Bombay High Court
Avinash Dhavji Naik And Anr vs The State Of Maharashtra Through ... on 30 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
Avinash Dhavji Naik and Anr. ..Petitioners
V/s.
The State of Maharashtra,
SNEHA
NITIN thr. Secretary and Ors. ..Respondents
CHAVAN
Digitally signed
by SNEHA NITIN WITH
CHAVAN
Date: 2023.01.31 WRIT PETITION NO. 11594 OF 2017
14:59:53 +0530
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 3
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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.
Mr. P.P. Kakade, Government Pleader, Mr. A. I. Patel , Addl.
Government Pleader, with Mrs. M.S. Bane, AGP with Mr. V.S.
Gokhale, 'B' Panel Counsel for the Respondents -State.
Mr. G.S. Hegde along with Ms. P. M. Bhansali, for the
Respondent - CIDCO in WP/12842/2017.
Sneha Chavan page 2 of 3
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Mr. Sarthak Diwan i/b Mr. Ashutosh Kulkarni, for the
Respondents -CIDCO in WP/11159/2017, WP/1168/2017,
WP/778/2018 and WP/779/2018.
Mr. Gaurav Jain 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.Vagnish Mishra i/b Law Counsellors for Respondent No.4 in
WP/14414/2017.
----
CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 30th JANUARY 2023
P.C.
. The learned Counsel for the parties jointly stated that Writ
Petition No. 1488 of 2016 and Writ Petition No. 778 of 2018
shall be considered as lead matters in which the arguments will be
advanced first by the parties.
2. Office is directed to place these Writ Petitions first in the
said sequence followed by other matters on board on the date
already assigned in these matters.
3. Stand over to 13.02.2023 and also 14.02.2023 at 2.30 p.m.
4. 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 copy to be served upon
other side in advance before the next date.
5. Ad-interim relief granted by this Court, if any, to continue
till next date.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 3 of 3
