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Bombay High Court

Babulala Sataji Jadeja And Ors vs State Of Maharashtra And Ors on 4 July, 2022

Author: M.G. Sewlikar

Bench: R. D. Dhanuka, M.G. Sewlikar

                                KVM

                                                                  1/2
                                                                                       1 - WP 3519 OF 2010.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN   Digitally signed by
          KANCHAN VINOD                       CIVIL APPELLATE JURISDICTION
VINOD     MAYEKAR
          Date: 2022.07.04
MAYEKAR   18:51:19 +0530


                                                WRIT PETITION NO. 3519 OF 2010

                                Popatbhai H.Shah & Ors.                           ..... Petitioners
                                      VERSUS
                                State of Maharashtra & Ors.                       ..... Respondents

                                                        ALONGWITH
                                                WRIT PETITION NO. 3090 OF 2010

                                Babulal D.Jadeja                                  ..... Petitioner
                                      VERSUS
                                State of Maharashtra & Ors.                       ..... Respondents

                                                        ALONGWITH
                                              CIVIL APPLICATION NO. 356 OF 2013
                                                            IN
                                               WRIT PETITION NO. 3090 OF 2010

                                Arvind H. Gada & Ors.                             ..... Petitioners
                                     VERSUS
                                Babulal S.Jadeja & Ors.                           ..... Respondents

                                Ms.Bijal Vora, i/b. Parinam Law Associates for the Petitioners in
                                WP/3519/2010.
                                Mr.A.A.Kumbhakoni, Advocate General, a/w. Mr.P.P.Kakade, G.P.,
                                Mr.A.I.Patel, Addl. G.P., Mr.M.S.Bane, A.G.P. for the State in both writ
                                petitions.
                                Mr.Ghanshyam B.Jadeja, s/o. Mr.B.S.Jadeja Petitioner no.1 present in
                                WP/3090/2010.

                                                         CORAM: R. D. DHANUKA AND
                                                                M.G. SEWLIKAR, JJ.

DATE : 4th JULY, 2022 P.C:-

Pursuant to the notice issued by this Court, Mr.Ghanshyam KVM 2/2 1 - WP 3519 OF 2010.doc Babubhai Jadeja, son of the petitioner no.1 is present in Court and seeks time to engage new advocate in view of the demise of the erstwhile advocate. Two weeks time is granted to engage new advocate. It is made clear that no further extension of time would be granted.
2. The petitioners in Writ Petition No. 3519 of 2010 are granted liberty to file an affidavit in rejoinder which shall be served upon the respondents' advocate before the next date.
3. Place the matter on board for hearing and final disposal at 2.30 p.m. on 11th August, 2022.
4. The parties are at liberty to file brief proposition of law, synopsis and compilation of judgments, if any, relied upon by them in support of their rival contentions with copy to be served upon other side in advance before the next date.

[M.G. SEWLIKAR, J.] [R. D. DHANUKA, J.]