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Girdharilal Radhakishain ... vs The State Of Maharashatra And ...
2017 Latest Caselaw 4156 Bom

Citation : 2017 Latest Caselaw 4156 Bom
Judgement Date : 6 July, 2017

Bombay High Court
Girdharilal Radhakishain ... vs The State Of Maharashatra And ... on 6 July, 2017
Bench: R.V. Ghuge
          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                      WRIT PETITION NO. 4662 OF 1994

                GIRDHARILAL RADHAKISHAN MADHYAN
                             VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS

                Advocate for Petitioner : Shri M.M. Patil Beedkar.
                AGP for Respondent No. 1 to 3 : Shri N.T. Bhagat.

                                      CORAM : RAVINDRA V. GHUGE, J.

                                      Dated    : 06th July, 2017

 PER COURT :

1. A connected Writ Petition No. 4061/1989 has been

decided on 27/11/2001. Learned AGP would take instructions

as to whether the Hon'ble Minister has finally decided the

pending appeal of the petitioner dated 30/08/1991.

2. Stand over to 20/07/2017.

( RAVINDRA V. GHUGE, J. ) S.P.C.

 
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