Shaikh Mariumbi Sk Mohammad And ... vs The State Of Maharashtra Thr The ...
2021 Latest Caselaw 8628 Bom

                                                WP No. 7109/21 & Ors.
                                       1


                  IN THE HIGH COURT AT BOMBAY
              APPELLATE SIDE, BENCH AT AURANGABAD

                 WRIT PETITION NO.:7109 OF 2021
                                 ***
              Shaikh Mariumbi Sk Mohammad And Others
                               VERSUS
     The State Of Maharashtra Through The Principal Secretary And
                                Others
                                 ***

                                 WITH
                     WRIT PETITION NO.:7110 OF 2021
                                   ***

                        Shilpa Pravin Rathod And Others
                                    VERSUS
                      The State Of Maharashtra And Others
                                       ***

                                 WITH
                     WRIT PETITION NO.:7111 OF 2021
                                   ***

                Kailash Marotirao Sorekar And Another
                               VERSUS
                 The State Of Maharashtra And Others
                                  ***
               Advocate for Petitioners : Mr. D.B. Pawar
               AGP for Respondents State : Mr. P.S. Patil
         Advocate for respondents 2 & 3 : Mr. Shrimant Mundhe
                                  ***

                               CORAM   : S.V. GANGAPURWALA &
                                         R.N. LADDHA, JJ.

DATED : 30/06/2021.

PER COURT :

. Mr. Pawar, learned advocate for petitioners submits

that precept has been issued under section 54 of C.P.C. for

execution. The appeal fled by the respondent, judgment debtor

WP No. 7109/21 & Ors.

is also dismissed. Misc. Civil Application has been dismissed. Still

the execution proceedings are not being taken up to its logical

end.

2. The learned A.G.P. on instruction submits that

subject to the objection that may be received and interim orders

if any passed, the authorities would endeavor to take up the

proceedings of the petitioners and complete it within two

months.

3. We accept the statement made on behalf of the

authorities by the learned A.G.P.

4. In view of the aforesaid statement, the parties may

approach to the authorities concerned and the authorities would

deal with the proceedings in accordance with law expeditiously

and as per the statement made.

5. Writ petitions are disposed of. No costs.

[ R.N. LADDHA, J. ] [S.V. GANGAPURWALA, J.]

ssc/