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Hemendra Mathuradas Kothari And ... vs State Of Maharashtra And Otehrs
2021 Latest Caselaw 11083 Bom

Citation : 2021 Latest Caselaw 11083 Bom
Judgement Date : 13 August, 2021

Bombay High Court
Hemendra Mathuradas Kothari And ... vs State Of Maharashtra And Otehrs on 13 August, 2021
Bench: A.A. Sayed, Prakash Deu Naik
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                                                                            2-wp-3658-2006..doc


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             CIVIL APPELLATE JURISDICTION
                             WRIT PETITION NO. 3658 OF 2006
                                           ...

Hemendra Mathuradas Kothari And Others                             ... Petitioners
      Versus
State Of Maharashtra And Others                                    ... Respondents

                                           ...

Mr. C.M. Korde, Sr. Advocate with Mr. J. Chandran i/by Sasikumar T. C.
Padmanabhan, Advocate for the Petitioners.
Mrs. R. M. Shinde, AGP for the Respondent - State.
Dr. Uday Warunjikar, Advocate for Respondent No.5.

                                          ...
                                      CORAM :        A.A. SAYED &
                                                     PRAKASH D.NAIK, JJ.

DATED : 13 AUGUST 2021

P.C.:

Heard further arguments of learned Counsel for the parties.

2. Place the Petition `for pronouncement of judgment' on 27 August 2021 at 2.20 p.m. in Chamber.




          (PRAKASH D.NAIK,J.)                                    (A.A.SAYED, J.)




Uday.P.Kambli                                  1/1


 

 
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