Dr Adinath Baburao Chede And Others vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 2798 Bom

Bombay High Court

Dr Adinath Baburao Chede And Others vs The State Of Maharashtra Through The ... on 30 January, 2024

2024:BHC-AUG:1960




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
                                     AT AURANGABAD

                                  2 WRIT PETITION NO. 13080 OF 2023
                          DR ADINATH BABURAO CHEDE AND OTHERS
                                         VERSUS
                    THE STATE OF MAHARASHTRA THROUGH THE SECRETARY
                                       AND OTHERS
                                                   ...
                     Advocate for Petitioners : Mr. V. D. Hon (Senior Counsel) i/b
                                       Mr. Hon Ashwin Vinayak.
                           APP for Respondents-State : Mrs. M. L. Sangit.
                       Advocate for Respondent Nos.5, 6 : Mr. S. S. Thombre.
                                                   ...

                                               CORAM :     S. G. MEHARE, J.

                                               DATE :      30.01.2024
                    PER COURT :-

1. Heard the learned respective learned counsels.

2. The present writ petition was filed against the order of

the Hon'ble Minister. The status quo was directed to be

continued till the final judgment is passed by the concerned

Authority. The concerned Authority has passed the final order.

Hence, this writ petition become infructuous.

3. Writ petition stands disposed of as infructuous.

(S. G. MEHARE, J.) ...

vmk/-