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Bombay High Court
Ajay Sahebrao Sapkal vs The State Of Maharashtra Through ... on 2 May, 2024
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
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951 sr.no.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 4601 OF 2024
AJAY SAHEBRAO SAPKAL
....Petitioner
VERSUS
THE STATE OF MAHARASHTRA THROUGH PRINCIPAL
SECRETARY AND ANOTHER
.....Respondent
.....
Advocate for the Petitioner : Mr. Boinwad Omgashad B.
AGP for Respondents: Mr. Nikhil S. Takale.
CORAM : SMT. VIBHA KANKANWADI
& S.G. CHAPALGAONKAR, JJ.
DATE : 2ND MAY, 2024. P.C. :-
1. Issue notice to respondents.
2. AGP waives notice for respondent No.1 and 2.
3. Notice of respondent No. 3 is made returnable on 20.6.2024.
4. Till then, no coercive action be taken in pursuance of the impugned judgment and order dated 15.4.2024 against the petitioner.
[S.G. CHAPALGAONKAR, J] [ SMT. VIBHA KANKANWADI, J] grt/-