Bombay High Court
Sunil Mohan Balwadkar And Ors vs Jayant Lunawat And Ors on 22 August, 2023
Author: G.S. Patel
Bench: G.S. Patel
924-ASWP-7885-2010.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7885 OF 2010
WITH
CIVIL APPLICATION NO. 80 OF 2022
IN
WRIT PETITION NO. 7885 OF 2010
WITH
INTERIM APPLICATION NO. 2082 OF 2021
IN
WRIT PETITION NO. 7885 OF 2010
WITH
INTERIM APPLICATION NO. 273 OF 2020
IN
WRIT PETITION NO. 7885 OF 2010
WITH
CIVIL APPLICATION (ST) NO. 33240 OF 2014
IN
WRIT PETITION NO. 7885 OF 2010
ARUN
RAMCHANDRA
SANKPAL
Digitally signed by
ARUN
Jayant Lunawat ...Petitioner
RAMCHANDRA
SANKPAL
Date: 2023.08.23
Versus
11:02:00 +0530
The State of Maharashtra & Ors ...Respondents
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924-ASWP-7885-2010.DOC
WITH
WRIT PETITION (ST) NO. 989 OF 2020
WITH
INTERIM APPLICATION NO. 2084 OF 2020
IN
WRIT PETITION (ST) NO. 989 OF 2020
WITH
WRIT PETITION NO. 7954 OF 2012
WITH
INTERIM APPLICATION NO 2724 OF 2021
IN
INTERIM APPLICATION NO. 2083 OF 2021
WITH
CONTEMPT PETITION (ST) NO. 20604 OF 2021
WITH
WRIT PETITION NO. 7986 OF 2021
WITH
INTERIM APPLICATION NO. 2764 OF 2022
IN
WRIT PETITION NO. 7986 OF 2021
WITH
INTERIM APPLICATION NO. 2822 OF 2022
IN
WRIT PETITION NO. 7985 OF 2021
WITH
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924-ASWP-7885-2010.DOC
WRIT PETITION (ST) NO. 25432 OF 2019
Mr HD Chavan, i/b TD Deshmukh, for the Petitioner in
WPST/989/2020.
Mr Akshay Kolse-Patil, with Rashmi Raghavan, Devansh Bheda &
Parth Jasani, i/b M/s Purnanand & Co, for the Petitioner in
WP/7885/2010.
Ms Molina Thakur, AGP, for State.
Mr Abhijit Kulkarni, for PMC/Respondents Nos. 2 to 4. in all WPs.
Mr Pavan S Patil, for Respondent No.16.
Mr Neel Pungliya, for Respondents Nos. 10 to 15.
CORAM G.S. Patel &
Kamal Khata, JJ.
DATED: 22nd August 2023 PC:-
1. The Record needs to be reorganized, scanned and digitized. We are told that a few pages in the Sur-Rejoinder and the Sur-Sur- Rejoinder (approximately) are missing and need to be replaced. We have lost count of how many Surs are involved in this process. But the missing Affidavits are to be included at the appropriate places by Monday, 28th August 2023.
2. Thereafter, the Registry is to scan the record in the lead matter and all connected matters with appropriate bookmarking. Soft copies will made available to all Advocates on request, provided they bring their own pen drives.
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3. There are many Interim Applications. For the purposes of scanning and digitizing, these are to be segregated in a separate digital volume.
4. The matter will be taken up on 13th September 2023 at 2.30 pm and thereafter on a day-to-day basis until the arguments are concluded. All Advocates must endeavour to constrain the time in oral arguments.
5. We permit the filing of concise notes of the arguments in advance, chronologies of dates and events and compilation of documents properly indexed and bookmarked. All these are to be in soft copy only and they are to be filed no later than by 11th September 2023.
6. List these matters for final hearing on 13th September 2023 at 2.30 pm. No further adjournments since the lead Petition is already 13 years old.
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