Shri. Ajay Dorlikar And Others vs The Govt. Of Maha. Thr. District ...
2022 Latest Caselaw 5448 Bom

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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH : NAGPUR

                                                            WRIT PETITION NO. 1551 OF 2022

                         Ajay Dorlikar and others                                                                                               -- Petitioners
                                                                              Vs.
                         The Government of Maharashtra & others                                                                                 -- Respondents

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Office Notes, Office Memoranda of Coram,                                                                              Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                     Mr. S.K. Tambde, Advocate for Petitioners
                                     Mrs. Sangeeta Jachak, AGP for Respondent Nos.1 & 2
                                     Mr. A.S. Dhore, Advocate for Respondent No.3

                                                                                                  CORAM : MANISH PITALE, J.

DATE : 15th JUNE, 2022

The learned counsel for the petitioners seeks adjournment to file reply.

2. List this petition for further consideration on 15/07/2022 and replies may be filed in the meanwhile.

3. The learned counsel for the petitioners have brought to the notice of this Court that the contention raised on behalf of the petitioners is covered by the judgments of this Court in the case of Ashok Saha and others Vs. State of Maharashtra and others reported in 2011(4) Mh.L.J. 432 and judgment and order dated 07/09/2018, passed by this Court in Writ Petition 6932 of 2015

MP Deshpande 2/2 936-wp-1551-22

(Shekhar Ramchandrarao Dhote and Others Vs. State of Maharashtra and others).

4. This Court is convinced that prima facie case is made out by the petitioners. Hence, there shall be interim stay in terms of prayer clause (ii).

JUDGE

Digitally signed by:MILIND P DESHPANDE Signing Date:15.06.2022 18:41

MP Deshpande