Bombay High Court
Rajendra R Vishwakarma vs The State Of Maharashtra And 5 Others on 3 December, 2018
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 praecipe-wp 3094@3131@3132-18
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3094 OF 2018
Rajendra R. Vishwakarma ..Petitioner
Vs.
The State of Maharashtra & Ors. ..Respondents
WITH
WRIT PETITION NO.3131 OF 2018
Gaurav Shetty S/o.Pratibha Shetty ..Petitioner
Vs.
The State of Maharashtra & Ors. ..Respondents
WITH
WRIT PETITION NO.3132 OF 2018
P. V. Shetty ..Petitioner
Vs.
The State of Maharashtra & Ors. ..Respondents
-----
Mr.H.S. Anand for Petitioner in all W.P.s
Ms.Vrushali Maindad i/b. Mr.Abhijeet Desai for SRA.
-----
CORAM : G.S. KULKARNI, J.
DATE : 3rd DECEMBER, 2018 P.C.:
Not on board. Taken on board as a praecipe is moved on behalf of the petitioners.
1. These petitions are already listed for hearing on 6 December ::: Uploaded on - 03/12/2018 ::: Downloaded on - 28/12/2018 23:15:53 ::: 2 praecipe-wp 3094@3131@3132-18 2018. The apprehension of the petitioners is of some coercive measures being adopted by the SRA.
2. Learned Counsel for the SRA makes a statement that as the matter is subjudice, no coercive action is being taken by the officers of the SRA against the petitioners.
3. In view of the statement made by learned Counsel for the SRA, no protection is required to be granted. Accordingly, the matters be listed on their returnable date. The Court would hear the parties on 6 December 2018.
4. The parties to act on an authenticated copy of this order.
[G.S. KULKARNI, J.] ::: Uploaded on - 03/12/2018 ::: Downloaded on - 28/12/2018 23:15:53 :::