Bombay High Court
Kausar Jahangir Sheikh Alias Kausar ... vs The State Of Maharashtra And Ors on 31 August, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
919-WP-338-2007
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISIDICTION
WRIT PETITION NO. 338 OF 2007
Vilas Shivram Pednekar .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
WITH
WRIT PETITION NO. 1173 OF 2007
WITH
CIVIL APPLICATION NO. 3084 OF 2007
Kausar Jahangir Sheikh Alias
Kausar Bashir Mujawar .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
Mr. S. B. Shetye for respondent no.6 - State Election
Commission.
Mr. R. S. Pawar, AGP for State.
C0RAM : DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : AUGUST 31, 2021
PC :
1. These petitions have been notified as per the list of matters as received from the office of the learned Government Pleader to have become infructuous. As per the office notice dated 27th August 2021, the Advocate for the petitioner/petitioners was called upon to give a praecipe in advance in case the petition has not become infructuous. Such praecipe has not been received in regard to these petitions. Accordingly, the petitions are disposed of as infructuous;
1919-WP-338-2007 however, with liberty to the petitioners to revive the petitions in case something survives.
2. Disposed of in the above terms. No costs.
3. Civil Application does not survive and stands disposed of.
(G. S. KULKARNI, J.) (CHIEF JUSTICE)
Digitally
signed by
PRAVIN
PRAVIN DASHARATH
DASHARATH PANDIT
PANDIT Date:
2021.09.06
11:21:21
+0530
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