Arun Krishna Gharat And Ors vs The State Of Maharashtra Through The ...
2026 Latest Caselaw 5455 Bom

Bombay High Court

Arun Krishna Gharat And Ors vs The State Of Maharashtra Through The ... on 22 May, 2026

2026:BHC-AS:22702-DB




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION
                          INTERIM APPLICATION NO.3697 OF 2026
                                          IN
                             WRIT PETITION NO.13336 OF 2024

          Arun Krishna Gharat and Ors.                                     .. Petitioners
                      Vs.
          The State of Maharashtra and Ors.                                .. Respondents

          Mr. Bhavesh Parmar i/b Devmani Shukla, Advocate for Petitioner nos. 1 to 42
          and Petitioner Nos. 44 to 48.
          Mr. Vishal Talsania a/w Ms. Suchitra Valjee, Ms. Neelakshi Pal i/b Manilal
          Kher Ambalal & Co., Advocates for Respondent nos. 10 to 15.

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

                                               DATE     : 22nd MAY 2026
                                                         [ VACATION COURT ]

          P.C. :

1. Mr. Bhavesh Parmar, learned counsel for the Petitioners submits

that due to non-cooperation of Petitioner no.43 in issuing No Objection

Certificate for appointing new Advocate on record, the remaining 47

Petitioners are unable to proceed with the matter. He, therefore, seeks

permission to withdraw this Petition qua the Petitioners, other than

Petitioner no.43, with liberty to file fresh Petition.

2. In view thereof, Interim Application No.3697 of 2026 is allowed

in terms of prayer clause (a) which reads as under:-

"(a) For an order of this Hon'ble Court allowing the Applicants being the Petitioners in Writ Petition No.13336 of 2024 to withdraw their Writ Petition with

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liberty to initiate and pursue appropriate proceedings afresh in accordance with law and thereafter allow the Petitioner No.43 Mr. Narsu B. Patil to continue to pursue Writ Petition No.13336 of 2024 as the sole Petitioner."

[ SANDESH D. PATIL, J.] [GAUTAM A. ANKHAD, J.]

BHARAT DASHARATH PANDIT

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