Smt. Ansari Gazal Bano Mohammed ... vs The State Of Maharashtra Thru ...
2021 Latest Caselaw 13922 Bom

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                                                                  2-wp-1212.19.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

                   WRIT PETITION NO. 1212 OF 2019

Smt. Ansari Gazal Bano Mohammed
Ayyub and Anr.                                               ... Petitioners
      Versus
The State of Maharashtra and Ors.                            ... Respondents

                               ******
Mr. Sudhir Nandode i/by Priti Bhavsar for the Petitioners.
Mrs. S. S. Bhende, AGP for the State-Respondent Nos. 1 to 3.
                               ******
                                     CORAM: R. D. DHANUKA AND
                                            ABHAY AHUJA, JJ.

                                     DATE     : 27th SEPTEMBER, 2021.
P.C. :-

.     The petitioners have strongly placed reliance on the judgment of

this Court in case of Shri Suresh Bhanudas Shinde and Anr. v/s. The State of Maharashtra and Ors. in Writ Petition No. 334 of 2018 and companion writ petitions delivered on 4th October, 2018. Mrs. Bhende, learned AGP for the State invited our attention to the order dated 10 th February, 2021 passed by the Division Bench of this Court in Review Petition (St.) No. 3452 of 2019 in Writ Petition No. 5629 of 2018 and other batch of petitions and would submit that the said order passed by the Division Bench, which is relied upon by the petitioners in this writ petition has been stayed by the said order dated 10 th February, 2021 and the said stay stands continued till further orders by subsequent orders. She states that the said review petition is still pending.

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2-wp-1212.19.doc

2. The petitioner is at liberty to apply for earlier hearing of this petition after disposal of the said Review Petition (St.) No. 3452 of 2019.

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