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Ishwar Aurn Kholi vs The State Of Maharashtra Through ...
2016 Latest Caselaw 1927 Bom

Citation : 2016 Latest Caselaw 1927 Bom
Judgement Date : 27 April, 2016

Bombay High Court
Ishwar Aurn Kholi vs The State Of Maharashtra Through ... on 27 April, 2016
Bench: B.P. Dharmadhikari
                                                     1                                      wp3889-15

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                 
                              NAGPUR BENCH, NAGPUR.




                                                                         
                                   Writ Petition No.3889 of 2015
                                     Shri Ishwar Arun Kholi
                                                Vs. 
      The State of Maharashtra through its Secretary, Home Dept., Mantralaya, Mumbai and 2
                                              others.




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




                                                          
                                     Mr. S.D.Harode,counsel for petitioner.
                                     Ms. P.D. Rane, AGP for respondent nos. 1 & 2.
                                         ig        CORAM :  B.P. DHARMADHIKARI &
                                                              P.N. DESHMUKH, JJ.

DATE : 27th April, 2016.

Advocate Harode invites attention to pursis to state that validities as asked for are filed

along with it. He is seeking time till after vacation to

place on record appropriate affidavit.

List after vacation.

Inspite of our order dated 21.3.2016,

Registry has not taken steps to tag reply filed by State government to the file. Explanation of the concerned person should also be placed before court for

consideration on next date of hearing.

                                               JUDGE                                JUDGE
    Hirekhan





 

 
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