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Komal Harigir Giri And Others vs The State Of Maharashtra And ...
2016 Latest Caselaw 5775 Bom

Citation : 2016 Latest Caselaw 5775 Bom
Judgement Date : 30 September, 2016

Bombay High Court
Komal Harigir Giri And Others vs The State Of Maharashtra And ... on 30 September, 2016
Bench: R.M. Borde
                                            {1}
                                                                             912 sr. no..odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                               
                                 BENCH AT AURANGABAD

                             CIVIL APPLICATION NO. 13239 OF 2016




                                                       
                                       IN WP/6750/2016

                              KOMAL HARIGIR GIRI AND OTHERS
                                           VERSUS
                          THE STATE OF MAHARASHTRA AND OTHERS




                                                      
                                             ...
                         Advocate for Applicants : Mr. S.S. Thombre
                            AGP for Respondents: Mr. S.S. Dande.




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

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1]

This is an application for recalling the order dated 28/6/2016 W.P. No. 6750/2016 whereby the writ petition came to be dismissed for non

prosecution.

2] Considering the contentiosn raised in the application, the

application deserves to be allowed and same is accordingly allowed. Writ petition is restored to its original number. Civil application is disposed of.





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





 

 
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