Bhausaheb Bhagwan Harichandre And ... vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 2799 Bom

Bombay High Court

Bhausaheb Bhagwan Harichandre And ... vs The State Of Maharashtra Through The ... on 30 January, 2024

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
                 AT AURANGABAD

            902 WRIT PETITION NO. 11131 OF 2023
  BHAUSAHEB BHAGWAN HARICHANDRE AND OTHERS
                          VERSUS
THE STATE OF MAHARASHTRA THROUGH THE SECRETARY
                      AND OTHERS
                             ...
   Advocate for the Petitioner : Mr. Sunil Nimbalkar h/f
                Mr. Gandhi Amol Subhash.
      AGP for Respondents-State : Mrs. M. L. Sangit.
   Advocate for Respondent No.7 : Mr. Chavan Sudhir K.
                             ...

                          CORAM :      S. G. MEHARE, J.

                          DATE :       30.01.2024
PER COURT :-

1. Learned counsel for the respondent has placed on record

the final order in case No.RTS./Revision/460/2023, dated

15.01.2024, in which, the stay application of the petitioners

was refused and it was impugned before the Court. Copy of

the said judgment is provided to the learned counsel for the

petitioners. The revision application was decided on merits.

Therefore, this writ petition become infructuous.

2. Hence, the present writ petition stands dismissed.

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

vmk/-