DEEPA DINESH PARAB Vs. SHIAVANADO DIGU KAVLEKAR

JUDGEMENT

(1.) Heard learned Counsel for the Respondents.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties. Learned Advocate Mr. Vibhav Amonkar waives service for Respondent No.1 and learned Additional Public Prosecutor Mr. Gaurish Nagvenkar waives service for Respondent No. 2.

(3.) This common judgment shall dispose of Writ Petition No. 758/2023(F) and Writ Petition No. 764/2023(F). Both these petitions have been on board for a considerable number of times, since they were heard and an interim order staying the trial before the Magistrate, was granted on 19/10/2023. On the past several occasions, none appeared for the Petitioner, even though the Respondents have been served and have put in their appearance. In the meanwhile, an interim order dtd. 19/10/2023, has been in operation in both these petitions and has effectively stalled continuation of the proceeding before the Trial Court for the past almost 6 months.