B.AMIT STHALEKAR,J. - (1.) In this case time for filing counter affidavit was granted on 24.3.2003 to the learned standing counsel but till date no counter affidavit has been filed. More than 14 years have passed. On 9.8.2017 three weeks and no more time was again granted for filing counter affidavit, even then counter affidavit has not been filed.
(2.) In this view of the matter, I do not intend to grant the respondents any further time to file the counter affidavit.
(3.) Heard Shri Satya Prakash, learned counsel for the petitioner and the learned standing counsel for the State respondents.;