Bombay High Court
Jai Jawan Jai Kisan Pratishthan, Diskal ... vs The State Of Maharashtra And Anr on 1 April, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
522.WPNo.7422007
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.742 OF 2007
Jai Jawan Jai Kisan Pratishthan,
Diskal & Ors. ... Petitioners
versus
The State of Maharashtra & Ors. ... Respondents
.....
None for the Petitioners.
Mr.R.P.Kadam, AGP for the Respondent/State.
.....
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- APRIL 1, 2021 PC :
1 This Petition has been notified as per the list of matters as received from the office of the learned Government Pleader to have become infructuous. As per the office notice dated 16th March 2021, the Advocate for the petitioners/petitioners was called upon to give a praecipe in advance in case the petition has not become infructuous. Such praecipe has not been received in regard to this petition. Accordingly, the petition is disposed of as infructuous; however, with liberty to the petitioners to revive the petition in case something survives.
2 Disposed of in the above terms. No costs.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) Gaikwad RD 1/1 ::: Uploaded on - 03/04/2021 ::: Downloaded on - 03/04/2021 20:41:50 :::