Bombay High Court
Suketu Dhirajlal Shah And Anr vs The State Of Maharashtra Through Its ... on 15 June, 2022
Author: M.G. Sewlikar
Bench: G.S. Patel, M.G. Sewlikar
903-ASWP-2236-2019.DOC
Rajshree
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
CIVIL APPELLATE JURISDICTION
RAJSHREE
RAJSHREE KISHOR
KISHOR MORE
MORE Date:
2022.06.17
14:28:53
+0530 WRIT PETITION NO. 2236 OF 2019
Suketu Dhirajlal Shah ...Petitioner
Versus
The State of Maharashtra & Ors ...Respondents
Mr Sukand Kulkarni, for the Petitioner.
Mr PG Sawant, AGP, for the State.
CORAM G.S. Patel &
M.G. Sewlikar, JJ.
DATED: 15th June 2022
PC:-
1. The matter will have to be adjourned sine die since an SLP has been fled 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 Manufacturing Co Ltd & Anr v State of Maharashtra & Ors .2
2. One or more Special Leave Petitions have been fled against the decision of the High Court in Devkumar Gopaldas Aggarwal.
1 2018 SCC OnLine Bom 2823.
2 (2014) 3 SCC 430.
Page 1 of 215th June 2022 903-ASWP-2236-2019.DOC 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.
(M.G. Sewlikar, J) (G. S. Patel, J)
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15th June 2022