Bombay High Court
Satish Balbhim Suryawanshi And Others vs The State Of Maharashtra And Another on 4 June, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
(1) 11-wp-6178-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
11 WRIT PETITION NO.6178 OF 2019
SATISH BALBHIM SURYAWANSHI AND OTHERS ..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Rajeev M. Gaikwad and Mr. Chandrakant D.
Biradar, Advocates for the Petitioners.
Mr. S. B. Pulkundwar, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATED : 04th JUNE, 2019. PER COURT:-
1. The grievance of petitioners is that the Appeal is filed before respondent no.2 and same is not being decided.
2. It appears that the appeal is filed on 21.02.2019. The authority certainly would decide the appeal on its own merits, in accordance with law and expeditiously.
3. Writ Petition is disposed of. No costs.
(MANGESH S. PATIL) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/June-19 ::: Uploaded on - 07/06/2019 ::: Downloaded on - 14/07/2019 09:30:40 :::