The State Of Maharashtra Thr ... vs Gajanan Shrinath Kulkarni
2022 Latest Caselaw 7346 Bom

                                                                                      5. wp 8867.22

                  Urmila Ingale

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally signed
URMILA   by URMILA
         PRAMOD                               CIVIL APPELLATE JURISDICTION
PRAMOD   INGALE
         Date:
INGALE   2022.07.28
         19:30:36 +0530

                                               WRIT PETITION NO. 8867 OF 2022

                                  The State of Maharashtra and ors.           .. Petitioners

                                         Vs.

                                  Gajanan s/o Shrinath Kulkarni               .. Respondent

                                                              ------------
                                  Mr. N.K.Rajpurohit, AGP for Petitioners - State.
                                  Mr. Anil Patil i/b Mr. Vaibhav Sugdare, for Respondent No. 5.
                                                              ------------

                                                   CORAM : DIPANKAR DATTA, CJ. &
                                                           M. S. KARNIK, J.

                                                   DATE    : JULY 28, 2022

                                  P.C. :

1. The parties are ad idem that the issue raised in this writ petition is now covered by the judgment and order dated March 21, 2022 passed by the Supreme Court in Civil Appeal No. 1985 of 2022 [The State of Maharashtra and another Vs. Madhukar Antu Patil and another].

2. However, it has been submitted before us on behalf of the respondent that an Interim Application bearing Diary No. 17902 of 2022 has been filed in Civil Appeal No. 1985 of 2022 and it is prayed that hearing of this writ petition be adjourned till such time the said interim application is disposed of.

5. wp 8867.22

3. Having considered the submissions advanced on behalf of the parties, we direct listing of this writ petition in the first week of September, 2022.

4. Stand over to September 6, 2022.

(M. S. KARNIK, J.) (CHIEF JUSTICE)