Bombay High Court
Shivaji Baban Dalvi And Ors vs The State Of Maharashtra Through ... on 27 January, 2022
Bench: R.D. Dhanuka, S. M. Modak
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.8495 OF 2021
Rajshri M.Tembhare & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8514 OF 2021
Sopan v. Harkal & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8516 OF 2021
Gopal V. Chavhan & Ors. ...Petitioners
V/s.
Nashik Mahanagar Palika Shramik Singh ...Respondents
WITH
WRIT PETITION NO.8500 OF 2021
Mohan C.Parande & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8501 OF 2021
Hemant T. Jadhav & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
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WRIT PETITION NO.8502 OF 2021
Reshma A. Malshe & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8503 OF 2021
Swapnil U. Hedau & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8505 OF 2021
Vivek S. Jadhav & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8507 OF 2021
Praful N. Kamdi & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8509 OF 2021
Lakhan D. Rathod & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8510 OF 2021
Trishram P. Kamble & Ors. ...Petitioners
V/s.
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The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8511 OF 2021
Mahesh A. Choudhari & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8513 OF 2021
Anantrao G. Chandrashekhar & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8515 OF 2021
Omkar D. Ukirde & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8517 OF 2021
Ganpat U. Gurav & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8518 OF 2021
Shivaji B. Dalvi & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
2-3wp8495-21g.doc
WRIT PETITION NO.8519 OF 2021
Jagruti S. Patil & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8546 OF 2021
Nitin B. Chainchore & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8903 OF 2021
Chhatragun A. Kale & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8547 OF 2021
Vinod F. Marathe & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8910 OF 2021
Jitendra P. Panaskar & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
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WITH
WRIT PETITION NO.8908 OF 2021
Milind M. Vhatkar & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8912 OF 2021
Satish H. Kakarwal & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
WITH
WRIT PETITION NO.8911 OF 2021
Saurabh V. Kaskar & Ors. ...Petitioners
V/s.
The State of Maharashtra, through its
Principal Secretary, Law & Judiciary Dept. & Ors. ...Respondents
Mr.S.B. Talekar with Ms.Madhavi Ayyapan i/b Talekar & Associates
for the Petitioner in above Writ Petitions.
Mr.Rajan S. Pawar, AGP for the State - Respondent Nos.1 in above
Writ Petitions.
Dr.Milind Sathe, Senior Counsel with Mr.Rahul Nerlekar for the
Respondent Nos.2 and 3.
CORAM : R.D. DHANUKA &
S.M. MODAK, JJ.
DATE : 27TH JANUARY, 2022.
(THROUGH VIDEO CONFERENCE)
P.C. :-
1. Dr.Sathe, learned senior counsel for the respondent nos.2
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and 3 on instructions states that affidavit in reply would be filed in all
these matters within two weeks from today with a copy to be served
upon the petitioners' counsel simultaneously. Rejoinder, if any, shall
be filed within one week thereafter. Both the parties through their
respective counsel agree to file written arguments along with copies
of the judgments which they propose to rely upon in support of their
rival submissions in advance with a copy to be served on other side.
2. Place these matters on board for directions on 22 nd
February, 2022 for fixing an early date for final hearing of this batch
of writ petitions.
3. Original side Writ Petition (Lodging ) No.26170 of 2021.
Mentioned not on board. Mr.Talekar, learned counsel for the
petitioners states that this writ petition is identical to the aforesaid
petitions and seeks circulation of this writ petition along with this
batch of writ petitions. Office is directed to place also this writ petition
along with these writ petitions on the same date. The respondent
nos.2 and 3 is directed to file affidavit in reply also in this writ petition
simultaneously with a copy to be served to the other side. Rejoinder,
if any, shall be filed within one week thereafter.
4. Place Civil Writ Petition(Stamp) No.2342 of 2022 also
along with this batch of writ petitions on the same date. Affidavit in
reply shall be filed by the respondent nos.2 and 3 in this writ petition
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also within the same time as prescribed for other matters.
(S.M. MODAK, J.) (R.D. DHANUKA, J.)
