Bombay High Court
Rational Art And Press Private Limited vs State Of Maharashtra And 3 Ors on 14 September, 2023
Author: G.S. Patel
Bench: G.S. Patel
901-OSWP-3008-2021.DOC
Sumedh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3008 OF 2021
Rational Art & Press Pvt Ltd ...Petitioner
Versus
State of Maharashtra & Ors ...Respondents
Dr Veerendra Tulzapurkar, Senior Advocate, with Sanjay Kadam,
SUMEDH
NAMDEO Sanjeel Kadam, Sayalee Rajpurkar, Nitisha Lad, Soham Salvi,
SONAWANE
i/b Kadam & Co, for the Petitioner.
Digitally signed by
SUMEDH NAMDEO
SONAWANE
Dr Birendra Saraf, Advocate General, with Abhay L Patki, AGP,
Date: 2023.09.15
10:33:25 +0530
Vilasini Subramanyam, for the Respondent-State.
Mr Yashodeep Deshmukh, with Kunal Waghmare, i/b Sunil
Sonawane, for the Respondent-BMC.
CORAM G.S. Patel &
Kamal Khata, JJ.
DATED: 14th September 2023
PC:-
1. Arguments concluded.
2. List the matter for orders on Wednesday, 20th September 2023.
3. In this matter, we have noticed that there were at least two compilations that included additional factual material, (i.e., not Page 1 of 2 14th September 2023 ::: Uploaded on - 15/09/2023 ::: Downloaded on - 16/09/2023 02:44:53 ::: 901-OSWP-3008-2021.DOC copies of statutes and judgments) but these were never part of the record. We understand that in the course of a hearing this frequently happens. The Registry will need to identify some sort of a procedure, whether by way of a practice note or otherwise, so that such additional factual material ultimately forms part of the record and is digitized. This is necessary for reference in the final judgment as also if the matter is taken higher.
4. In the present case, we direct the registry to take the two compilations on record, provide the appropriate sequential page numbering and to completely digitize the record before the next date.
(Kamal Khata, J) (G. S. Patel, J) Page 2 of 2 14th September 2023 ::: Uploaded on - 15/09/2023 ::: Downloaded on - 16/09/2023 02:44:53 :::