Suhas Shridhar Shahane And Anr vs The State Of Maharashtra Thru ...
2021 Latest Caselaw 12196 Bom

                                                                            38. civil wp 5382-19.doc

R.M. AMBERKAR
(Private Secretary)
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                       WRIT PETITION NO. 5382 OF 2019

                      Suhas Shridhar Shahane & Anr.                  .. Petitioners
                                 Versus
                      The State of Maharashtra & Ors.                .. Respondents
                                                  ..................
                       Mr. Girish S. Godbole a/w. Mr. Dilip Bodake for the Petitioners
                       Mr. R.S. Pawar, Addl. G.P. for the State.
                                                     .................
                                                       CORAM : S.J. KATHAWALLA &
                                                                       MILIND N. JADHAV, JJ.

                                                      DATE      : AUGUST 31, 2021.

                      P.C.:

Heard Mr. Godbole, learned Advocate for the Petitioners at

some length. After Mr. Godbole concluded his arguments and was

directed to handover his written submissions, learned AGP states that

he has a preliminary objection to the filing of the present Writ Petition

and wants to rely upon certain Judgments of the Apex Court in

support of his objection. The preliminary objection is admittedly not

raised in the affidavit in reply filed on behalf of the State.

Mr.Godbole before commencing his arguments today, tendered a note

containing the relevant dates and events which included the

submissions of the learned AGP. Learned AGP went through the same

and confirmed its correctness without making a whisper about any

preliminary objections at his end. Though we will be considering the

preliminary objections, such conduct on the part of the learned AGP

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38. civil wp 5382-19.doc

has lead to wastage of substantial time and is therefore strongly

deprecated.

2. Stand over to 14th September, 2021.

                                  [ MILIND N. JADHAV, J. ]                 [ S. J. KATHAWALLA, J. ]

          Digitally signed
          by SWAROOP
SWAROOP   SHARAD
SHARAD    PHADKE
          Date:
PHADKE    2021.09.06
          19:42:01 +0530




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