The State Of Maharashtra, Thr. The ... vs Vinu Shrikrishna Lawar And Ors
2024 Latest Caselaw 2564 Bom

Bombay High Court

The State Of Maharashtra, Thr. The ... vs Vinu Shrikrishna Lawar And Ors on 29 January, 2024

2024:BHC-AS:4155
                                                             2,4 & 5-MCA-106-2020, 29-2021 & 30-2021


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

                              MISC. CIVIL APPLICATION NO. 106 OF 2020
                                                 IN
                                  WRIT PETITION NO. 2623 OF 2019

                    The State of Maharashtra & Anr.                       .. Applicants
                               Versus
                    Dr. Rajendra Ganpatrao Deshmukh
                    & Ors.                                                .. Respondents

WITH MISC. CIVIL APPLICATION NO. 29 OF 2021 IN WRIT PETITION NO. 13634 OF 2018

The State of Maharashtra & Anr. .. Applicants Versus Vinu Shrikrishna Lawar & Ors. .. Respondents

WITH MISC. CIVIL APPLICATION NO. 30 OF 2021 IN WRIT PETITION NO. 13858 OF 2018

The State of Maharashtra & Anr. .. Applicants Versus Dr. Rakesh Dnyandeo Ahire & Ors. .. Respondents

Mr. O. A. Chandurkar, Additional Government Pleader with Mr.M. M. Pabale, AGP for applicants/State.

CORAM: DEVENDRA KUMAR UPADHYAYA, CJ.

DATE: 29th JANUARY, 2024

P.C.:

1. It has been informed by Mr. Chandurkar, the learned Additional Government Pleader, that the writ petitions themselves have been decided by a Division Bench of this

2,4 & 5-MCA-106-2020, 29-2021 & 30-2021

Court at Aurangabad Bench by means of a common judgment and order dated 18th October, 2023, which has rendered the Misc. Civil Applications infructuous.

2. Accordingly, all the Misc. Civil Applications are rejected as having been rendered infructuous.

(CHIEF JUSTICE) Digitally signed by PRAVIN PRAVIN DASHARATH DASHARATH PANDIT PANDIT Date:

2024.01.29 17:50:26 +0530