Shrikant Madhav Karve vs State Of Maharashtra And Ors
2023 Latest Caselaw 10604 Bom

                                                                     5-PIL-28-2013


Pdp
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

              PUBLIC INTEREST LITIGATION NO. 28 OF 2013
                                 WITH
                   CIVIL APPLICATION NO. 40 OF 2014
                                 WITH
                   CIVIL APPLICATION NO. 88 OF 2016
                                 WITH
                   CIVIL APPLICATION NO. 107 OF 2016
                                 WITH
              CIVIL APPLICATION STAMP NO. 25308 OF 2017
                                 WITH
                   CIVIL APPLICATION NO. 27 OF 2018
                                 WITH
                   CIVIL APPLICATION NO. 38 OF 2013
                                 WITH
                   CIVIL APPLICATION NO. 54 OF 2014
                                 WITH
                    CIVIL APLICATION NO. 133 OF 2014
                                 WITH
                   CIVIL APPLICATION NO. 38 OF 2017
                                 WITH
                   CIVIL APPLICATION NO. 39 OF 2017
                                 WITH
                   CIVIL APPLICATION NO. 14 OF 2018
                                 WITH
                CIVIL APPLICATION ST. NO. 12624 OF 2018


       Shrikant Madhav Karve                         .. Petitioner

               Versus

       The Secretary (Parivahan IV) & Ors.           .. Respondents


       Dr. Uday Warunjikar, Amicus Curiae present.
       Mr. P. P. Kakade, Government Pleader a/w Mr. M. M. Pabale,
       AGP for State.
       Mrs. Shehnaz V. Bharucha for respondent no.5/UoI.




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                                                                    5-PIL-28-2013


         CORAM: DEVENDRA KUMAR UPADHYAYA, CJ. &
                ARIF S. DOCTOR, J.

         DATE:            11th OCTOBER, 2023


 P.C.:

1. Let affidavit of compliance be filed by the learned Government Pleader setting out the manner in which the directions issued by the Court vide judgment dated 18 th February, 2016 have been complied with.

2. Stand over to 8th November, 2023.

(ARIF S. DOCTOR, J.) (CHIEF JUSTICE)