The Deputy Assistant Director ... vs The State Of Maharashtra Thr The ...
2021 Latest Caselaw 15477 Bom

                                                      8.wp.7994-19.doc

PMB

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                WRIT PETITION NO.7994 OF 2019

      Shrikrishna Bhagwan Harugade and ors.      .. Petitioners
           Vs.
      The State of Maharashtra and ors.          .. Respondents

                WRIT PETITION NO.6915 OF 2021

      The State of Maharashtra and ors.          .. Petitioners
           Vs.
      Devidas Prabhakar Kathale and ors.         .. Respondents

                           WITH
          INTERIM APPLICATION ST. NO.20618 OF 2021
                            IN
               WRIT PETITION NO.6915 OF 2021

      The Deputy Assistant Director General of
      Police Mumbai                              .. Applicant
            Vs.
      The State of Maharashtra and ors.          .. Respondents
                              ------------
      Ms. Bhagyashree Upadhyay a/w Ms. Twinkle Khemka for
      petitioners in WP/7994/2019.
      Mr. Chinmay Khaladkar, Special Counsel, Mr. P.P. Kakade,
      Government Pleader, Mr. N.K. Rajpurohit, AGP, Smt. R.A.
      Salunkhe, AGP for the State-respondent in WP/7994/2019
      and for State-Petitioner in WP/6915/2021.
      Mr. Anil Anturkar, Senior Advocate a/w Aseem Naphade, Mr.
      Ramiz Shaikh, Mr. Ankit Jadhav i/b. Rizwan Merchant and
      Associates for respondent Nos.7, 8, 43, 123, 147 in
      WP/7994/2019 and for respondent Nos.4, 18, 40 and 84 in
      WP/6915/2021.



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                                                                             8.wp.7994-19.doc

                                       CORAM: DIPANKAR DATTA, CJ &
                                              M. S. KARNIK, J.

DATE: OCTOBER 27, 2021 P.C. :

1. These two writ petitions arise out of a judgment and

order dated May 8, 2019 passed by the Maharashtra

Administrative Tribunal, Mumbai while disposing of Original

Application No.1052 of 2016.

2. We have heard Mr. Khaladkar, learned Special Counsel

for the petitioners in Writ Petition No.6915 of 2021, Ms.

Upadhyay, learned counsel for the petitioners in Writ

Petition No.7994 of 2019 as well as Mr. Anturkar, learned

Senior Counsel for the original applicants/private

respondents in both the writ petitions. Mr. Anturkar has

assured us that the contempt petition filed by the original

applicants/respondents before the Tribunal shall not be

carried forward till December 23, 2021 or until further

orders, whichever is earlier.

3. Place these writ petitions on November 24, 2021 at

2.30 p.m.

(M.S. KARNIK, J.) (CHIEF JUSTICE)

Digitally signed by PRADNYA PRADNYA MAKARAND MAKARAND BHOGALE BHOGALE Date:

2021.10.28 11:18:03 +0530