Salim Abdul Subhan Shaikh ... vs State Of Maharashtra Through The ...
2022 Latest Caselaw 9740 Bom

                                                                    907-wp4515-22.doc

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                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION
VASANT     Digitally signed by
           VASANT ANANDRAO
ANANDRAO   IDHOL
           Date: 2022.09.23
IDHOL      18:09:54 +0530        WRIT PETITION NO.4515 OF 2022


           Salim Abdul Subhan                                      ...Petitioner
                     V/s.
           State of Maharashtra & Ors.                             ...Respondents


           Mr.Sandeep M. Phatak for the Petitioner.

           Mr.A.I. Patel, Addl.GP and Mr.R.P. Kadam, AGP for the State -
           Respondent No.1.

           Mr.Vishwanath Patil for the Respondent Nos.2 and 3.

                                        CORAM : R.D. DHANUKA &
                                                KAMAL KHATA, JJ.

DATE : 23RD SEPTEMBER, 2022.

P.C. :-

1. Learned counsel for the respondent nos.2 and 3 seeks

two weeks time to file affidavit in reply. If the State Government

proposes to file affidavit in reply, the same shall be filed within two

weeks from today. It is made clear that no further extension of time

would be granted. Rejoinder, if any, shall be filed within one week

thereafter. The parties are at liberty to file brief proposition of law,

synopsis and compilation of judgments which they propose to rely

upon in support of their rival contentions with a copy to be served

upon other side in advance before the next date. The parties are put

907-wp4515-22.doc

to notice that this Court will make an endevour to dispose off the writ

petition finally at the admission stage subject to time constraint.

2. Place the matter on board under the caption of directions

on 10th November, 2022 to enable this Court to fix the early date of

hearing.

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