DINESH SADANAND SHERLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 21/4/2023, we have passed a detailed order. Our observations as made in Paragraph Nos.6 to 9 reads thus:-

(2.) The aforesaid observations are to the effect that an appropriate decision be taken by the Principal Secretary, Law and Judiciary Department of the State Government in consultation with the appropriate departments and place on record of the present proceedings the decision that would be taken, on or before the adjourned date of hearing. The proceedings were, therefore, adjourned granting sufficient time to the Government i.e. upto today (21/6/2023).

(3.) Today, Mr. Patki, learned AGP for Respondent No.1 has placed on record a reply Affidavit of Mr. Nandkishor Lallu More, Legal Advisor- cum-Joint Secretary, Law and Judiciary Department. Mr. Patki drawing our attention to Annexure-A of the affidavit would submit that the opinion received from the Finance Department was communicated to the Principal Judge, City Civil Court, Mumbai, by the Sec. Officer of the Law and Judiciary Department by such communication dated 18 th September 2020.