Amitkumar Pundlikrao Dewhare And ... vs The State Of Maharashtra And Ors
2023 Latest Caselaw 4986 Bom

                                                                        10-ASWP-13900-2018+.DOC




                                                                                                 Shephali



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION
                                         WRIT PETITION NO. 13900 OF 2018


                       Amitkumar Pundlikrao Dewhare & Anr                            ...Petitioners
                            Versus
                       The State of Maharashtra & Ors                              ...Respondents

                                                        WITH
                                          WRIT PETITION NO. 5996 OF 2018
                                                        WITH
                                      CIVIL APPLICATION NO. 1078 OF 2018
                                                          IN

SHEPHALI
                                          WRIT PETITION NO. 5996 OF 2018
SANJAY
MORMARE
                                                        WITH
Digitally signed by
SHEPHALI
SANJAY
MORMARE
Date: 2023.06.05
                                      CIVIL APPLICATION NO. 1182 OF 2018
17:18:09 +0530

                                                          IN
                                          WRIT PETITION NO. 5996 OF 2018

                       Poonam Bhanudas Galande                                          ...Petitioner
                             Versus
                       State of Maharashtra through Government                     ...Respondents
                       Pleader & Ors


                       Mr Prathamesh Bhargude, for the Petitioner in WP/13900/2018.
                       Mr NC Walimbe, AGP, for the Respondent-State in WP/13900/2018.
                       Mr Dushyant Purekar, with Rajat Dedhia, for Respondents Nos. 8,
                            10, 14, 21 to 24, 33, 34, 38, 39, 51, 59, 72, 79, 100, 104, 105, 108,



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                                                     5th June 2023


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                                                     10-ASWP-13900-2018+.DOC




     110, 112 to 117, 121, 123 to 125, 128 to 130, 133 to 135, 137, 138,
     158, 162, 174, 185, 193, 204, 221, 224, 229, 235, 237, 262, 263,
     266, 267, 279, 284, 294, 309, 315, 316, 317, 319, 325, 326 & 330.
 Mr GH Keluskar, for Respondents Nos. 2 and 3 in WP/5996/2018.


                               CORAM     G.S. Patel &
                                         Neela Gokhale, JJ.

                               DATED:    5th June 2023
 PC:-

1. List these matters peremptorily for final disposal on 30th June 2023 and 7th July 2023 at 2.30 pm. All hearings must conclude within that time.

2. We permit all concerned to file by 21st June 2023 in hard and soft copy--

(a) Advance concise notes of arguments not exceeding 20 pages in a font size not less than 12 pt Times New Roman. There are to be no extracts from judgments or documents in the submissions. References may be included in footnotes.

(b) Chronology of dates and events.

(c) A properly indexed and paginated compilation of authorities proposed to be relied on. The soft copy must in particular not only be bookmarked but the index or table of contents page must be hyper-linked to the starting page of each of the compiled judgments.

5th June 2023

10-ASWP-13900-2018+.DOC

The relevant paragraphs must be shown in the index itself.

3. These are to be filed in the Registry by 21st June 2023. Soft copies may be made available to the Court Associate on a pen drive.

4. Separately, by 21st June 2023 we request the Registry to have the present records scanned and digitized. A copy of the final scanned and digitized PDF file will be made available to all advocates for convenience and free of charge.

(Neela Gokhale, J) (G. S. Patel, J)

5th June 2023