RELIANCE INDUSTRIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 22/10/2021 this Court in Criminal Application No.1116 of 2019 has passed the following order :

(2.) The learned Advocate representing the Applicant in APL 1116 of 2021 states that since the regular Court did not allow physical mentioning, they have immediately moved a praecipe for placing the above matters on board. However, the Associate informed the Applicant that the matter will be placed on 13/12/2021. The learned Advocate for the Applicant further states that the Sessions Court is insisting on proceeding with the matter on 8/11/2021 in the absence of an extension of the ad-interim order dtd. 7/4/2021.

(3.) In view thereof, the ad-interim order dtd. 22/10/2021 passed in APL 1116 of 2021 shall continue to operate upto 18/11/2021.