Maruti Baban Dhangekar And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 9611 Bom

                                      1                939-WP.3804-20.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     939 WRIT PETITION NO.3804 OF 2020

                MARUTI BABAN DHANGEKAR AND ANOTHER
                               VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS

                                      ...
                 Advocate for Petitioners : Mr. Thombre S. S.
                 AGP for Respondents-State : Mr. S. K. Tambe.
                                      ...

                               CORAM : RAVINDRA V. GHUGE, AND
                                       S. G. MEHARE, JJ.

DATE : 22.07.2021

PER COURT :-

1. The submissions of the learned advocates in this matter

had concluded and the matter was closed for judgment on

07.07.2021. In the process of dictation of the judgment, we

noticed a judicial pronouncement delivered by the Hon'ble

Apex Court on 06.07.2021 in Civil Appeal No.2336 of 2021

filed by Ripudaman Singh Vs. Tikka Maheshwar Chand. After

going through the said judgment, we were of the view that the

learned advocates representing the different parties in this

matter need to notice the said judgment and it would be fair to

enable them to apply their mind to the view taken by the

2 939-WP.3804-20.odt

Hon'ble Apex Court and thereafter, to make further

submissions.

2. The learned advocate for the petitioners and the learned

AGP submit that they will go through the said order of the

Hon'ble Apex Court as this Court has brought it to their notice.

Mr. Thombre further submits that he needs to cite one

judgment of the Hon'ble Apex Court and one delivered by this

court.

3. By consent of the parties, this matter, which is part

heard, is being listed on 02.08.2021 at 2.30 p.m., for further

hearing.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

...

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