ASMANRAO RAMRAO GAYKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Govt. Pleader at length.

(2.) For the same cause of action, earlier a writ petition was filed by one Shaikh Anwar Jainuddin, which was converted into PIL No. 14 of 2022,

(3.) In view of the submissions made by the learned counsel for the petitioner that the identical order was passed by this Court in W.P. No. 3091 of 2021, the Division Bench of this Court has directed that till next date, further process shall not be undertaken pursuant to the impugned order. Accordingly, respondent Nos. 1 to 3 and 6 were directed not to take any further process pursuant to the impugned order till the next date.