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Zillurrahman Shaikh S/O. Abdul ... vs The State Of Maharashtra
2021 Latest Caselaw 16889 Bom

Citation : 2021 Latest Caselaw 16889 Bom
Judgement Date : 4 December, 2021

Bombay High Court

Zillurrahman Shaikh S/O. Abdul ... vs The State Of Maharashtra on 4 December, 2021

Bench: R.D. Dhanuka, Abhay Ahuja

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                WRIT PETITION NO. 1003 OF 2021

 Zillurrahman Shaikh S/o. Abdul Rab Shaikh ....PETITIONER
             V/S
 The State Of Maharashtra                 ....RESPONDENT

Mr. Abdul Rab Shaikh, Petitioner in person Mr. Kedar Dighe, Asst. Government Pleader, State, Advocate for the Respondents

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE ABHAY AHUJA, JJ DATE : 4th December, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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Zillurrahman Shaikh S/O. Abdul ... vs The State Of Maharashtra
2021 Latest Caselaw 16889 Bom

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Zillurrahman Shaikh S/O. Abdul ... vs The State Of Maharashtra2021 Latest Caselaw 16889 Bom

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Zillurrahman Shaikh S/O. Abdul ... vs The State Of Maharashtra
2021 Latest Caselaw 16889 Bom