Nilesh Krushnanath Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 17784 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        967 Writ Petition No.14436 Of 2021

                        Nilesh Krushnanath Thakur
                                   Versus
                  The State Of Maharashtra and Others
                                     ...
           Advocate for the Petitioner : Mr. Sushant C. Yeramwar
              AGP for the Respondents/ State : Mr. A.R. Kale
                                     ...

                                 CORAM           :   S. V. GANGAPURWALA AND
                                                     S. G. DIGE, JJ.

                                DATE             :   21-12-2021

PER COURT :

1. We have heard Mr. Yeramwar, learned Counsel for the

petitioner. The learned Counsel submits that the petitioner has

already filed the vigilance report. Even arguments were heard by the

Committee, but the judgment is yet not delivered.

2. The learned AGP, on instructions, submits that because of

change of corum fresh hearing will have to be conducted. The

Committee would decide the proceeding within two months.

3. The statement is accepted.

4. The Respondent - