VIJAY LULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Saluja, learned Advocate for Applicant and Ms. Tidke, learned APP for Respondent - State. None present for Intervenor.

(2.) By the present Criminal Revision Application, Revision Applicant - Accused No.6 is challenging rejection order dtd. 22/5/2015 passed by Additional Sessions Judge, Vasai on Application filed below Exhibit "104" in Sessions Case No.67 of 2008 seeking discharge under Sec. 227 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.").

(3.) Interim Application No.1054 of 2020 is filed by first informant Mrs. Sharda Natwarlal Patel for intervening in the Revision Application. However when the matter is listed for hearing before the Court, none was present on her behalf to prosecute the same on the previous date as also today. Revision Application is filed in 2015. Intervention is filed in 2020. Matter cannot be protracted further. It is the duty of the litigants and their Advocates to be vigilant, diligent in attending to matters.