Dhanraj S/O. Sharnappa Patil And ... vs State Of Maharashtra, Through Its ...
2017 Latest Caselaw 6268 Bom

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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

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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.)