Namdeo Ramji Jori And Ors vs The State Of Maharashtra Through ...
2022 Latest Caselaw 5182 Bom

                                                                    20-AS-WP-2375-17.DOC




                Manushree



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION
                                WRIT PETITION NO. 2375 OF 2017


                Namdeo Ramji Jori and Ors                                 ...Petitioners
                     Versus
                The State of Maharashtra and Ors                        ...Respondents


                Mr Sukand R. Kulkarni, for the Petitioner.
                Mr P G Sawant, AGP for the State.


                                         CORAM       G.S. Patel &
                                                     M.G. Sewlikar, JJ.

                                         DATED:      8th June 2022
                PC:-

1. We are informed that this Petition is similar to the large group that was disposed of by a Division Bench of this Court (S.C. Dharmadhikari and Prakash D. Naik, JJ.) in the decision reported in Devkumar Gopaldas Agarwal & Ors, Vs. State of Maharashtra & Ors.1

2. One or more Special Leave Petitions have been fled against the Division Bench's order and judgment. The Hon'ble Supreme Digitally signed by MANUSHREE

Court has ordered its status-quo and continued this till further MANUSHREE V V NESARIKAR NESARIKAR Date:

2022.06.09

orders.

17:59:52 +0530

12018 SCC Online 2823.

8th June 2022 20-AS-WP-2375-17.DOC

3. In this view of the matter, the present Petition is adjourned sine die with liberty to both sides to seek a listing after disposal of the Special Leave Petitions.

(M.G. Sewlikar, J) (G. S. Patel, J)

8th June 2022