Niradosh S/O Sahadeo Lakda vs The Committee For Scrutiny And ...
2022 Latest Caselaw 9252 Bom

                                                                 1                                902-WP-3495-2013.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                    WRIT PETITION NO. 3495 OF 2013
                     (Niradosh s/o Sahadeo Lakda Vs. The Committee for Scrutiny and Verification of Tribes Claim,
                                                         Gadchiroli & Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                           Court's or Judge's order
                    and Registrar's orders.
                                  Shri P.P. Dhok, Advocate for the petitioner.
                                  Ms. T.H. Khan, A.G.P. for the respondents/ State.

                                  CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : SEPTEMBER 14, 2022

It is informed by the learned Counsel for the parties that the proceedings before the Hon'ble Supreme Court wherein challenge has been raised to the judgment of the Full Bench in Shweta Santalal Lal Vs. State of Maharashtra and others [2010(2) Mh.L.J. 904] is still pending.

In view of aforesaid, stand over six weeks with liberty to apply if the said proceedings are decided earlier.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:14.09.2022 14:50