Archana Shailendra Gaikwad vs Shyam Shivajirao Lohi And Others
2024 Latest Caselaw 23715 Bom

Bombay High Court

Archana Shailendra Gaikwad vs Shyam Shivajirao Lohi And Others on 12 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                      51-WP-8511-2024.odt




       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

                WRIT PETITION NO. 8511 OF 2024

                ARCHANA SHAILENDRA GAIKWAD
                              VERSUS
             SHYAM SHIVAJIRAO LOHI AND OTHERS
                                 ....
Mr. R. N. Dhorde, Senior Advocate a/w Mr. A. S. Deshpande i/b
Mr. P. S. Dighe, Advocate for the Petitioner
Mr. Avinash S. Deshmukh, Advocate for Respondent No.1
Mr. A. B. Girase, Government Pleader for the Respondent Nos. 2
and 3 - State
                                 ....

                    CORAM : RAVINDRA V. GHUGE AND
                            Y. G. KHOBRAGADE, JJ.

DATE : 12.08.2024 PER COURT :-

1. Issue notice to the Respondents, returnable on

26.08.2024, to be listed in the 'fresh admissions' category.

2. The learned Advocate Shri A. S. Deshmukh, waives

service of notice on behalf of Respondent No.1. The learned

Government Pleader waives service of notice on behalf of

Respondent Nos. 2 and 3.

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3. The learned Senior Advocate Shri Dhorde along with Shri

A. S. Deshpande, seek leave to tender an additional affidavit dated

12.08.2024, accompanied with a list of documents. The learned

Advocate Shri A. S. Deshmukh has seriously opposed the presentation

of fresh documents in this Court which were not placed on record

before the learned Tribunal. He seeks leave to file an affidavit

opposing the production of such documents. He clarifies that the

affidavit-in-reply to the Petition, has already filed.

4. The impugned judgment dated 30.07.2024, delivered in

Original Application No.600 of 2024, has been stayed by the

subsequent order of the Tribunal. It is recorded that the present

Petitioner has already joined as Regional Transport Officer at Pune

and is discharging duties on the said post. Hence, the status as

existing today, shall be maintained until the returnable date in this

matter.

5. If time permits, this matter would be heard finally at

admission stage.

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6. Save and except page Nos. 27 to 29, 31, 37, 42, 44, 45,

46, 47, all office objections to be removed on or before 22.08.2024,

failing which, the Petition shall stand dismissed without reference to

the Court on 23.08.2024.

[ Y. G. KHOBRAGADE, J. ] [ RAVINDRA V. GHUGE, J. ]

SMS

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