Bombay High Court
Asif Dawood Patel And Anr vs The State Of Maharashtra Thru Principal ... on 6 July, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
19-ASWP-29-2020.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 29 OF 2020
Asif Dawood Patel & Anr ...Petitioners
Versus
The State of Maharashtra Through Principal ...Respondents
Secretary, Revenue And Forest Department &
Ors
Mr Sukund Kulkarni, for the Petitioner.
Mrs Ashwini Purav, AGP, for State/Respondents Nos. 1 to 4.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 6th 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 three-Judge bench decision of the Supreme Court in Godrej & Boyce ARUN Manufacturing Co Ltd & Anr v State of Maharashtra & Ors.2 RAMCHNDRA SANKPAL Digitally signed by ARUN RAMCHNDRA SANKPAL Date: 2022.07.07 15:00:44 +0530 1 2018 SCC OnLine Bom 2823.
2 (2014) 3 SCC 430.
Page 1 of 26th July 2022 19-ASWP-29-2020.DOC
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.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 6th July 2022