The State Of Maha. Thr Its ... vs Dr. Govind Kisan Rawale
2009 Latest Caselaw 52 Bom

                                                                                            1                                                           wp5325.09.odt

                                                  FARAD CONTINUATION SHEET No.
                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                                                                          
                                                     NAGPUR BENCH AT NAGPUR




                                                                                                                                
                                                  Writ Petition No.5325/2009
                                      ( The State of Maharashtra, through its Secretary  +1 
                                                              ..V/s..
                                                   Dr. Govind Kisan Rawale  ) 




                                                                                                                               
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    Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders




                                                                                                     
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                                                        Ms B.H. Dangre, Addl. G. P. for petitioners.
                                                                   
                                                        CORAM  : D.D. SINHA & F.M. REIS JJ.
                                                                  
                                                                      th
                                                        DATE      : 8
                                                                         DECEMBER
                                                                                  , 2009
                                                                                        . 

Heard Ms Dangre, learned Addl. G.P. for petitioners.

Notice returnable on 4/1/2010.

In the meantime ad-interim stay in terms of prayer clause (ii).

Stand over to 4/1/2010.

                                                                                       JUDGE                         JUDGE





                                                        Tambaskar.