LAWS(BOM)-2023-8-618

STATE OF MAHARASHTRA Vs. AJAY RAJENDRA PAWAR

Decided On August 23, 2023
STATE OF MAHARASHTRA Appellant
V/S
Ajay Rajendra Pawar Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the respective parties.

(2.) Learned AGP has sought time to obtain necessary instructions following the order passed by this Court on 19/8/2023. In support, he has tendered across the bar a communication dtd. 22/8/2023, which is taken on record and marked as 'Document-A'.

(3.) In normal course, we would have granted the request as made in the communication, Document-A, which seeks time of eight weeks for obtaining necessary instructions. But having regard to the peculiar facts and circumstances of this case, we are of the view that we would be doing injustice to the original petitioners, if we accede to such a request made on behalf of the State Government.