SABINA YUSUF LAKDAWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The grievance of the Petitioner is that she is deprived entry in her matrimonial home since 3/7/2021. On 22/10/2021, the Division Bench of this Court (Coram : Nitin Jamdar and Sarang V. Kotwal, JJ.) passed the following Order :

(2.) It is submitted before us today that the Learned Magistrate had heard the Application on 26/10/2021 but has not pronounced the Order. It is also submitted that the Learned Magistrate is on leave upto 8/11/2021.

(3.) In view thereof, we request the Learned Magistrate to pass the order in the matter filed by the Petitioner and heard by him on 26/10/2021 on or before 10/11/2021, strictly on merits.