Smt. Laxmibai Nayku Nemishte vs Shri. Keshav Gopal Nemishte Since ...
2022 Latest Caselaw 11856 Bom

ppn                                   1                6.ia-341.22.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO.341 OF 2022
                                IN
                    WRIT PETITION NO.2307 OF 2016

Laxmibai Nayku Nemishte                               .. Applicants

In the matter between
Keshav Gopal Nemishtre (since expired)
through Lrs. & Ors.                                   .. Petitioners
       Versus
State of Maharashtra & Ors.                           .. Respondents


            ---
Ms.Sayli Patil i/by Mr.Ashutosh Kulkarni and Mr.V.R. Gaikwad for the
applicants.
Mr.R.P. Kadam, AGP for the respondent no.1.
Mr.Akshay Shinde for the respondent no.3.
            ---
                        CORAM : R.D. DHANUKA &
                                    KAMAL KHATA, JJ.

DATE : 18th November 2022

P.C.:-

. By this interim application, the applicant prays that hearing of the petition be expedited.

2. For the reasons recorded in the interim application, hearing of the petition is expedited. Office is directed to place this matter on board under the caption of 'Expedited Matters' (Senior Citizen) category in the week commencing from 9th January 2023.

3. Interim application is disposed off. Parties are at liberty to file brief written arguments as well as copies of the judgments which

ppn 2 6.ia-341.22.doc

they propose to rely upon in support of their rival contentions raised in this petition with advance copies on the other side.

                KAMAL KHATA, J.              R.D. DHANUKA, J.