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Tukaram Namdev Waghmare vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 12151 Bom

Citation : 2021 Latest Caselaw 12151 Bom
Judgement Date : 30 August, 2021

Bombay High Court
Tukaram Namdev Waghmare vs The State Of Maharashtra Thr. ... on 30 August, 2021
Bench: S.S. Jadhav, S. V. Kotwal
                                                                                           22-wp-4779.21.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION
                                         WRIT PETITION NO.4779 OF 2021
                       Santosh Gopal Dive                                  ... Petitioner
                       V/s.
                       The State of Maharashtra,
                       Through Principal Secretary and Ors.                ... Respondents
                                                     WITH
                                         WRIT PETITION NO.4780 OF 2021
                       Tukaram Namdev Waghmare                             ... Petitioner
                       V/s.
                       The State of Maharashtra,
                       Through Principal Secretary and Ors.                ... Respondents
                                                    -------------------
PALLAVI
MAHENDRA
                       Mr. Ashok Tukaram Gade a/w Ms. Riya John, Advocate for the
WARGAONKAR
Digitally signed by
                       Petitioners.
PALLAVI MAHENDRA

                       Ms. M.S. Bane, AGP for the Respondent- State.
WARGAONKAR
Date: 2021.08.30
16:44:49 +0530



                                                   ---------------------
                                             CORAM : SMT. SADHANA S. JADHAV &
                                                     SARANG V. KOTWAL, JJ.

DATE : 30th AUGUST 2021.

P.C. :

1. The learned AGP waives service for Respondent No.1. Issue notice to Respondent Nos.2 to 4 returnable on 29 th September 2021. The learned counsel for the petitioners shall place on record the judgment passed by the Bombay High Court, Bench at Nagpur in Writ Petition No.6155 of 2014. In addition, private service is permitted.



                           (SARANG V. KOTWAL, J)              (SMT. SADHANA S. JADHAV, J)

                      pmw                                                                         1 of 1
 

 
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