Bombay High Court
Nayan Mohanbhai Patel And Ors vs The State Of Maharashtra And Ors on 19 July, 2022
Author: Gauri Godse
Bench: G.S. Patel, Gauri Godse
21-ASWP-12952-2019 WITH WP-12953-2019.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 12952 OF 2019
Nayan Mohanbhai Patel & Ors ...Petitioners
Versus
The State of Maharashtra & Ors ...Respondents
WITH
WRIT PETITION NO. 12953 OF 2019
Mohanbhai Ishwarbhai Patel & Ors ...Petitioner
Versus
The State of Maharashtra & Ors ...Respondents
Mr Vivek Walawalkar, i/b B Amin & Co, for the Petitioner in both
Petitions.
SHEPHALI Mr KS Thorat, AGP, for the Respondent-State in WP/12953/2019.
SANJAY
MORMARE
Digitally signed
by SHEPHALI
SANJAY
MORMARE
Date: 2022.07.19
18:07:23 +0530 CORAM G.S. Patel &
Gauri Godse, JJ.
DATED: 19th July 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 219th July 2022 21-ASWP-12952-2019 WITH WP-12953-2019.DOC three-Judge bench decision of the Supreme Court in Godrej & Boyce Manufacturing Co Ltd & Anr v State of Maharashtra & Ors.2
1. 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.
2. 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.
(Gauri Godse, J) (G. S. Patel, J)
2 2014 3 SCC 430.
Page 2 of 2
19th July 2022