Mr. Brijesh Shrikant Tripathi vs The State Of Maharashtra And Ors
2018 Latest Caselaw 1231 Bom

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DDR

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION CIVIL WRIT PETITION NO. 11634 of 2012 WITH WRIT PETITION NO. 1321 OF 2013 WITH WRIT PETITION NO. 1672 OF 2013 WITH WRIT PETITION NO. 6152 OF 2013 WITH CIVIL APPLICATION NO. 222 OF 2017 IN WRIT PETITION NO. 6152 OF 2013 WITH WRIT PETITION NO. 8069 OF 2013 WITH CIVIL APPLICATION NO. 544 OF 2014 IN WRIT PETITION NO. 8069 OF 2013 WITH WRIT PETITION NO. 1104 OF 2016 WITH WRIT PETITION NO. 8526 OF 2017 WITH WRIT PETITION NO. 9730 OF 2017 WITH WRIT PETITION NO. 11952 OF 2017 WITH WRIT PETITION NO. 13066 OF 2017 WITH WRIT PETITION NO. 13643 OF 2017 WITH WRIT PETITION NO.13827 OF 2017 WITH WRIT PETITION NO. 13828 OF 2017 WITH

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WRIT PETITION NO. 13829 OF 2017 WITH WRIT PETITION NO. 13830 OF 2017 WITH WRIT PETITION NO. 4345 OF 2016 WITH WRIT PETITION NO. 6128 OF 2016 WITH WRIT PETITION NO. 7653 OF 2017 WITH WRIT PETITION NO. 7654 OF 2017 WITH WRIT PETITION NO. 11981 OF 2015 WITH WRIT PETITION NO. 12033 OF 2015 WITH WRIT PETITION NO. 6867 OF 2016 WITH WRIT PETITION NO. 10906 OF 2016 WITH WRIT PETITION NO. 6782 OF 2016 WITH WRIT PETITION NO. 11059 OF 2016 WITH WRIT PETITION NO. 12429 OF 2016 WITH WRIT PETITION NO. 267 OF 2017 WITH WRIT PETITION NO. 2606 OF 2017 WITH WRIT PETITION NO. 2607 OF 2017 WITH WRIT PETITION NO. 2612 OF 2017 WITH WRIT PETITION NO. 2741 OF 2017 WITH WRIT PETITION NO. 3011 OF 2017 WITH

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WRIT PETITION NO. 772 OF 2017 WITH WRIT PETITION NO. 4650 OF 2017 WITH WRIT PETITION NO. 5400 OF 2017 WITH WRIT PETITION NO. 5401 OF 2017 WITH WRIT PETITION NO. 796 OF 2017 WITH WRIT PETITION NO. 5447 OF 2017 WITH WRIT PETITION NO. 8249 OF 2017 WITH CIVIL APPLICATION NO. 1457 OF 2018 IN WRIT PETITION NO. 8249 OF 2017 WITH WRIT PETITION NO. 10068 OF 2017 WITH WRIT PETITION NO. 10263 OF 2017 WITH WRIT PETITION NO. 11787 OF 2017 WITH WRIT PETITION NO. 11811 OF 2017 WITH WRIT PETITION NO. 11812 OF 2017 WITH WRIT PETITION NO. 11814 OF 2017 WITH WRIT PETITION NO. 11815 OF 2017 WITH WRIT PETITION NO. 12074 OF 2017 WITH WRIT PETITION NO. 12221 OF 2017 WITH WRIT PETITION NO. 12422 OF 2017 WITH

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WRIT PETITION NO. 12889 OF 2017 WITH WRIT PETITION NO. 12525 OF 2017 WITH WRIT PETITION NO. 12886 OF 2017 WITH WRIT PETITION NO. 12887 OF 2017 WITH WRIT PETITION NO. 12888 OF 2017 WITH WRIT PETITION NO. 12890 OF 2017 WITH WRIT PETITION NO. 13137 OF 2017 WITH WRIT PETITION NO. 14067 OF 2017 WITH WRIT PETITION NO. 14296 OF 2017 WITH WRIT PETITION NO. 128 OF 2018 WITH WRIT PETITION NO. 117 OF 2018 WITH WRIT PETITION NO. 120 OF 2018 WITH WRIT PETITION NO. 122 OF 2018 WITH WRIT PETITION NO. 129 OF 2018 WITH WRIT PETITION NO. 536 OF 2018 WITH WRIT PETITION NO. 738 OF 2018 WITH WRIT PETITION NO. 1574 OF 2018 WITH WRIT PETITION NO. 661 OF 2018 WITH WRIT PETITION NO. 715 OF 2018 WITH

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WRIT PETITION NO. 732 OF 2018 WITH WRIT PETITION NO. 2013 OF 2018 WITH WRIT PETITION NO. 2413 OF 2018 WITH WRIT PETITION NO. 3134 OF 2018 WITH WRIT PETITION NO. 3500 OF 2018 WITH WRIT PETITION NO. 3897 OF 2018 WITH WRIT PETITION NO. 1288 OF 2018 WITH WRIT PETITION NO. 2772 OF 2018 WITH WRIT PETITION NO. 3046 OF 2018 WITH WRIT PETITION NO. 3878 OF 2018 WITH WRIT PETITION NO. 5953 OF 2018 WITH

