Amol Babanrao Shinde vs The State Of Maharashtra And ...
2022 Latest Caselaw 1562 Bom

                                       1                             932-WP-2172-22.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      932 WRIT PETITION NO. 2172 OF 2022

                         AMOL BABANRAO SHINDE
                                    VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                        ...
              Advocate for Petitioner : Mr. Chandrakant R. Thorat
                     AGP for Respondents: Mr. P.N. Kutti
                                        ...
                                  CORAM : S. V. GANGAPURWALA AND
                                              S. G. DIGE, JJ.

                                  DATE     : 15th FEBRUARY, 2022
PER COURT :-

1. We have heard learned counsel for the petitioner and the learned AGP for respondents.

2. The learned AGP on instructions submits that the petitioner did not file reply to the vigilance report. If petitioner files reply to the vigilance report, the Committee would decide the proceedings within a period of eight (08)weeks.

3. In light of that, the petitioner shall appear before the Committee on 25th February, 2022 and file his reply to the vigilance report on the said date. Thereafter, the Committee shall decide the proceedings within a period of eight (08) weeks. The respondents may take further course of action depending upon the judgment that would be delivered by Committee in the validation proceeding.

4. Writ Petition is disposed of. No costs.

 ( S.G. DIGE )                                    ( S.V. GANGAPURWALA )
     JUDGE                                                JUDGE
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