Sharad Suresh Doke vs The State Of Maharashtra And ...
2018 Latest Caselaw 1203 Bom

Citation : 2018 Latest Caselaw 1203 Bom
Judgement Date : 6 December, 2018

Bombay High Court

Sharad Suresh Doke vs The State Of Maharashtra And ... on 6 December, 2018

Bench: S.S. Shinde

                                                                    13571.18WP.odt
                                           1


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     998 WRIT PETITION NO.13571 OF 2018

                            SHARAD SURESH DOKE
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS

                               ...
          Mr.A.A.Kokad, Advocate for the petitioner
          Mr.S.B.Yawalkar, Addl.G.P. for Respondent -
          State
                               ...
                          CORAM: S.S.SHINDE &
                                   K.K.SONAWANE,JJ.
                          DATE : 06.12.2018
          ORDER:

1] Heard. Issue notice to the Respondents, returnable on 15th January, 2019. The learned Addl. G.P. waives service of notice for Respondent Nos.1 to 3.

2] In addition to regular mode of service, the petitioner to serve Respondent No.4 by alternate mode of service such as Fax/E-mail/Courier and file affidavit of service, before returnable date.



                [K.K.SONAWANE]                             [S.S.SHINDE]
                    JUDGE                                      JUDGE
          DDC