Ratnamala Baburao Dudhal vs The State Of Maharashtra And ...
2016 Latest Caselaw 5762 Bom

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                                                                       27 to 40 sr. nos..odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                                
                                 BENCH AT AURANGABAD

                              WRIT PETITION NO. 4505 OF 2016




                                                        
                           WITH CA/10659/2016 IN WP/4505/2016

                               RATNAMALA BABURAO DUDHAL
                                           VERSUS
                          THE STATE OF MAHARASHTRA AND OTHERS




                                                       
                                              ...
                         Advocate for Petitioner : Mr. S.S. Thombre

                                            with
                               WRIT PETITION NO. 4506   OF 2016




                                           
                               WRIT PETITION NO. 4751   OF 2016
                               WRIT PETITION NO. 6187
                               ig                       OF 2016
                               WRIT PETITION NO. 6470   OF 2016
                               WRIT PETITION NO. 6865   OF 2016
                               WRIT PETITION NO. 7337   OF 2016
                             
                               WRIT PETITION NO. 8087   OF 2016
                               WRIT PETITION NO. 8123   OF 2016
                               WRIT PETITION NO. 8139   OF 2016
                               WRIT PETITION NO. 8168   OF 2016
                               WRIT PETITION NO. 8169   OF 2016
      

                               WRIT PETITION NO. 8359   OF 2016
                               WRIT PETITION NO. 8415   OF 2016
   



                                            ...

                                          CORAM : R.M. BORDE &
                                                  K.K. SONAWANE, JJ.

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1] Returnable date is extended by 4 weeks. Re issue notice to the

respondents returnable in 4 weeks. Apart from usual mode of service, liberty to the petitioner to serve notice by alternate mode and file affidavit of service within the time stipulated above.

            [K.K.SONAWANE]                              [R.M. BORDE]
              JUDGE                                            JUDGE
    grt/-




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                                                        27 to 40 sr. nos..odt