Ravindra Sharad Visale vs The State Of Maharashtra And ...
2021 Latest Caselaw 11073 Bom

                                                                             ca3960.21
                                         (1)

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                     910 CIVIL APPLICATION NO.3960 OF 2021
                                       IN
                                 WP/2576/2012

                         RAVINDRA SHARAD VISALE
                                 VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS
                                   ...

 Mr Anil S. Golegaonkar, Advocate for the applicant;
 Mr S.B. Yawalkar, A.G.P. for respondent nos.1 & 3;
 Mr M.D. Shinde, Advocate for respondent no.4

                                      CORAM : RAVINDRA V. GHUGE
                                                      AND
                                               S. G. MEHARE, JJ.

DATE : 13th August, 2021

PER COURT:

1. Considering that Writ Petition No.2576 of 2012 has been heard

finally, this Civil Application is disposed off.

2. Writ Petition No.2576 of 2012, having been heard finally, can be

closed for judgment.

3. At the request of the learned Advocate for the petitioner, liberty to

place on record synoptical notes. Stand over to 20.08.2021.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

amj