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Milind Dattaram Kuvalekar vs State Of Maharashtra (Through The ...
2022 Latest Caselaw 5051 Bom

Citation : 2022 Latest Caselaw 5051 Bom
Judgement Date : 6 June, 2022

Bombay High Court
Milind Dattaram Kuvalekar vs State Of Maharashtra (Through The ... on 6 June, 2022
Bench: Makarand Subhash Karnik
                                                                                   22.pil.2-22

                PMB
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally
         signed by
                                  CIVIL APPELLATE JURISDICTION
         PRADNYA
PRADNYA  MAKARAND
MAKARAND BHOGALE
BHOGALE  Date:
         2022.06.07
         14:43:30
         +0530
                            PUBLIC INTEREST LITIGATION NO. 2 OF 2022

                      Milind Dattaram Kuvalekar                   .. Petitioner

                             vs.

                      State of Maharashtra and anr.               .. Respondents
                                              ------------

                      Mr. Indrajeet R. Kulkarni for petitioner.
                      Mr. P.P. Kakade, Government Pleader a/w Mr. B.V. Samant,
                      AGP for the State.
                      Mr. Milind Sathe, Senior Advocate a/w Mr. Vijay D. Patil for
                      respondent no. 2-SRA.
                                                ------------
                                          CORAM : DIPANKAR DATTA, CJ &
                                                  M. S. KARNIK, J.
                                          DATE        : JUNE 6, 2022.
                      P.C. :

1. Preliminary objection to the maintainability of this writ petition is raised at the outset by Dr. Sathe, learned senior advocate for the respondent no. 2. According to him, since a service dispute has been raised by the petitioner, no public interest litigation would be maintainable. He has relied on several judgments in support of his contention.

2. Mr. Kulkarni, learned advocate for the petitioner submits that he requires time to consider the said judgments and has, accordingly, prayed for an adjournment.

22.pil.2-22

3. List the writ petition on Monday next (June 13, 2022).

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

 
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