Jarnelsingh Niyamatsing ... vs The State Of Maharashtra And ...
2016 Latest Caselaw 5788 Bom

                                             {1}
                                                                              98 sr. no..odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                               
                                 BENCH AT AURANGABAD

                                WRIT PETITION NO. 9507 OF 2016




                                                       
                          JARNELSINGH NIYAMATSING RAMGADIYA
                                          VERSUS
                         THE STATE OF MAHARASHTRA AND OTHERS
                                             ...




                                                      
                      Advocate for Petitioner : Mr. Amit A. Mukhedkar
                           AGP for Respondents: Mr. V.M. Kagne.

                                             ...




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

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1] In view of the pendency of the civil proceedings between the parties, no interference is called for in exercise of writ jurisdiction under

Article 226 of the Constitution of India. Keeping the option of the petitioner

open to avail of the remedies available in law, writ petition is disposed of.

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