Vivek Rajaram Patil vs The State Of Maharashtra And ...
2021 Latest Caselaw 5824 Bom

                                       1            928-wp-5521-2021.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 5521 OF 2021

 Vivek Rajaram Patil                       ... Petitioner
        Versus
 The State of Maharashtra and others       ... Respondents
                                  ....
 Mr. Y. B. Bolkar, Advocate h/f Mr. K. B. Jadhav, Advocate for
 petitioner
 Mr. A. S. Shinde, AGP for respondents
                                  ....

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

DATED : 31st MARCH, 2021

PER COURT :-

. The learned counsel for the petitioner submits that the

petitioner had filed writ petition before this Court. This Court, under

order dated 03.03.2021, directed the petitioner to avail 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 orders nor final orders,

as yet.

                                                                             1 of 2





                                          2            928-wp-5521-2021.doc

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

orders.

4. Now, as the final hearing has taken place, we extend the

interim orders passed in favour of the petitioner in the earlier writ

petition decided under order dated 03.03.2021 till the decision by

the Joint Director in the appeal filed by the petitioner.

5. Needless to state, upon the judgment delivered by the

Joint Director, the interim orders 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, J. ] [ S. V. GANGAPURWALA, J. ]

SMS

2 of 2