Chandrashekhar Laxmanrao Ramod ... vs The State Of Maharashtra Thr ...
2021 Latest Caselaw 8651 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        WRIT PETITION NO.7112 OF 2021

CHANDRASHEKHAR LAXMANRAO RAMOD
AND OTHERS                                     .. Petitioners
     VERSUS
THE STATE OF MAHARASHTRA THR
PRINCIPAL SECRETARY AND ANOTHER                .. Respondents
                                ...
          Advocate for the Petitioners : Mr C.R. Thorat
       AGP for the Respondents / State : Mr K.N. Lokhande
                                 ...

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

DATE : 30-06-2021

PER COURT : -

1. This petition is directed against reopening of the validation proceedings. The learned AGP accepts notice for all the respondents and seeks time for eight weeks.

2. Stand over to 25/08/2021.

3. We are not inclined to stall the proceedings of reopening. The respondents may proceed with the proceedings upon its reopening. However, if any Judgment is delivered, the same shall not take effect until further orders of this Court.

     [ R.N. LADDHA ]                          [ S. V. GANGAPURWALA ]
         JUDGE                                         JUDGE
                                       ...



Gajanan