Vedacharya Shri Ghaisas Guruji ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 6165 Bom

                                                          1/2                PRCP-03-WP-3676-21.odt

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                              WRIT PETITION NO.3676 OF 2021

                           Vedacharya Shri Ghaisas Guruji
                           Vedpath Shala                                     .... Petitioner

                                         versus

                           The State of Maharashtra & Ors.                   .... Respondents
                                                        .......

                           •       Dr. Uday P. Warunjikar, Advocate for Petitioner.
                           •       Ms. K. N. Solunke, AGP for Respondent No.1.
                           •       Mr. Abhijit P. Kulkarni, Advocate for Respondent No.2-PMC.

                                                        CORAM : R. D. DHANUKA &
                                                                M. G. SEWLIKAR, JJ.

DATE : 01st JULY, 2022.

P.C. :

1. Matter is not on board and is mentioned by learned

counsel for the Petitioner seeking continuation of interim

protection granted by this Court vide judgment dated

17/06/2022 while dismissing the Writ Petition No.3676 of 2021.

Digitally signed by MANUSHREE MANUSHREE V

2. Learned counsel states that the Special Leave Petition V NESARIKAR NESARIKAR Date:

2022.07.04 14:38:24 +0530

has been filed against the said judgment dated 17/06/2022 by

Nesarikar 2/2 PRCP-03-WP-3676-21.odt

his client. The matter was moved before vacation Court. He

states that vacation Court has however directed the Petitioner to

apply for continuation of stay before this Court. In support of

this, learned counsel for the Petitioner placed reliance on email

sent by the advocate on record representing the Petitioner before

the Hon'ble Supreme Court.

3. Interim protection granted by this Court to continue till

12/07/2022. It is made clear that no further extension would be

granted by this Court.

(M. G. SEWLIKAR, J.) (R. D. DHANUKA , J.)