Bombay High Court
Sakharam Shankar Navasare And Ors vs State Of Maharashtra Thr. Gp And Ors on 27 July, 2022
Author: R. D. Dhanuka
Bench: R. D. Dhanuka
KVM
1/2
praecipe 2 - WP 8277 OF 2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN Digitally signed by
CIVIL APPELLATE JURISDICTION
KANCHAN VINOD
VINOD MAYEKAR
Date: 2022.07.29
MAYEKAR
WRIT PETITION NO. 8277 OF 2021
12:02:42 +0530
Sakharam Shankar Navsare & Ors. ..... Petitioners
VERSUS
The State of Maharashtra & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 6923 OF 2021
Rajendra Vitthal Shete ..... Petitioner
VERSUS
The State of Maharashtra & Ors. ..... Respondents
Mr. R.R.Tripathi for the Petitioners in both the writ petitions.
No records and proceedings.
CORAM: R. D. DHANUKA AND
KAMAL KHATA, JJ.
DATE : 27TH JULY, 2022 P.C:-
Matters are mentioned, not on board by the learned counsel for the petitioners for speaking to the minutes of the order dated 25 th July, 2022.
2. Learned counsel for the petitioners states that ad-interim order dated 25th July, 2022 was already in force when order dated 25th July, 2022 was passed by this Court while granting circulation for 14 th KVM 2/2 praecipe 2 - WP 8277 OF 2021.doc September, 2022. Statement is accepted.
3. It is clarified that the ad-interim relief, if any, in these two petitions to continue till 14th September, 2022.
4. The petitioners are directed to convey this order to the respondents' advocate. Praecipe is disposed off.
[KAMAL KHATA, J.] [R. D. DHANUKA, J.]