Smt. Aruna Mohanbabu Jaiswal And ... vs The Collector, State Excise ...
2022 Latest Caselaw 9441 Bom

                                                     1/2                      42-WP 2723.2022

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

                       WRIT PETITION NO. 2723 OF 2022
                   Smt. Aruna Mohanbabu Jaiswal and another
                                               vs.
               The Collector State Excise Department and another
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. M. M. Agnihotri, Advocate for petitioners. Mr. N. R. Patil, AGP for respondent respondent Nos.1& 2. Ms. Ritu Prashat Jog, Advocate for respondent No.3. Mr. S. G. Jagtap, Advocate for respondent No.4.

                                        CORAM        :      MANISH PITALE J.
                                        DATE         :      19/09/2022

During the course of hearing Mr. Jagtap, learned counsel appearing for respondent No.4 has relied upon the judgment of Division Bench in the case of Shyamlal Jaglal Jaiswal vs. State of Maharashtra 1993 (2) Mh.L.R. 808, which according to the learned counsel Mr. Jagtap, takes the force out of the judgment relied upon by the learned counsel appearing for the petitioners in the case of Ms.Pamela B. Braganza vs. Mr. Finlay Braganza, 2006 (3) ALL MR 696.

KOLHE 2/2 42-WP 2723.2022

2. Unfortunately copies of these judgments are not made available to the learned counsel appearing for the petitioners and the learned AGP appearing for the State. Hence, learned counsel for respondent No.4 submits that copies will be circulated immediately and that this matter could be kept part heard for tomorrow.

3. Accordingly, list this petition for further hearing, as part heard tomorrow (i.e. 20/09/2022) at 2.30 p.m.

4. Mr. N. R. Patil, learned AGP has handed over an affidavit on behalf of respondent Nos.1 and 2, the same is taken on record.

5. The learned counsel for respondent No.4 shall furnish the copies of the aforesaid judgments to the learned counsel appearing for all the other parties in the petition.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:19.09.2022 17:42

KOLHE