Bombay High Court
A. G. Perarivalan vs State Of Maharashtra And Ors on 30 July, 2021
Author: Prithviraj K. Chavan
Bench: K.K. Tated, Prithviraj K. Chavan
39 WP 2969-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2969 OF 2021
A. G. Perarivalan ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
.........
Mr. Nilesh Ukey for the Petitioner.
Mrs. S. S. Bhende, AGP for the State.
Mr. A. Satpute for the Respondent No.2.
.........
CORAM : K.K. TATED &
PRITHVIRAJ K. CHAVAN, JJ.
DATE :JULY 30, 2021. P.C. :- . Heard.
2. By this petition, under Article 226 of the Constitution of India, the Petitioner is challenging the order dated 20/08/2019 passed by Respondent No.2 and the Petitioner is also seeking other reliefs in the present matter.
3. Considering the submissions made by the learned counsel for the Petitioner and the grounds raised in the present matter, we are satisfied that the Petitioner has made out a case for following order:
Laxmi 1 / 2 ::: Uploaded on - 03/08/2021 ::: Downloaded on - 24/09/2021 02:23:58 :::39 WP 2969-21.odt a. Admit.
b. Hearing is expedited. c. Mr A. Satpute and Mrs. Bhende waives service for the Respondent No.2 and the State respectively. d. Registry is directed to place this writ petition for final hearing in
weekly board in the list of the expedited matters.
e. Liberty granted to the Petitioner to move for final hearing if the matter is not listed on board.
( PRITHVIRAJ K. CHAVAN, J. ) ( K.K. TATED, J. ) Laxmi 2 / 2 ::: Uploaded on - 03/08/2021 ::: Downloaded on - 24/09/2021 02:23:58 :::