Mr. Khambata, the learned Senior Advocate for the Respondent-State to advance his arguments. Upon hearing Mr. Khambata Bhagyawant Punde we noticed that the State has yet not filed affidavit in reply and dealt with factual assertions in the petition. We, therefore, deem it appropriate to defer the hearing of this petition by two weeks.