Shaikh Bashir Shaikh Abdul vs The State Of Maharashtra And ...
2021 Latest Caselaw 2995 Bom

                                       1                             wp 13897.2019

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                 WRIT PETITION NO. 13897 OF 2019
                 SHAIKH BASHIR SHAIKH ABDUL
                           VERSUS
            THE STATE OF MAHARASHTRA AND OTEHRS
                              ...
         Advocate for Petitioner: Mr. B. L. Sagar
                         Killarikar
       AGP for Respondents/State: Mr. S. G. Karlekar
      Advocate for Respondents No. 7 to 9: Mr. V. D.
          Hon, Senior Advocate i/b. Mr. A. V. Hon
                              ...

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

                               DATE:       15th FEBRUARY, 2021

 PER COURT:

1. Mr. Sagar Killarikar, learned Counsel for the

petitioner relies on the judgment of this Court in

Writ Petition NO. 1893 of 2014. The respondents

no. 7 and 8 were the respondents in the said writ

petition. According to the learned Counsel, the

said judgment covers the present issue involved in

the present petition.

2. Mr. Hon, the learned Senior Advocate submits

that respondents no. 7 and 8 have assailed the

said judgment before the Apex Court and the

Special Leave Petition is still pending. Because

2 wp 13897.2019

of Covid-19 pandemic, the Apex Court was not

taking up matters, the physical hearing was not

conducted before the Apex Court and submits that

matters were not taken up. The learned Senior

Advocate submits that four (4) weeks time be

granted, respondents would move the matter before

the Apex Court.

3. In light of that, stand over to 15.03.2021.

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

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