NILESH PRAKASHRAO MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) By an order dtd. 29/7/2024, passed by the Division Bench of this Court, while hearing Writ Petition No.5180 of 2022, the Registry was directed to place that Petition before the Hon'ble The Chief Justice for directions under Rule 8 of Chapter I, of the Bombay High Court Appellate Side Rules, 1960. For ready reference, we deem it appropriate to reproduce the said order here under :

(3.) By the order of the Hon'ble The Chief Justice of the Bombay High Court, dtd. 17/12/2024, Writ Petition Nos.5180 of 2022 and this Petition no.5798 of 2023, were clubbed and were referred to the Larger Bench under Rule 8 of Chapter I of the Bombay High Court Appellate Side Rules, 1960 (the '1960 Rules').