Sk. Kayyum Sk. Bhikan And Others vs The State Of Maharashtra And ...
2022 Latest Caselaw 4091 Bom

                                           1
                                                                      1577.21WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          10 WRIT PETITION NO.1577 OF 2021

                        SK. KAYYUM SK. BHIKAN & OTHERS
                                       VERSUS
                     THE STATE OF MAHARASHTRA & OTHERS
                                           ...
                     Advocate for the petitioners : Mr.V.R.Langhe
                     AGP for the Respondent-State : Mrs.R.P.Gaur
                      Advocate for Respondent no.5 : Mr.G.J.Kore
                                          ....
                               CORAM : RAVINDRA V. GHUGE &
                                         S.G.DIGE, JJ.

DATE : 18.04.2022 P.C. :

1. We have perused the bailiff report wherein he

has stated on oath that he was threatened by respondent

no.6 and restrained from pasting the notice on his office

after he refused to accept the notice. As such, service is

complete.

2. Considering the view taken by the learned

Division Bench of this Court in the matter of Vishwasrao

Dattatray Kachare & others Vs. Union of India & others

reported in 2017 (6) Mh.L.J. 85 and Bhupendrasingh Vs.

1577.21WP

Competent Authority & others reported in (2020) 1 AIR

Bom R 645, the petitioners should actually approach the

Arbitrator.

3. The learned Advocate for the petitioners seeks

time to take instructions and peruse the judgments.

4. Stand over to 20th April, 2022, for passing

orders.

[S.G.DIGE, J.] [RAVINDRA V. GHUGE, J.]

DDC