Santosh Gangaram Totawar vs The State Of Maharashtra And ...
2021 Latest Caselaw 955 Bom

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 4054 OF 2020

          Santosh Gangaram Totawar                     ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Pravin B. Rakhunde, Advocate for the Petitioner.
 Shri P. S. Patil, Addl.G.P. for Respondent Nos. 1 and 2.

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

DATE : 14TH JANUARY, 2021.

FINAL ORDER :

. The learned counsel for the petitioner submits that, the petitioner has filed an appeal against his disqualification in the month of January 2019. Once it was reserved for judgment, still the same is not decided.

2. The learned Assistant Government Pleader accepts notice for respondents and states that, in case the appeal is filed by the petitioner and same is pending before the respondent No. 2, then the respondent No. 2 would decide the same in accordance with law.

3. In the light of the above, in case the appeal is filed by the petitioner and same is pending before the respondent No. 2, then the respondent No. 2 shall decide the same on its own merits, in

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accordance with law, after hearing all the parties concerned, expeditiously and preferably within a period of four (04) months from today.

4. In view of the above, the writ petition is disposed of. No costs.

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

bsb/Jan. 21