Mayur Sharad Balwadkar vs Ramesh Maruti Pokale
2026 Latest Caselaw 5198 Bom

Citation : 2026 Latest Caselaw 5198 Bom
Judgement Date : 18 May, 2026

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Bombay High Court

Mayur Sharad Balwadkar vs Ramesh Maruti Pokale on 18 May, 2026

2026:BHC-AS:22599-DB




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                         WRIT PETITION NO.6646 OF 2026
          Mayur Sharad Balwadkar                       .. Petitioner
                   Vs.
          Ramesh Maruti Pokale and Ors.                .. Respondents


          Mr. Ashok B. Tajane with Mr. Yuvraj A. Tajane, Advocates for the
          Petitioner.
          Ms. Kavita N. Solunke, Additional Government Pleader with Mr. V.G.
          Badgujar, Assistant Government Pleader for the Respondents-State of
          Maharashtra.

                                                  CORAM : GAUTAM A. ANKHAD &
                                                          SANDESH D. PATIL, JJ.

                                                  DATE         : 18TH MAY 2026
                                                                 [ VACATION COURT ]
          P.C. :

1. Ms. Solunke, learned Additional Government Pleader, on

instructions, states that the Stay Application will be decided by

Respondent no.8-Authority within a period of two months and the

Revision Application filed on 9th February 2026 shall be decided within a

period of six months by Respondent no.8-Authority.

2. In view thereof, until the Stay Application is decided, status-quo

granted by an order dated 14th January 2025 shall continue. All rights and

contentions of the Petitioner are kept open, to be agitated before

Respondent no.8-Authority. It is made clear that no adjournment will be

sought by the Petitioner before Respondent no.8-Authority.

15-WP-6646-2026.doc Dixit

3. With the above directions, Writ Petition no.6646 of 2026 is