Bombay High Court
New Janta Sra Chs Ltd.Secretary Of Ashok ... vs State Of Maharashtra Through, The High ... on 12 December, 2018
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 908-wp 2285-18
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2285 OF 2018
SLK Buildcon Pvt. Ltd. ..Petitioner
Vs.
State of Maharashtra & Ors. ..Respondents
WITH
WRIT PETITION NO.2349 OF 2018
New Janta SRA CHS Ltd. Secretary
of Ashok Anant Gangavane ..Petitioner
Vs.
State of Maharashtra through the
High Power Committee, Government
of Maharashtra ..Respondent
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Dr.Birendra Saraf, Mr.Vaibhav C., Ms.Vilema Shah i/b. M/s.Hariani &
Co. for Petitioner in WP No.2285/18.
Mr.Mayur Khandeparkar i/b. Mr.Tejas Shah for Petitioner in WP
No.2349/18.
Mr.Amit Shastri, AGP for State-Respondent No.1.
Mr.Jagdish Reddy (Aradwad) for Respondent Nos.2 to 4.
Mr.Rohan Kadam with Ms.Asha Nair, Ms.Prajakta Samel i/b. M/s.
Diamondwala & Co. for Respondent No.5.
Mr.Jayesh Vyas for Respondent Nos.8 and 9.
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CORAM : G.S. KULKARNI, J.
DATE : 12th DECEMBER, 2018 P.C.:
In pursuance of the administrative order passed by the Hon'ble Chief Justice on 1 December 2018, learned Counsel for the parties have moved this Court praying that in pursuance of the order passed by the ::: Uploaded on - 13/12/2018 ::: Downloaded on - 27/12/2018 06:04:01 :::
2 908-wp 2285-18 Supreme Court in a Petition for Special Leave to Appeal No.12627 of 2018, these petitions are required to be heard expeditiously within a period of four months and the same be taken up for final hearing.
2. Record indicates that this Court (G.S. Patel, J.) by an order dated 25 July 2018 directed to list these petitions for final hearing on 4 September 2018 also thereafter the petitions were listed for hearing.
3. Considering that only a week's time is available before the Court closes for Christmas Vacation which is too short, it would be appropriate if these petitions are listed for final hearing immediately after the vacation in January 2019. Accordingly, list the petitions for final hearing on 7 January 2019 at 03.00 p.m.
4. The parties are put to notice that hearing of these petitions would be taken on day to day basis from 7 January 2019 onwards and no request for adjournment on any count shall be entertained.
[G.S. KULKARNI, J.] ::: Uploaded on - 13/12/2018 ::: Downloaded on - 27/12/2018 06:04:01 :::