CHARANJEET SINGH Vs. ADVOCATE GENERAL OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Charanjeet Singh Chanderpal, Mr Mahesh Vaswani and Mr Shiv Kumar Khera exhaustively in Writ Petition No. 6237 of 2024 and Interim Application (ST) No. 2025.

(2.) This Writ Petition and about 39 other Petitions/Interim Applications/Contempt Petitions have been specifically assigned to this Bench, as several Benches have recused from taking up these matters.

(3.) Though parties appearing in person (who are themselves Advocates) are insistent that the Bench take up all these matters at once, given the pressure on the docket, it is not possible for this Bench to do so. There would be no time left to attend to other matters on the cause list. Therefore, we informed the parties that we would do our best to address the matters one by one and try to resolve them to the best of our ability. We most earnestly requested that the parties cooperate with the Bench so that we can dispose of these matters.