Bharat Vasant Kadekar vs State Of Maharashtra
2024 Latest Caselaw 6998 Bom

Bombay High Court

Bharat Vasant Kadekar vs State Of Maharashtra on 4 March, 2024

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                    WRIT PETITION (L ) NO.22961 OF 2023

Bharat Vasant Kadekar & Ors.                            ..... Petitioners

          VERSUS

State of Maharashtra & Ors.                             ..... Respondents

Mr. Gaurav Shah a/w. Mr.Yogesh Sankpal i/b. Mr.Nikhil Mengde
for the Petitioners.

Mr.Milind More, Addl. Govt. Pleader for the Respondent No.1 -
State.

Mr.Mayur Khandeparkar a/w. Mr.Sanket Mone, Ms.Srushti
Thorat, Mr.Devansh Shah i/b. Vidhii Partners for the Respondent
No.2.

Mr.Shishir Joshi i/b. Ms.Priti Joshi for the Respondent No.3.

                                         CORAM: RAJESH S. PATIL, J.

                                         DATE    : 4 MARCH, 2024

P.C. :-

Mr. Shah, learned counsel appearing for the petitioners

seeks a short accommodation to file his rejoinder on behalf of the

petitioners.

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19 - WPL 22961 OF 2023.doc

2. Rejoinder to be filed within on week and to serve a copy

thereof upon the other side.

3. Mr.Joshi, learned counsel appearing for the society tenders

a compilation of the documents. The said compilation of the

documents of the society/respondent no.3 is taken on record.

4. Mr.Joshi also tenders a compilation of the judgments. The

same is also taken on record.

5. Stand over to 18 March, 2024.

[RAJESH S. PATIL, J.]