Bombay High Court
Deepak Ananda Patil And Ors vs The State Of Maharashtra And Ors on 14 October, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
504-wp 4647@4609@[email protected] Prajakta Vartak IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.4647 OF 2021 Shri. Deepak Ananda Patil & Ors. ...Petitioners V/s. State of Maharashtra & Ors. ...Respondents AND WRIT PETITION NO.4609 OF 2021 Vanita Sachin Gaikwad ...Petitioner V/s. The State of Maharashtra & Ors. ...Respondents AND WRIT PETITION (ST.) NO.5518 OF 2021 Kuber Gunda Bhatmare & Ors. ...Petitioners V/s. The State of Maharashtra & Ors. ...Respondents AND WRIT PETITION (ST.) NO.5520 OF 2021 Sou. Shakuntala Shivajirao Kadam & Ors. ...Petitioners V/s. The State of Maharashtra & Ors. ...Respondents ----- Mr. Y. S. Jahagirdar, Senior Advocate with Mr. Surel Shah for Petitioners. Mr. P. P. Kakade, GP with Ms. Vaishali Nimbalkar, AGP for State. Mr. P. D. Dalvi i/b. Mr. Kedar Patil for Respondent Nos. 3 to 8. Mr. Riddhi Natekar i/b. Mr. Advaid Aghase for Respondent No.9. ----- Digitally signed PRAJAKTA by PRAJAKTA SAGAR SAGAR VARTAK Date: CORAM : G. S. KULKARNI, J.
VARTAK DATE : OCTOBER 12, 2021 2021.10.16 14:40:25 +0530 PC :
1. Stand over to 26 October, 2021.1/2
504-wp 4647@4609@[email protected]
2. In the meantime, the ad-interim order passed on 31 March, 2021 continued by subsequent orders shall continue to operate.
3. The parties are put to notice that on the adjourned date of hearing, the Court shall proceed to hear the parties and make an endeavour to dispose of the petition.
(G. S. KULKARNI, J.) 2/2