Sachin Baliram Tawar vs The State Of Maharashtra And ...
2021 Latest Caselaw 3213 Bom

                                                         941-wp-3177-21 (+2)
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                        WRIT PETITION NO. 3177 OF 2021
 Sachin S/o Baliram Tawar                       ... Petitioner.
          Versus
 The State of Maharashtra
 and others                                     ... Respondents.

                                      ....
 Mr. Y.B. Bolkar, Advocate h/f Mr. K.B. Jadhav, Advocate for the Petitioner.
 Mr. K.N. Lokhande, A.G.P. for respondents/State.

                                     AND
                        WRIT PETITION NO. 3201 OF 2021

 Sandip S/o Pandurang More                      ... Petitioner.
          Versus
 The State of Maharashtra
 and others                                     ... Respondents.
                                      ....
 Mr. Y.B. Bolkar, Advocate h/f Mr. K.B. Jadhav, Advocate for the Petitioner.
 Mr. S.R. Yadav Lonikar, A.G.P. for respondents/State.

                                     AND
                        WRIT PETITION NO. 3338 OF 2021

 Arun S/o Shrichand Jadhav                      ... Petitioner.
          Versus
 The State of Maharashtra
 and others                                     ... Respondents.
                                      ....
 Mr. Y.B. Bolkar, Advocate h/f Mr. K.B. Jadhav, Advocate for the Petitioner.
 Mr. K.N. Lokhande, A.G.P. for respondents/State.

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

DATE : 18th FEBRUARY, 2021

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941-wp-3177-21 (+2)

PER COURT:-

1. The learned counsel for the petitioners submits that the petitioners had filed writ petitions before this Court. This Court under order dated 03.02.2021 directed the petitioners to avail remedy before the Joint Director and continued the interim protection granted by this Court for further period of fifteen (15) days.

2. The learned counsel submits that the petitioenrs have approached the appellate authority by filing appeals. However, the appellate authority for filing appeals. However, the appellate authority is not passing the interim orders nor final orders are passed as yet. Hearing is conducted on 17.02.2021.

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

4. Now, as the final hearing has taken place, we extend the interim orders passed in favour of the petitioenrs in the earlier writ petitions decided under order dated 03.02.2021 till the decision by the Joint Director in the appeal filed by the petitioners.

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.

4. The writ petitions are disposed of. No costs.

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

 S.P. Rane


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