Subhash Chunilal Racca Thr. ... vs State Of Maharastra Thr. ...
2022 Latest Caselaw 4678 Bom

                                 1/2                    12 SA 394-22.doc


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                    SECOND APPEAL NO. 394 OF 2022
                                   WITH
              INTERIM APPLICATION NO. 2924 OF 2022


Subhash Chunilal Racca                     ..     Appellant

                       Versus

State of Maharashtra & Anr.                ..     Respondents

                                       ...

Mr.G.S.Godbole with Mr.Harshad M. Inamdar                          for the
Appellant.

Ms.Tanaya Goswami, A.G.P. for the State/Respondent.

                          CORAM: BHARATI DANGRE, J.

DATED : 2nd MAY 2022

P.C:-

1. Heard the learned counsel for the appellant and the learned AGP appearing for respondent Nos.1 and 2.

2. The learned A.G.P. seeks some time to respond to the appeal.

Re-notify to 22/06/2022.

3. My attention is invited to the order dated 09/02/2022 whereby the learned District Judge-9, Nashik, while rejecting the appeal, directed that the order of status-quo granted earlier shall continue for further period of 30 days to challenge

M.M.Salgaonkar

2/2 12 SA 394-22.doc

the Judgment before the Higher Court. This order is continued from time to time and shall continue to remain in force till the next date of hearing.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar