Bombay High Court
Rasik Narsingh Chauhan And Ors vs The State Of Maharashtra Thr Its ... on 20 June, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
31-ASWP-3511-2022.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3511 OF 2022
Rasik Narsingh Chauhan & Ors ...Petitioners
Versus
The State of Maharashtra through its Secrtary ...Respondents
Forest Department & Ors
Mr Drupad S Patil, for the Petitioners.
Mr AI Patel, Addl. GP, with Shruti Vyas, 'B' Panel Counsel, for the
Respondent-State.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 20th June 2022
PC:-
SHEPHALI
SANJAY
MORMARE
Digitally signed
1. The matter will have to be adjourned sine die since an SLP by SHEPHALI SANJAY MORMARE has been filed against the decision of this Court in Devkumar Date: 2022.06.20 15:39:08 +0530 Gopaldas Aggarwal & Ors v State of Maharashtra & Ors.1 By that decision, a Division Bench of this court inter alia distinguished the three-Judge bench decision of the Supreme Court in Godrej & Boyce Manufacturing Co Ltd & Anr v State of Maharashtra & Ors.2 1 2018 SCC OnLine Bom 2823.
2 2014 3 SCC 430.
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2. One or more Special Leave Petitions have been filed against the decision of the High Court in Devkumar Gopaldas Aggarwal. The Supreme Court has, we are informed, passed an order of status quo until further orders.
3. Consequently, since this matter is one of those covered by the SLPs, we adjourn this matter sine die with liberty to the parties to apply after the SLPs are disposed of.
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