23-wp6164-21.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6164 OF 2021
Swapnil T. Kudale ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO.632 OF 2021
WITH
WRIT PETITION NO.631 OF 2021
WITH
WRIT PETITION NO.633 OF 2021
WITH
WRIT PETITION NO.634 OF 2021
WITH
WRIT PETITION NO.6183 OF 2021
WITH
WRIT PETITION NO.6180 OF 2021
WITH
WRIT PETITION NO.6184 OF 2021
WITH
WRIT PETITION NO.6176 OF 2021
WITH
WRIT PETITION NO.6179 OF 2021
WITH
WRIT PETITION NO.635 OF 2021
WITH
WRIT PETITION NO.869 OF 2021
WITH
WRIT PETITION NO.6177 OF 2021
WITH
WRIT PETITION NO.6166 OF 2021
WITH
WRIT PETITION NO.6185 OF 2021
WITH
WRIT PETITION NO.6186 OF 2021
WITH
WRIT PETITION NO.6182 OF 2021
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23-wp6164-21.doc
Mr.Prashant Bhavake for the Petitioners in all the above Writ
Petitions.
Mr.N.K. Rajpurohit, AGP with Ms.N.C. Walimbe, AGP with Mrs.P.J.
Gavhane, AGP and Ms.K.N. Solunke, AGP for the State -
Respondent in the above Writ Petitions.
CORAM : R.D. DHANUKA &
ABHAY AHUJA, JJ.
DATE : 1ST OCTOBER, 2021.
P.C. :-
1. The above matters are on board and are mentioned out of turn at 2.45 p.m. by the learned counsel for the petitioners.
2. Mr.Bhavake, learned counsel for the petitioners tenders a copy of the judgment delivered by this Court on 22nd July, 2021 in Writ Petition No.168 of 2021 filed by Sandip Dilip Thorat vs. State of Maharashtra & Ors. and would submit that the issues involved in this batch of petitions is covered by the said judgment. A copy of the said judgment is handed over to the learned AGP for consideration. Mr.Rajpurohit, learned AGP states that he will consider the judgment and would make a statement whether the issue involved in these petitions are covered by the said judgment or not on the next date.
3. Place the above matters on board for directions on 13 th October, 2021.
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