State Of Maharashtra, Through ... vs Yashwant S/O Manikrao Nalode And ...
2021 Latest Caselaw 14306 Bom

1/2                                                                           7.cao.609.2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR

                      CIVIL APPLICATION (CAO) NO. 609 OF 2021
                                         IN
                     MISC. CIVIL APPLICATION (ST) NO. 8074/2021
                                         IN
                           WRIT PETITION NO. 829 OF 2019
           (The State of Maharashtra & Ors. V/s Yashwant Manikrao Nalode & Ors.)


Office   Notes,    Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances,      court's
orders or directions and
Prothonotary's orders


                                       Mr. D. P. Thakre, AGP for Petitioners.
                                                          ------

                                       CORAM      : SUNIL B. SHUKRE &
                                                    ANIL S. KILOR, JJ.

                                       DATE       : OCTOBER 1, 2021.

                 .                Issue notice to the Respondents on condonation of

delay application and Misc. Civil Application, returnable in three weeks.

2. Learned AGP submits that the Judgment sought to be reviewed may be stayed by passing an interim order. He relies upon the interim order passed by the Coordinate Division Bench at Mumbai in a bunch of Writ Petitions.

3. Having regard to the interim order passed at Mumbai, we direct that until further orders, there shall be stay

2/2 7.cao.609.2021.odt

to the effect and operation of the Judgment in Writ Petition No. 829/2019.

(ANIL S. KILOR, J.) (SUNIL B. SHUKRE, J.)

Yadav VG