TEJSHREE GHAG Vs. PRAKASH PARASHURAM PATIL
LAWS(SC)-2007-5-91
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on May 17,2007

TEJSHREE GHAG Appellant
VERSUS
PRAKASH PARASHURAM PATIL Respondents





Cited Judgements :-

SAYED MOHAMMED IRFAN P.P. AND ORS. VS. THE ADMIUNISTRATOR, UNION OF LAKSHADWEEP AND ORS. [LAWS(KER)-2015-12-113] [REFERRED TO]
VISHAL SINGH VS. STATE OF MP [LAWS(MPH)-2015-4-84] [REFERRED TO]
P. SANTHI VS. THE GOVERNMENT OF TAMILNADU AND ORS. [LAWS(MAD)-2015-3-21] [REFERRED TO]
SHRI L. RAJENDRA SINGH VS. THE STATE OF MANIPUR [LAWS(MANIP)-2016-8-14] [REFERRED TO]
PIJUSH K PURKAYASTHA VS. UNION OF INDIA [LAWS(GAU)-2009-11-11] [REFERRED TO]
RABINDRA NATH BARMAN VS. GAUHATI HIGH COURT [LAWS(GAU)-2019-12-5] [REFERRED TO]
PAYEL DEB VS. STATE OF TRIPURA [LAWS(TRIP)-2019-10-29] [REFERRED TO]
NITYAPRIYA MALAKAR VS. STATE OF TRIPURA [LAWS(TRIP)-2019-11-6] [REFERRED TO]
DR. KH. SHANTIBALA DEVI VS. THE STATE OF MANIPUR [LAWS(MANIP)-2016-5-4] [REFERRED]
GOVERNMENT OF ANDHRA PRADESH VS. S S P YADAV [LAWS(APH)-2010-11-21] [REFERRED TO]
HIMMATBHAI PARBHUBHAI KANTHARIA VS. STATE OF GUJARAT AND ORS [LAWS(GJH)-2014-6-165] [REFERRED TO]
GAUTAM SENGUPTA VS. PUNJAB AND SIND BANK [LAWS(CAL)-2009-10-5] [REFERRED TO]
BARNALI DATTA VS. STATE OF TRIPURA [LAWS(TRIP)-2019-9-75] [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. CH. GANDHI [LAWS(SC)-2013-2-46] [REFERRED TO]
RAJESH VERMA VS. STATE OF H.P. [LAWS(HPH)-2013-5-71] [REFERRED TO]
RAJESH VERMA VS. STATE OF H.P. [LAWS(HPH)-2013-5-71] [REFERRED TO]
SHANTABRATA MOITRA VS. STATE OF WEST BENGAL [LAWS(CAL)-2013-6-20] [REFERRED TO]
AMRUTBHAI G DESAI VS. STATE OF GUJARAT [LAWS(GJH)-2008-2-32] [REFERRED TO]
SANGHAMITRA BHATTACHARYA VS. SUDESHNA KAR [LAWS(CAL)-2022-5-31] [REFERRED TO]
RAMESH KUMAR VS. FOOD CORPORATION OF INDIA [LAWS(HPH)-2013-1-19] [REFERRED TO]
PREMLAL PANDA VS. UNION OF INDIA [LAWS(ORI)-2009-2-41] [REFERRED TO]
AMRITA SINHA VS. STATE OF TRIPURA [LAWS(TRIP)-2019-10-27] [REFERRED TO]
AHONGSHANGBAM SURENJIT SINGH VS. THE STATE OF MANIPUR AND ORS. [LAWS(MANIP)-2015-5-19] [REFERRED TO]
NANDIPATI DAMODAR VS. THE TELANGANA STATE POWER GENERATION CORPORATION [LAWS(APH)-2016-8-9] [REFERRED TO]
JAMAL UDDIN AHMED VS. STATE OF ASSAM [LAWS(GAU)-2011-12-17] [REFERRED TO]
UTPAL KANTI KARAN VS. STATE OF WEST BENGAL [LAWS(CAL)-2024-2-226] [REFERRED TO]
RANJAN BORDOLOI VS. STATE OF ASSAM [LAWS(GAU)-2023-11-13] [REFERRED TO]
STATE OF U P VS. SUDHAKAR PANDEY [LAWS(ALL)-2014-7-399] [REFERRED TO]


JUDGEMENT

- (1.)Leave granted.
(2.)This appeal is directed against the judgment and order dated 22.03.2006 passed by the High Court of Bombay in various writ petitions filed by the private respondents herein whereby and whereunder the order of the Tribunal dated 13.03.2002 as also the order passed in the Review Petition arising therefrom dated 14.08.2003 were set aside.
(3.)The said writ petitions came up for consideration by the High Court in the following circumstances.


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