Amol Baban Sambare vs The State Of Maharashtra And ...
2021 Latest Caselaw 5651 Bom

                                                                966-wp-5353-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 5353 OF 2021

 Amol S/o Baban Sambare                         ... Petitioner.

          Versus
 The State of Maharashtra
 and others                                     ... Respondents.
                                      ....

 Mr. K.B. Jadhav, Advocate for the Petitioner.
 Ms. V.N. Patil Jadhav, A.G.P. for Respondent Nos.1 to 5.
                                      ....
                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 25th MARCH, 2021 PER COURT:-

1. The learned counsel for the petitioner submits that the petitioner had filed writ petition before this court. This court under order dated 19th January, 2021 directed the petitioner to avail remedy in view of the statement made by the State that the petitioners have 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 petitioner has approached the appellate authority by filing appeal. However, the appellate authority is not passing the interim order nor final order is passed as yet. Hearing has taken place on 10.03.2021.

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

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4. Now, as the final hearing has taken place, we extend the interim orders passed in favour of the petitioner in the earlier writ petitions decided under order dated 19 th January, 2021 till the decision in the appeal filed by the petitioner.

5. Needless to state, upon the judgment delivered by the Joint Director, the interim order passed by this Court shall automatically stand vacated. No further orders are required to be passed.

6. The Writ Petition is disposed of. No costs.

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

 S.P. Rane




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