HAJI MUNIR AHMED MANSOORI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Notice of Motion 506 of 2007 has been taken out by the intervenor praying for condonation of delay of 46 days in filing the objections to the report dated 6th August, 2007 and the objections be heard in accordance with law.

(2.) At the very outset we may notice that in this case arguments were heard and the case was reserved for judgment on 21st August, 2007, whereafter tile matter was mentioned and Counsel appearing for the petitioner stated that they wish to place certain documents on record and for that purpose an affidavit has been filed on behalf of the petitioner accompanied by number of documents. Prayer today before the Court is that these documents be taken on record and be considered before the judgment is pronounced.

(3.) To this, an affidavit in reply has been filed on behalf of respondent No. 10. It is stated that the documents annexed to this affidavit ought not to be taken on record because those documents were always in possession of the petitioner or atleast the petitioner was aware of the documents and to delay the proceedings they have been brought on record at such a belated stage.