Bombay High Court
Salim Abdul Subhan Shaikh Secretary, ... vs State Of Maharashtra Through The Dept. ... on 23 September, 2022
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
907-wp4515-22.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
VASANT Digitally signed by
VASANT ANANDRAO
ANANDRAO IDHOL
Date: 2022.09.23
IDHOL 18:09:54 +0530 WRIT PETITION NO.4515 OF 2022
Salim Abdul Subhan ...Petitioner
V/s.
State of Maharashtra & Ors. ...Respondents
Mr.Sandeep M. Phatak for the Petitioner.
Mr.A.I. Patel, Addl.GP and Mr.R.P. Kadam, AGP for the State -
Respondent No.1.
Mr.Vishwanath Patil for the Respondent Nos.2 and 3.
CORAM : R.D. DHANUKA &
KAMAL KHATA, JJ.
DATE : 23RD SEPTEMBER, 2022. P.C. :-
1. Learned counsel for the respondent nos.2 and 3 seeks two weeks time to file affidavit in reply. If the State Government proposes to file affidavit in reply, the same shall be filed within two weeks from today. It is made clear that no further extension of time would be granted. Rejoinder, if any, shall be filed within one week thereafter. The parties are at liberty to file brief proposition of law, synopsis and compilation of judgments which they propose to rely upon in support of their rival contentions with a copy to be served upon other side in advance before the next date. The parties are put 1/2 907-wp4515-22.doc to notice that this Court will make an endevour to dispose off the writ petition finally at the admission stage subject to time constraint.
2. Place the matter on board under the caption of directions on 10th November, 2022 to enable this Court to fix the early date of hearing.
(KAMAL KHATA, J.) (R.D. DHANUKA, J.)
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