Suresh Vasant Nehatrao And Ors vs The State Of Maharashtra Through ...
2022 Latest Caselaw 5660 Bom

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                                                                 3-wpst-3069-22.odt




                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                      WRIT PETITION [STAMP] NO.3069 OF 2022

Santosh Vasant Nehatrao & Ors.                                  ... Petitioners
           Versus
The State of Maharashtra & Anr.                                 ... Respondents

                                         .....
                                        WITH
                            WRIT PETITION NO.1876 OF 2022

Suresh Vasant Nehatrao & Ors.                                   ... Petitioners
           Versus
The State of Maharashtra & Anr.                                 ... Respondents
                                   ....
Mr. Y.S. Jahagirdar, Senior Advocate i/b. Sarang S. Aradhye, for the
Petitioners in WP(St)/3069/2022.
Mr. Y.S. Jahagirdar, Senior Advocate i/b. S.S. Kanetkar, for the Petitioners
in WP/1876/2022..
Mr. V.S. Gokhale, 'B' Panel Counsel for Respondent Nos.1 and 2 in both
Writ Petitions.
                                   ....

                                  CORAM :   R. D. DHANUKA AND
                                            M. G. SEWLIKAR, JJ.

DATE : 21st JUNE, 2022 P.C. :

1. The respondents are granted two weeks time to file

affidavit in reply with a copy to be served upon the petitioners

advocates simultaneously. Rejoinder, if any, shall be filed by the

petitioners within one week thereafter.

Deshmane(PS)

3-wpst-3069-22.odt

2. Place the matters at 2.30 p.m. on 15 th July, 2022. It is

made clear that the matters would be heard finally at the admission

stage. Ad-interim relief granted by this Court, if any, to continue till

the next date.

3. The respondents are directed to produce the original

records and proceedings forming part of the record before the

Scrutiny Committee before this Court. The petitioner would be at

liberty to take inspection of the original record after giving 24

hours notice to the learned A.G.P..

4. The petitioners are directed to file a brief written

proposition of law along with synopsis and compilation of

judgments on which the petitioners proposes to rely upon. The

respondents are also granted the same liberty. Such synopsis and

written arguments along with compilation of judgments shall be

exchanged in advance before the next date.

(M. G. SEWLIKAR, J.) (R. D. DHANUKA, J.)

Deshmane (PS)