Kalpana Ashokrao Chavan vs The State Of Maharashtra And ...
2021 Latest Caselaw 2499 Bom

                               1                  CA--2128-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 2128 OF 2021
                                      IN
                        WRIT PETITION NO. 7027 OF 2020


Kalpana D/o Ashokrao Chavhan                              ...Applicant

             Versus

The State of Maharashtra and Ors.                         ...Respondents


Mr A.B. Chalak, Advocate for Applicant
Mr S.G. Karlekar, A.G.P. for Respondents-State

                                CORAM : S.V. GANGAPURWALA AND
                                        SHRIKANT D. KULKARNI, JJ.

                                DATE      : 8th FEBRUARY, 2021

 PER COURT :

1. The learned counsel for the applicant submits that the applicant

had filed writ petition before this court. This court under order dated 19 th

January, 2021 directed the applicant to avail remedy in view of the

statement made by the State that the applicant has remedy before the

Joint Director and continued the interim protection granted by this court for

the period of fifteen (15) days.

2. The learned counsel submits that the applicant has approached

the appellate authority by filing appeal. However, the appellate authority is

not passing the interim orders nor final orders are passed as yet. Hearing

is scheduled in some matters on 9 th February, 2021 and in some matters,

hearing has taken place on 3rd February, 2021.

3. In fact, the appellate authority ought to have passed the orders.

2 CA--2128-2021

4. Now, as the final hearing has taken place in some matters and

in some matters, the dates are fixed for hearing on 9 th February, 2021, we

extend interim orders passed in favour of the applicant in the earlier writ

petitions decided under order dated 19 th January, 2021 till the decision by

the Joint Director in the appeal filed by the applicant

5. Needless to state, upon the judgment delivered by the Joint

Director, the interim orders passed by this Court shall automatically stand

vacated. No further orders are required to be passed.

6. The civil application is disposed of. No costs.

[ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ]

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