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Bombay High Court

Adiwasi Paradhi Samaj Mahila Bachat Gat ... vs The State Of Maharashtra Through Its ... on 1 February, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

                                                                      18-52 (01.02.2024).odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                       918 WRIT PETITION NO. 7890 OF 2019

(Shaikh Jabbar Bahadur Vs. The State of Maharashtra Through Secretary and others)
                                               ...

                            CORAM          :   SMT. VIBHA KANKANWADI AND
                                               S. G. CHAPALGAONKAR, JJ.
                            DATE           :   1st FEBRUARY, 2024.
ORDER :

-

1. Around 11.15 a.m., message was received from the Police Commissioner, Chhatrapati Sambhajinagar that there is an accident of tanker carrying highly inflammable gas and the institutions, houses and other establishments were directed to be closed, which were within the area of 1 square kilometer and, therefore, decision was taken by the Hon'ble the Seniormost Administrative Judge, High Court of Bombay Bench at Aurangabad, to suspend the Court proceedings. It was also informed that Section 144(2) of the Code of Criminal Procedure was pressed into service for the said area. The matters could not be taken. Hence, the following matters to be listed on the dates mentioned against them.

2. The interim relief / undertaking / statement, if any, in these matters shall continue till next date.

Matters Date 918 WRIT PETITION NO. 7890 OF 2019 921 WRIT PETITION NO. 4044 OF 2019 WITH WRIT PETITION NO. 4382 OF 2003 WITH CIVIL APPLICATION NO. 2683 OF 2007 IN WP/4382/2003 WITH CIVIL APPLICATION NO. 223 07.02.2024 OF 2015 IN WP/4382/2003 922 WRIT PETITION NO. 8163 OF 2019 923 WRIT PETITION NO. 9553 OF 2019 925 WRIT PETITION NO. 1178 OF 2022 926 WRIT PETITION NO. 1209 OF 2022 [1] 18-52 (01.02.2024).odt 928 WRIT PETITION NO. 6697 OF 2022 929 WRIT PETITION NO. 10501 OF 2022 930 WRIT PETITION NO. 11088 OF 2022 08.02.2024 931 WRIT PETITION NO. 401 OF 2023 934 WRIT PETITION NO. 3307 OF 2023 935 WRIT PETITION NO. 5918 OF 2023 937 WRIT PETITION NO. 8815 OF 2023 939 WRIT PETITION NO. 9263 OF 2023 09.02.2024 940 WRIT PETITION NO. 10653 OF 2023 942 WRIT PETITION NO. 12618 OF 2023 945 WRIT PETITION NO. 14799 OF 2023 946 WRIT PETITION NO. 1004 OF 2024 947 FAMILY COURT APPEAL NO. 37 OF 2023 948 FAMILY COURT APPEAL NO. 75 OF 2023 949 WRIT PETITION NO. 6217 OF 2011 WITH CIVIL APPLICATION NO. 2591 OF 2012 IN WP/6217/2011 WITH CIVIL APPLICATION NO. 6883 OF 2022 IN WP/6217/2011 WITH CIVIL APPLICATION NO. 8474 OF 2023 IN WP/6217/2011 WITH WRIT PETITION NO. 8474 OF 2010 12.02.2024 WITH WRIT PETITION NO. 8505 OF 2011 WITH CIVIL APPLICATION NO. 14141 OF 2011 IN WP/6217/2011 WITH CIVIL APPLICATION NO. 7032 OF 2016 IN WP/6217/2011 WITH CIVIL APPLICATION NO.108 OF 2012 IN WP/6217/2011 950 WRIT PETITION NO. 2075 OF 2014 951 CIVIL APPLICATION NO. 389 OF 2024 IN WP/8569/2021 WITH WRIT PETITION NO. 7114 OF 2022 WITH WRIT PETITION NO. 8569 OF 2021 WITH CIVIL APPLICATION NO.

10206 OF 2023 IN WP/7114/2022




[ S. G. CHAPALGAONKAR ]                  [ SMT. VIBHA KANKANWADI ]
        JUDGE                                      JUDGE


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