The State Of Maharashtra Through ... vs Shri. Sagar Dipak Rahile
2024 Latest Caselaw 24649 Bom

Bombay High Court

The State Of Maharashtra Through ... vs Shri. Sagar Dipak Rahile on 22 August, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                                                                                                                          15. WP 2023 of 2023.odt
                                                                                                            1

                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH AT NAGPUR

                                                                         WRIT PETITION NO.2023/2023

                    State of Maharashtra through Additional Chief Secretary, Home Department,
                                         Mantralaya, Mumbai and another
                                                    ...Versus...
                                             Shri Sagar Dipak Rahile
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                 Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
                 appearances, Court's orders or directions
                 and Registrar's orders
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                                                                                          Mr. V,A, Thakare, AGP for petitioners
                                                                                          Mr. C.H. Sharma, Advocate for respondent

                                                                                                         CORAM : AVINASH G. GHAROTE AND
                                                                                                                 SMT. M.S. JAWALKAR, JJ.

DATE : 22/08/2024

1. Learned counsel for the respondent submits that an application for modification of the impugned judgment of the learned Tribunal, dated 30/03/2022 has already been filed by the State before the Maharashtra Administrative Tribunal, which is still pending, in view of which, the petition is not maintainable.

2. Learned Assistant Government for the petitioners to take instructions and make a statement.

3. List the matter on 28/08/2024.

(SMT. M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.)

Wadkar

Signed by: S.S. Wadkar (SSW) Designation: PS To Honourable Judge Date: 22/08/2024 17:49:01