Amit Dattatraya Shelar And Anr vs The State Of Maharashtra Thr The ...
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Bombay High Court

Amit Dattatraya Shelar And Anr vs The State Of Maharashtra Thr The ... on 13 May, 2026

PALLAVI
MAHENDRA                                                                              10-WP-6251-2026 (C).doc
WARGAONKAR

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PALLAVI MAHENDRA
WARGAONKAR
Date: 2026.05.13
20:08:11 +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO. 6251 OF 2026

                       Amit Dattatraya Shelar And Anr.                         ...Petitioners
                             Versus
                       The State of Maharashtra
                       Thr. The Department Of Industries Energy
                       And Labour And Ors.                                     ...Respondents
                                                    __________

                       Mr. P.B. Shah i/b. Kayval Prafulla Shah, for the Petitioners.
                       Mr. P.P. Kakade, Addl. G.P. a/w Mr. V.G. Badgujar, AGP for Respondent
                       No.1 - State.
                       Mr. Vikram Nankani, Sr. Advocate a/w Kavisha Shah and Divya N., for
                       the Respondent No.3.
                                                       __________

                                                      CORAM :    ADVAIT M. SETHNA &
                                                                 SANDESH D. PATIL, JJ.

DATE : 13 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties for some time.

2. In our view, there is absolutely no urgency at this stage.

3. List the proceedings before the Regular Court in due course.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]