Ganesh Pundlik Dongare vs The State Of Maharashtra Thr The ...
2021 Latest Caselaw 2685 Bom

                                                              987-wp-2796-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO.2796 OF 2021

 Ganesh Pundlik Dongare                                ... Petitioner.

          Versus

 The State of Maharashtra
 and others                                            ... Respondents.
                                      ....
 Mr. V.D. Sapkal, Senior Counsel h/f Mr. K.B. Jadhavar, Advocate for
 the Petitioner.
 Mr. S.R. Yadav Lonikar, A.G.P. for Respondents / State.
                                      ....
                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 10th FEBRUARY, 2021 PER COURT:-

1. The learned senior counsel for the petitioner submits that the

petitioner had filed writ petition before this court. This court under

order dated 19th January, 2021 directed the petitioner to avail remedy

in view of the statement made by the State that the petitioner have

remedy before the Joint Director and continued the interim protection

granted by this court for further period of fifteen (15) days.

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2. The learned senior counsel submits that the petitioner has

approached the appellate authority by filing appeal. However,

the appellate authority is not passing the interim order nor final order

is passed as yet. Hearing is scheduled in some matters on

9th 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 order.

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 the interim orders passed in favour of the petitioner in the

earlier writ petitions decided under order dated 19th January, 2021

till the decision by the Joint Director in the appeal filed by the

petitioner.

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

Director, the interim order passed by this Court shall automatically

stand vacated. No further orders are required to be passed.

6. The Writ Petitions is disposed of. No costs.

 ( SHRIKANT D. KULKARNI )                      ( S.V. GANGAPURWALA )
         JUDGE                                          JUDGE
 S.P. Rane


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