Nagesh Jagdishrao Deshpande vs The State Of Maharashtra And ...
2021 Latest Caselaw 6156 Bom

                                            (1)                      901 wp 6077.16

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         901 WRIT PETITION NO.6077 OF 2016

                          NAGESH JAGDISHRAO DESHPANDE
                                    VERSUS
                       STATE OF MAHARASHTRA AND ANOTHER

                                            ...
                        Advocate for Petitioners : Mr. Gunale V.D.
                        AGP for Respondents/State : Mr. P.N. Kutti
                         Advocate for R/2 : Mr. Yadkikar Amit A.
                                            ...

                                     CORAM :        UJJAL BHUYAN &
                                                    M.G. SEWLIKAR, JJ.

                                     DATE       :   06.04.2021

P.C. :-

Heard learned counsel for the parties.

2. On 23.03.2021 we had passed the following order:

" We have heard learned counsel for the parties at length.

2. However, we find that two relevant documents necessary for adjudication i.e. office order dated 31.12.2013 at Page-174 and impugned order at Page-208 dated 17.02.2016 are in Marathi. We therefore direct the Registry to furnish English translation of the two documents within two weeks.

3. List this matter under the caption 'for Direction' on 06.04.2021 at 10.30 a.m."

(2) 901 wp 6077.16

3. Today we find that Registry has furnished English translation of

the aforesaid two documents.

4. Since the matter was heard, judgment is reserved.

[M.G. SEWLIKAR, J.] [UJJAL BHUYAN, J.]

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