Vishwas Vasant Pathak vs State Of Maharashtra And 4 Ors
2022 Latest Caselaw 1126 Bom

                                                                       2-PILL.9231.2021


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION

                        PUBLIC INTEREST LITIGATION (L) NO. 9231 OF 2021
                                        WITH
                         INTERIM APPLICATION NO. 1175 OF 2021
                                         AND
                     IN PERSON APPLICATION (L) NO. 10105 OF 2021

                   Vishwas Vasant Pathak                     }    Petitioner
                             versus
                   State of Maharashtra and Ors.             }    Respondents


                   Mr. Filji Frederick with Mr. Vinay Kumar and

                   Mr. Ali Kazmi i/b. FF & Associates for the
                   petitioner.

                   Mr. Kedar Dighe, AGP for respondent nos. 1
                   and 4.



                                            CORAM: DIPANKAR DATTA, CJ &
                                                   V. G. BISHT, J.

                                            DATE :    JANUARY 31, 2022


                   P.C.:

1. To enable Mr. Frederick, learned advocate for the petitioner to look into the judgments of the Supreme Court holding that PIL petitions in respect of appointments and/or service matters are not to be entertained, we adjourn hearing of this PIL petition for a week.

2. Stand over to 7th February 2022. SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.01.31 18:07:31 +0530

(V. G. BISHT, J.) (CHIEF JUSTICE)

J.V.Salunke,PS