Bombay High Court
The State Of Maharashtra vs Hanmant Daulat Yadhav And Ors on 10 February, 2021
Bench: A.A. Sayed, Nitin W. Sambre
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CAO.91.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 91 OF 2019
IN
REVIEW PETITION (ST) NO.3452 OF 2019
IN
WRIT PETITION NO.5629 OF 2018
The State of Maharashtra & Ors. ....Applicants
V/s
Maharashtra Rajya Madhyamik Shala
Shikshaketar Sanghatanache
Mahamandal & Ors. ....Respondents
WITH
CIVIL APPLICATION NO.386 OF 2019
IN
REVIEW PETITION ST NO.1101 OF 2019
IN
WRIT PETITION NO.922 OF 2014
The Secretary, School Education
& Sports Department, Mantralaya & Ors ...Applicants
Vs
Mahavir Dattatray Vasagadekar & Ors. ...Respondents
WITH
CIVIL APPLICATION NO. 58 OF 2019
IN
REVIEW PETITION ST NO.1108 OF 2019
IN
WRIT PETITION NO.334 OF 2018
The Secretary, School Education
& Sports Department, Mantralaya & Ors ...Applicants
Vs
Suresh Bhanudas Shinde & Anr. ... Respondents
WITH
CIVIL APPLICATION NO.349 OF 2019
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CAO.91.2019.doc
IN
REVIEW PETITION ST NO.1160 OF 2019
IN
WRIT PETITION NO.924 OF 2014
The Secretary, School Education
& Sports Department, Mantralaya & Ors. ...Applicants
Vs
Smt. Anuradha V. Deshpande & Ors. ...Respondents
WITH
CIVIL APPLICATION NO. 7 OF 2020
IN
REVIEW PETITION ST NO.2296 OF 2019
IN
WRIT PETITION NO.12983 OF 2016
State of Maharashtra & Ors ...Applicants
Versus
Hamant Daulat Yadhav & Ors ...Respondents
WITH
CIVIL APPLICATION NO.89 OF 2019
IN
REVIEW PETITION ST NO.4968 OF 2019
IN
WRIT PETITION NO.7168 OF 2016
The Secretary, School Education & Sports
Department, Mantralaya & Ors ...Applicants
Versus
Shri. Sanjay Raghunath Chavan & Ors. ...Respondents
WITH
CIVIL APPLICATION NO.142 OF 2019
IN
REVIEW PETITION ST NO.8144 OF 2019
IN
WRIT PETITION NO.9284 OF 2018
The State of Maharashtra & Ors. ....Applicants
V/S
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CAO.91.2019.doc
Anil Ramchandra Mane & Ors. ....Respondents
Mr.A.A.Kumbhakoni, Advocate General with A. I. I. Patel, Addl. G. P.
with Mr.Akshay Shinde and Ms. P. N. Diwan, AGP for Applicant-
State in all Applications.
Mr. Narendra Bandiwadekar with Mr.Vinayak Kumbhar i/b. Mrs.
Ashwini N. Bandiwadekar for Respondent in CAO/91/2019.
Mr. Shrikant Patil with Mr.Arjun Pawar for Respondent in Review
Petition (ST) No. 1108 of 2019 in Writ Petition No. 334 of 2018.
Mr.Satish Raut for Respondents.
...
CORAM : A. A. SAYED &
NITIN W. SAMBRE, JJ
DATED : 10th FEBRUARY, 2021
P.C.:
All the above Civil Applications filed by the State seek
condonation of delay in filing the Review Petitions. The delay
ranges from 90 days to 3 years.
2. Learned Advocate General has placed reliance on the
judgment of the Supreme Court in Esha Bhatacharjee v/s.
Managing Committee of Raghunathpur Nafar Academy
& Ors., (2013) 12 SCC 649. He has invited our attention to
paragraph 21 of the judgment wherein principles for
condonation of delay have been broadly laid down.
3. There are no replies filed to the Civil Applications.
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CAO.91.2019.doc
4. For the reasons stated in the Civil Applications and
having regard to the principles laid down in the aforesaid
judgment, we are of the view that the delay is required to be
condoned.
5. In the circumstances, all the Civil Applications are
allowed in terms of prayer clause (a).
(NITIN W. SAMBRE, J.) (A. A. SAYED, J.)
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