Bombay High Court
Swapnil Baban Shinde vs State Of Maharashtra And Ors on 6 July, 2021
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
13. civil wp 2045-21.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2045 OF 2021
Swapnil Baban Shinde .. Petitioner
Versus
State of Maharashtra & Ors. .. Respondents
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Mr. Ramchandra Mendadkar for the Petitioner
Mr. R.S. Pawar, AGP for Respondent Nos. 1 to 3
Mr. Tejas Deshmukh for Respondent No. 4
...................
CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : JULY 6, 2021.
P.C.:
On 21.06.2021, this Court passed the following order:- " Respondent No. 3 - Collector, Pune may proceed with the hearing fixed on 22.06.2021 at 11.00 a.m. However, in the event of the Collector passing an order which is against the Petitioner, the same shall not be implemented for a period of two weeks from the date of service of the same on the Petitioner or his Advocate."
2. Today we are informed by the learned AGP appearing for Respondent Nos. 1 to 3 that the hearing fixed on 22.06.2021 has been concluded and orders are awaited. In view thereof, stand over to 22nd July, 2021.
3. We reiterate that if the order passed by the Collector is against the Petitioner, the same shall not be implemented for a period of two 1 of 2 ::: Uploaded on - 06/07/2021 ::: Downloaded on - 07/07/2021 04:48:18 :::
13. civil wp 2045-21.doc weeks from the date of service of the same on the Petitioner or his Advocate.
[ MILIND N. JADHAV, J. ] [ S. J. KATHAWALLA, J. ] 2 of 2 ::: Uploaded on - 06/07/2021 ::: Downloaded on - 07/07/2021 04:48:18 :::