Mr. Jayant Lunawat vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 1776 Bom

Bombay High Court

Mr. Jayant Lunawat vs The State Of Maharashtra Through The ... on 22 January, 2024

Author: G.S. Patel

Bench: G.S. Patel

                                                     902-ASWP-7885-2010.DOC




                                                                             Wadhwa



    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
                    WRIT PETITION NO. 7885 OF 2010
                                   WITH
                  CIVIL APPLICATION NO. 80 OF 2022
                                     IN
                    WRIT PETITION NO. 7885 OF 2010
                                   WITH
             INTERIM APPLICATION NO. 2082 OF 2021
                                     IN
                    WRIT PETITION NO. 7885 OF 2010
                                   WITH
              INTERIM APPLICATION NO. 273 OF 2020
                                     IN
                    WRIT PETITION NO. 7885 OF 2010
                                   WITH
           CIVIL APPLICATION (ST) NO. 33240 OF 2014
                                     IN
                    WRIT PETITION NO. 7885 OF 2010


 Jayant Lunawat                                                    ...Petitioner
       Versus
 The State of Maharashtra & Ors                                ...Respondents

                                   WITH
                WRIT PETITION (ST) NO. 989 OF 2020


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                                                      902-ASWP-7885-2010.DOC




                                   WITH
             INTERIM APPLICATION NO. 2084 OF 2020
                                     IN
                WRIT PETITION (ST) NO. 989 OF 2020
                                   WITH
                    WRIT PETITION NO. 7954 OF 2012
                                   WITH
              INTERIM APPLICATION NO 2724 OF 2021
                                     IN
             INTERIM APPLICATION NO. 2083 OF 2021
                                   WITH
         CONTEMPT PETITION (ST) NO. 20604 OF 2021
                                   WITH
                    WRIT PETITION NO. 7986 OF 2021
                                   WITH
             INTERIM APPLICATION NO. 2764 OF 2022
                                     IN
                    WRIT PETITION NO. 7986 OF 2021
                                   WITH
             INTERIM APPLICATION NO. 2822 OF 2022
                                     IN
                    WRIT PETITION NO. 7985 OF 2021
                                   WITH
               WRIT PETITION (ST) NO. 25432 OF 2019




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                                                         902-ASWP-7885-2010.DOC




 Mr Venkatesh Dhond, Senior Advocate, with Akshay Kolse Patil,
      Rashmi Raghavan, Devansh Bheda, Parth Jasani, i/b
      Purnanand & Co, for the Petitioner in WP/7885/2010 & some
      other Petitions.
 Mr Anil Anturkar, Senior Advocate, for the Petitioner (appearance
      not given).
 Mr KB Dighe, Addl GP, with MP Thakur, AGP, for the Respondent-
      State.
 Mr Abhijit Kulkarni, with Gaurav Shahane, Shweta Shah, Krushna
      Jaybhay, for PMC/Respondents Nos 2 to 5.
 Dr Abhinav Chandrachud, with Pavan S Patil, for Respondent No 16
      (Society).
 Mr Amey Deshpande, with Harsh Nishar, Julius, for Respondents
      Nos 6 to 9.
 Mr Hari Prasad Shetty, with Ranjit Shrinivasan, Neel Pungaliya, for
      Respondent Nos 10 to 15.


                               CORAM      G.S. Patel &
                                          Kamal Khata, JJ.

                               DATED:     22nd January 2024
 PC:-

1. The entire group will have to be heard since no settlement is possible. There will be a time constraint on oral arguments and all counsel will be required to adhere to this. We have made it clear at this very stage that we cannot spare more than two afternoon sessions for the conclusion of arguments and we will proceed to deliver judgment in open Court immediately thereafter. Excluding the time taken for the order, all arguments must conclude within two afternoon sessions, i.e., four hours.

22nd January 2024

902-ASWP-7885-2010.DOC

2. We will require in hard and soft copy a list of dates, a note identifying the issues and the parties in the various matters and also concise notes of written submissions and compilations of authorities properly indexed and paginated. These are to be circulated at least two days in advance.

3. We make it clear that we are proposing to dispose of the Petitions finally. Therefore, there will be no question of taking up the Interim Application separately.

4. By consent, list the matters on 26th February and 27th February 2024 at 2:30 pm for hearing.

5. Ad-interim order, if any, to continue until the next date.

 (Kamal Khata, J)                                            (G. S. Patel, J)





                               22nd January 2024