Bombay High Court
Vasanthi Hegde Through Her Poa G. ... vs The State Of Maharashtra Through ... on 11 January, 2023
Bench: R.D. Dhanuka, M. M. Sathaye
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1488 OF 2016
SNEHA
NITIN Avinash Dhavji Naik and Anr. ..Petitioners
CHAVAN V/s.
Digitally signed by
SNEHA NITIN
CHAVAN The State of Maharashtra,
thr. Secretary and Ors. ..Respondents
Date: 2023.01.12
18:18:40 +0530
WITH
WRIT PETITION NO. 11594 OF 2017
WITH
WRIT PETITION NO. 1498 OF 2016
WITH
WRIT PETITION NO. 1489 OF 2016
WITH
WRIT PETITION NO. 1490 OF 2016
WITH
WRIT PETITION NO. 9995 OF 2017
WITH
WRIT PETITION NO. 12842 OF 2017
WITH
WRIT PETITION NO. 7262 OF 2018
WITH
WRIT PETITION NO. 14268 OF 2016
WITH
WRIT PETITION NO. 13299 OF 2016
WITH
WRIT PETITION NO. 13998 OF 2016
WITH
WRIT PETITION NO. 8493 OF 2017
WITH
WRIT PETITION NO. 9171 OF 2017
WITH
WRIT PETITION NO. 5750 OF 2017
WITH
Sneha Chavan page 1 of 4
1 wp 1488-16 grp.doc
WRIT PETITION NO. 10943 OF 2017
WITH
WRIT PETITION NO. 11595 OF 2017
WITH
WRIT PETITION NO. 14414 OF 2016
WITH
WRIT PETITION NO. 8858 OF 2017
WITH
WRIT PETITION NO. 11796 OF 2016
WITH
WRIT PETITION NO. 8011 OF 2017
WITH
WRIT PETITION NO. 9165 OF 2017
WITH
WRIT PETITION NO. 10338 OF 2017
WITH
WRIT PETITION NO. 13744 OF 2016
WITH
WRIT PETITION NO. 9080 OF 2017
WITH
WRIT PETITION NO. 11168 OF 2017
WITH
WRIT PETITION NO. 11159 OF 2017
WITH
WRIT PETITION NO. 778 OF 2018
WITH
WRIT PETITION NO. 779 OF 2018
WITH
WRIT PETITION NO. 11646 OF 2017
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Mr. Sachin Punde, for the Petitioner in all Writ Petitions.
Dr. Birendra B. Saraf, Advocate General along with Mr. P.P.
Kakade, Government Pleader, State Mr. A. I. Patel , Addl.
Government Pleader, State, Mr. Akshay Shinde, 'B' Panel
Counsel and Ms. Kavita N. Solunke, AGP and Mr. R.S. Pawar,
for the Respondents -State.
Sneha Chavan page 2 of 4
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Mr. G.S. Hegde along with Ms. P. M. Bhansali, for the
Respondent - CIDCO in WP/12842/2017.
Mr. B. B. Sharma, for the Respondent No.3 - CIDCO in
WP/7262/2018.
Mr. Nityanand Ram Thakur, for the Respondent No.5 in
WP/9171/2017, WP.13998/2017, WP/13744/2016,
WP/9995/2017 and WP/10301/2018.
Mr. Ashutosh Kulkarni, for the Respondents -CIDCO in
WP/11159/2017, WP/1168/2017, WP/778/2018 and
WP/779/2018.
Ms. Roopadaksha Basu along with Heenal Wadhwa i/by M/s.The
Law Point, for the Respondent No.4 in WP/1498/2016,
WP/1488/2016, WP/1489/2016 and WP/1490/2016.
Mr. Hanmant G. Wakshe, for the Respondent Nos. 5 to 12 in
WP/5750/2017 and Respondent No.4 in WP/8011/2017.
----
CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 11th JANUARY 2023
P.C.
. The learned counsel appearing for the parties jointly agreed
that a list of the matters which have to be heard first and in what
sequence will be communicated to the office within one week
from today.
Sneha Chavan page 3 of 4
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2. The learned counsel for the parties have agreed to file brief
proposition of law, synopsis and compilation of judgments which
they propose to rely upon in support of their rival contentions
with copy to be served upon other side in advance before the next
date
3. Place these matters on board for final disposal on
13.02.2023 and 14.02.2023 at 2.30 p.m.
4. Ad-interim relief granted by this Court, if any, to continue
till next date.
5. For the purpose of issuance of further direction about the
sequence of the matters to be heard, place the matters on board
for Direction on 30.01.2023.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 4 of 4
