Bombay High Court
A. G. Perarivalan vs State Of Maharashtra And Ors on 25 August, 2021
Author: Prithviraj K. Chavan
Bench: K.K. Tated, Prithviraj K. Chavan
17. IA 2002-21.odt
TRUSHA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TUSHAR
MOHITE
CIVIL APPELLATE JURISDICTION
Digitally signed by
TRUSHA TUSHAR
INTERIM APPLICATION NO. 2002 OF 2021
MOHITE
Date: 2021.08.30
17:22:41 +0530
IN
WRIT PETITION NO. 2969 OF 2021
A. G. Perarivalan ... Applicant
Versus
State of Maharashtra & Ors. ... Respondents
.........
Mr. N. Y. Ukey for the Applicant.
Mr. R. P. Kadam, AGP for the State.
Mr. Ashish Satpute for the Respondent No.2.
.........
CORAM : K.K. TATED &
PRITHVIRAJ K. CHAVAN, JJ.
DATE :AUGUST 25, 2021.
P.C. :-
. Heard.
2. By this interim application, the Applicant is seeking early hearing of Writ Petition No. 2969 of 2021.
3. The learned counsel for the Applicant submits that, as there is urgency in the present matter, he filed the present interim application.
4. On the other hand, the learned AGP for the State submits that this Court by order dated 30/07/2021 admitted the petition and hearing expedited. Therefore, there is no question of entertaining the present application.
Laxmi 1 / 217. IA 2002-21.odt
5. We heard both sides at length. Considering order dated 30/07/2021 passed by this Court, the following order is passed:
a. Registry is directed to place Writ Petition No. 2969 of 2021 for final hearing in weekly board as per its turn in the list of the expedited matters.
b. The interim application stands disposed of accordingly.
c. No order as to costs.
( PRITHVIRAJ K. CHAVAN, J. ) ( K.K. TATED, J. )
Laxmi 2 / 2