Dr. Prakash Shyamrao Kalmadi vs The State Of Maharashtra Through ...
2022 Latest Caselaw 5183 Bom

Citation : 2022 Latest Caselaw 5183 Bom
Judgement Date : 8 June, 2022

Bombay High Court

Dr. Prakash Shyamrao Kalmadi vs The State Of Maharashtra Through ... on 8 June, 2022

Bench: G.S. Patel, M. G. Sewlikar

                                                                            21-AS-WP-2817-18.DOC




                       Manushree



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
                                      WRIT PETITION NO. 2817 OF 2018


                       Dr Prakash Shyamrao Kalmadi                               ...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 Court has ordered its status-quo and continued this till further Digitally signed by MANUSHREE MANUSHREE V orders.

V         NESARIKAR
NESARIKAR Date:
          2022.06.09
          18:45:29
          +0530

                       1 2018 SCC Online 2823.




                                                      8th June 2022
                                                    21-AS-WP-2817-18.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