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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3692 OF 2017
WITH
CIVIL APPLICATION NO. 1725 OF 2017
IN
WRIT PETITION NO. 3692 OF 2017
Puran Madhukar Patil & Ors. ....Petitioners.
Vs.
The State of Maharashtra & Ors. ....Respondents.
ALONG WITH FOLLOWING OTHER CONNECTED MATTERS
WP NOS. 3693/2017 WITH CAW 1714/2017 IN WP 3693/2017,
WP NOS. 8984/2017,8985/2017, 8986/2017, 8987/2017,
8988/2017, 8989/2017, 9003/2017, 9309/2017, 9310/2017,
9311/2017, 9312/2017, 9313/2017, 9314/2017, 9321/2017,
9330/2017, WPST NOS. 23148/2017, 23149/2017
Mr. Prashant R. Katneshwarkar i/by Mr. Arvind G. Ambetkar for the
Petitioner in all the matters.
Mr. C.P. Yadav, AGP for the State in all matters.
CORAM : ANOOP V. MOHTA AND
SMT. BHARATI H. DANGRE, JJ.
DATE : 16 AUGUST 2017.
ORDER:-
By keeping all defences and contentions open, at this stage, in view of the order passed by this Court in similarly placed matter in Writ Petition No. 3692 of 2017, we are inclined to extent the stay/protection only in respect of impugned recovery, in all these 1/2 ::: Uploaded on - 22/08/2017 ::: Downloaded on - 28/08/2018 16:06:26 ::: ssm 2 904-wp3692.17gp.sxw Petitions also.
2 Mr. Yadav, the learned AGP to file reply within four weeks from today.
3 Stand over to 27 September 2017.
(BHARATI H. DANGRE, J.) (ANOOP V. MOHTA, J.) 2/2 ::: Uploaded on - 22/08/2017 ::: Downloaded on - 28/08/2018 16:06:26 :::