The State Of Maharashtra Thr Principal ... vs Seema Madhukar Digraskar
2024 Latest Caselaw 24010 Bom

Bombay High Court

The State Of Maharashtra Thr Principal ... vs Seema Madhukar Digraskar on 14 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                           947wp8561-24

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                947 WRIT PETITION NO. 8561 OF 2024

     THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY
                              AND OTHERS
                                 VERSUS
                   SEEMA MADHUKAR DIGRASKAR
                                    ...
Mr. S. K. Tambe, Asstt. Govt. Pleader, Advocate for the Petitioner
Mr. Kiran M. Nagarkar h/w Mr. Mahesh C. Swami, Advocate for the
Respondent

               CORAM            :   RAVINDRA V. GHUGE &
                                    Y. G. KHOBRAGADE, JJ.
               DATE             :   14th August, 2024
ORDER:

1. A request is made on behalf of the learned Advocate Shri

Swami for seeking an adjournment due to a personal difficulty.

2. The learned AGP points out that the judgment of the learned

Maharashtra Administrative Tribunal dated 18.03.2024, impugned in

this Petition, has been considered by this Court at the Principal Seat in

Writ Petition No.8172 of 2024 and the interim directions issued earlier,

are continued from time to time. He further submits that a praecipe

has been moved before the Hon'ble the Chief Justice through the

learned Registrar for clubbing these matters, either at the Principal Seat

or at the Aurangabad Bench. He submits that said matter will be listed

on 23rd August, 2023.

947wp8561-24

3. List this Petition in the same category on 27 th August, 2024.

Since interim orders have been passed at the Principal seat with

reference to the same impugned judgment, no further directions are

necessary.

( Y. G. KHOBRAGADE, J. ) ( RAVINDRA V. GHUGE, J. )

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