AVINASH DHAVJI NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By order dtd. 13/9/2022, the Coordinate Bench of this Court comprising Nitin Jamdar (as his Lordship then was) and Sharmila Deshmukh JJ grouped these five Writ Petitions as Group (2b) and directed that Writ Petition No. 778 of 2018 be treated as the lead Petition.

(3.) The order dtd. 13/9/2022 directs the learned Counsel for the parties to circulate the summary of propositions with reference to pleadings (with page numbers) and statutory provisions. Directions were also issued to supply case law compilations with index, and the relevant paragraphs were to be marked for the proposition for which they were proposed to be cited. The summary and compilation were directed to be circulated in advance so that these matters and other grouped matters would be taken up for final hearing. There has only been a token of compliance with these detailed directions issued by the Coordinate Bench.