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Bombay High Court

Paul Rozario Alvares Since Dec Thr Legal ... vs State Of Maharashtra Thr Its Chief ... on 28 August, 2023

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                   52 IA 14662.23 in WP 7623.2007.doc


 Dusane

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

            INTERIM APPLICATION NO. 14662 OF 2023
                            WITH
            INTERIM APPLICATION NO. 14663 OF 2023
                             IN
                WRIT PETITION NO.7623 OF 2007


 Shri. Paul Rozario Alvares                         ...Applicants
 since deceased thru' power of
 Attorney Rocky Paul Alvares & Ors.

         In the matter between :

 Shri. Paul Rozario Alvares                         ...Petitioners
 since deceased thru' power of
 Attorney Rocky Paul Alvares & Ors.

         Vs.

 State of Maharashtrea & Ors.                       ...Respondents



 Mr. D.J. Dalal i/by S.B. Deshmukh for Applicants.
 Ms. Sayali Bhaidkar              i/by       Ms.    Parasnis          for
 Respondent No. 6.
 Smt. M.S. Srivastava, AGP for Respondent Nos. 1
 to 5.

                               CORAM: MADHAV J. JAMDAR, J.

DATE: 28th August 2023 P.C.:

1. The Writ Petition is of the year 2007.
2. The relief sought in the Interim Application No. 14662 of 1 ::: Uploaded on - 29/08/2023 ::: Downloaded on - 30/08/2023 04:05:05 ::: 52 IA 14662.23 in WP 7623.2007.doc 2023 is for appointment of Receiver and for injunction and relief sought in the Interim Application No. 14663 of 2023 is for an amendment and impleading party in the Writ Petition.
3. It is an admitted position that in the Writ Petition which is pending since 2007, no stay is operating. The deceased-

Petitioner was the Ex-Serviceman. In fact, on 11th April 2019, a learned Single Judge has recorded the consensus between the learned Counsel appearing for the Petitioner and the Respondent No. 7 that the matter would be argued finally on 4th June 2019 and directed listing of the matter on 4th June 2019 at 3.00 pm.

4. Accordingly, the Writ Petition alongwith connected Interim Applications be listed for final hearing on 14th September, 2023.

(MADHAV J. JAMDAR, J.) 2 ::: Uploaded on - 29/08/2023 ::: Downloaded on - 30/08/2023 04:05:05 :::