Bombay High Court
Shri Naresh Babubhai Patel And Ors vs The Collector, Thane And Ors on 27 June, 2022
Author: Prithviraj K Chavan
Bench: G.S. Patel, Prithviraj K Chavan
58-ASWP-2657-2016++.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2657 OF 2016
Naresh Babubhai Patel & Ors ...Petitioners
Versus
The Collector, Thane & Ors ...Respondents
WITH
WRIT PETITION NO. 2659 OF 2016
Naresh Babubhai Patel & Ors ...Petitioners
Versus
The Collector, Thane & Ors ...Respondents
Mr RD Soni, i/b Ram & Co, for the Petitioners.
SHEPHALI
SANJAY Mr KS Thorat, AGP, for the Respondent-State.
MORMARE
Digitally signed by
SHEPHALI
SANJAY
MORMARE
Date: 2022.06.29
11:06:09 +0530
CORAM G.S. Patel &
Prithviraj K Chavan, JJ.
DATED: 27th June 2022
PC:-
1. The matter will have to be adjourned sine die since an SLP has been filed against the decision of this Court in Devkumar Gopaldas Aggarwal & Ors v State of Maharashtra & Ors.1 By that decision, a Division Bench of this court inter alia distinguished the 1 2018 SCC OnLine Bom 2823.
Page 1 of 227th June 2022 58-ASWP-2657-2016++.DOC three-Judge bench decision of the Supreme Court in Godrej & Boyce Manufacturing Co Ltd & Anr v State of Maharashtra & Ors.2
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.
(Prithviraj K Chavan, J) (G. S. Patel, J) 2 2014 3 SCC 430.
Page 2 of 227th June 2022