Vivek Wilson Warghat vs The State Of Maharashtra And ...
2016 Latest Caselaw 5801 Bom

                                            {1}
                                                                              953 sr. no..odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                                
                                 BENCH AT AURANGABAD

                               WRIT PETITION NO. 10004 OF 2016




                                                        
                                     Vivek Wilson Warghat
                                             Vs.
                             The State of Maharashtra and others.




                                                       
                                              ...
                         Mr. A.N. Sikchi, Advocate for the petitioner
                          Mr. K.N. Lokhande, AGP for respondents.

                                             ...




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

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1] In view of the pendency of the civil litigation between the

parties, we are not inclined to issue directions in exercise of Article 226 of the Constitution of India. Writ petition being devoid of substance, the same

stands dismissed.

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