WITH WRIT PETITION NO. 4166 OF 2018 WITH WRIT PETITION NO. 4167 OF 2018 WITH WRIT PETITION NO. 4168 OF 2018 WITH WRIT PETITION NO. 4169 OF 2018 WITH WRIT PETITION NO. 4170 OF 2018 WITH WRIT PETITION NO. 4207 OF 2018 WITH WRIT PETITION NO. 4748 OF 2018 WITH

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WRIT PETITION NO. 4749 OF 2018 WITH WRIT PETITION NO. 4750 OF 2018 WITH WRIT PETITION NO. 4751 OF 2018 WITH WRIT PETITION NO. 4752 OF 2018 WITH WRIT PETITION NO. 4753 OF 2018 WITH WRIT PETITION NO. 4754 OF 2018 WITH WRIT PETITION NO. 4755 OF 2018 WITH WRIT PETITION NO. 4756 OF 2018 WITH WRIT PETITION NO. 4757 OF 2018 WITH WRIT PETITION NO. 7655 O 2018 WITH WRIT PETITION NO. 9725 OF 2018 WITH WRIT PETITION (ST) NO. 13760 OF 2017 WITH WRIT PETITION NO. 9447 OF 2018 WITH WRIT PETITION NO. 9448 OF 2018 WITH WRIT PETITION NO. 9449 OF 2018 WITH WRIT PETITION NO. 9465 OF 2018 WITH WRIT PETITION NO. 9466 OF 2018 WITH WRIT PETITION NO. 9467 OF 2018 WITH WRIT PETITION NO. 9490 OF 2018 WITH

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WRIT PETITION NO. 9460 OF 2018 WITH WRIT PETITION NO. 9461 OF 2018 WITH WRIT PETITION NO. 9462 OF 2018 WITH WRIT PETITION NO. 9491 OF 2018 WITH WRIT PETITION NO. 9512 OF 2018 WITH WRIT PETITION NO. 9513 OF 2018 WITH WRIT PETITION NO. 9515 OF 2018 WITH WRIT PETITION NO. 9516 OF 2018 WITH WRIT PETITION NO. 9517 OF 2018 WITH WRIT PETITION NO. 9519 OF 2018 WITH WRIT PETITION NO. 9596 OF 2018 WITH WRIT PETITION NO. 9727 OF 2018 WITH WRIT PETITION NO. 9733 OF 2018 WITH WRIT PETITION NO. 9734 OF 2018 WITH WRIT PETITION NO. 10135 OF 2018 WITH WRIT PETITION (L) NO. 1365 OF 2018 ............

Mr. N.V. Bandiwadekar, Mr. Abhijit Kandarkar, Mr. Mandar Bagkar, Mr. Sagar Mane, Ms. Ashwini Bandiwadekar, Mr. Sharad Tanaji Bhosale, Mr. Chetan Patil, Mr. Prashant Bhavake, Mr. Prathamesh Bhargude, Ms. Manisha Devkar, Mr. L.S. Deshmukh, Mr. I.M. Khairadi, Mr. S.P. Sarnath, Mr. Ashutosh Gole, Mr. Saurabh Oka, Mr. S.A. Rajeshirke,

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Mr. Manoj Harit, Mr. R.C. Sadasivan, Mr. Swaraj Jadhav, Mr. Sachin Thorat for the petitioners in above group.

Mr. V.M. Mali, AGP, Mr. S.B. Kalel, AGP and Ms. Kavita Solunke, AGP for the State.

Mrs. Shruti D. Vyas, 'B' Panel Counsel for the State.

Mr. Rajendra Anbhule, Vishwas Devkar, Onkar Warange, Kumud Bhatia, Kishor Patil, Pranita Hingmire, V.S. Talkute, Vaibhav Patankar, A.A. Garge, T.D. Deshmukh, for respondents in above various matters.

............

CORAM : B.R.GAVAI & M.S. KARNIK, JJ. DATE : 7th SEPTEMBER , 2018 P.C. :

We find it appropriate that learned Counsel for the

petitioners, who are appearing in these matters, examine as to

whether these matters are covered by our earlier judgment or

not.

2. Learned Counsel for the petitioners to prepare the

list of the matters which according to them are covered by the

judgment of the Division Bench of this Court in Writ Petition No.

8587 of 2016 along with companion matters to the learned

Government Pleader. The same shall be done within one week

from today.

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3. The office of the learned Government Pleader shall

verify the same and give their endorsement on the list submitted

by the petitioners within a period of three weeks from today.

4. After such list is submitted to the Registry, the

Registry shall list all those matters given in the list under the

Caption "for final disposal" on 6th October, 2018.

(M.S. KARNIK, J.) ( B.R.GAVAI, J.)