ADITI SANJAY JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Jha, learned Advocate appearing for the Petitioners, Mrs. Nimbalkar, learned AGP appearing for Respondent Nos.1 to 3 and Mr. Anil Patel, learned Advocate appearing for Respondent No.4.

(2.) At the outset, Mr. Jha, learned Advocate appearing for the Petitioners submitted that orders dated 17 th February 2023 and 24/2/2023 passed by this Court in this Writ Petition are challenged before the Supreme Court. However, he stated that there is no stay granted to this proceeding. It is the request of Mr. Jha that present Writ Petition be adjourned as the matter is pending in the Supreme Court. However, no stay has been granted by Supreme Court and therefore, there is no impediment in proceeding further with this Writ Petition.

(3.) The said request seeking adjournment is also rejected for following reasons:-