Shirish Suresh Chaudhari And Ors vs The State Of Maharashtra Through ...
2022 Latest Caselaw 184 Bom

                                     1                11. WP 4483.19.doc

JPP
   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         CIVIL APPELLATE JURISDICTION

            WRIT PETITION NO. 4483 OF 2019

Shirish s/o. Suresh Chaudhari and Ors.           ... Petitioners
      V/s.
The State of Maharashtra and Ors.                ... Respondents

None for the Petitioners
Ms. P.J. Gavhane, AGP for the Respondent - State

                                   CORAM : NITIN JAMDAR &
                                          AMIT B. BORKAR, JJ.

DATE : 5 JANUARY 2022 P.C. :-

The Petitioners have relied upon the decision of this Court and according to the Petitioners the issue is covered. The Respondent - Officers will examine this assertion of the Petitioners and, if found that the issue is covered in favour of the Petitioners by the judgment already holding the field, will give effect to the same. If the Respondents are of the opinion that the case is distinguishable, it is open to them to file a reply. However, the Respondents are put to notice that if the stand taken by them is found unmeritorious, the Court may proceed to impose litigation cost on the Respondents.

2. For the above purpose, stand over to 12 January 2022.

       AMIT B. BORKAR, J.                  NITIN JAMDAR, J.
                Digitally signed
     JYOTI      by JYOTI
     PRAKASH    PRAKASH PAWAR
                Date: 2022.01.07
     PAWAR      11:54:10 +0530