Shri. Nitin Dinkar Panchal vs The State Of Maharashtra Thru The ...
2021 Latest Caselaw 13824 Bom

Citation : 2021 Latest Caselaw 13824 Bom
Judgement Date : 24 September, 2021

Bombay High Court

Shri. Nitin Dinkar Panchal vs The State Of Maharashtra Thru The ... on 24 September, 2021

Bench: R.D. Dhanuka, Abhay Ahuja

                                                         22-wp 8166-19.odt
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION
Amk
                           WRIT PETITION NO. 8166 OF 2019

      Shri Nitin Dinkar Panchal                         .. Petitioner
            Vs.
      The State of Maharashtra & Ors.                   .. Respondents

                                       WITH
                           WRIT PETITION NO. 1887 OF 2020
                                       WITH
                           WRIT PETITION NO. 1318 OF 2020
                                       WITH
                           WRIT PETITION NO. 1886 OF 2020
                                       WITH
                           WRIT PETITION NO. 1876 OF 2020
                                       WITH
                           WRIT PETITION NO. 1875 OF 2020

      Mr. Prashant Bhavake for the Petitioners in all the Petitions.
      Mr. V. M. Mali, AGP for the Respondent-State in WP 8166/19.
      Mr. S. B. Kalel, AGP for the Respondent-State in WP Nos. 1318/20,
      1886/20 & 1887/20.
      Mrs. S. S. Bhende, AGP for the Respondent-State in WP Nos. 1876/20
      & 1875/20.

                                       CORAM : R. D. DHANUKA &
                                               ABHAY AHUJA, JJ.

DATE : 24th SEPTEMBER, 2021.

P. C. :

1. Mr. Bhavake, learned counsel for the petitioners in this batch of petitions states that the issue involved in these petitions are already covered by judgment dated 10.07.2017 passed by this Court in Writ Petition No. 8587 of 2016 and also in view of Government Resolution dated 24.08.2018 issued by the State Government pursuant to said order dated 10.07.2017. He has furnished list of six matters.

2. Mr. Mali, learned AGP for the State seeks time to consider

22-wp 8166-19.odt whether all these matters are covered by said judgment and also by the Government Resolution dated 24.08.2018. Learned AGP would make appropriate statement before this Court on 07.10.2021.

3. Place the matter on board for direction on 07.10.2021.

4. If, according to the State Government, these matters are not covered by the said judgment or by the Government Resolution dated 24.08.2018, affidavit-in-reply shall be filed on or before next date with copy to be served on the petitioners' advocate simultaneously.

5. Insofar as the service of the papers and proceedings on the management is concerned, the petitioners are at liberty to serve the management by private service at the first instance. The management to remain present on the next date and make appropriate statement before this Court on the next date.



         [ABHAY AHUJA, J.]                 [R. D. DHANUKA, J.]



           Digitally signed
           by ARJUN
           MACHHINDRA
ARJUN      KADAM
MACHHINDRA
KADAM      Date:
           2021.09.28
           12:46:19
           +0530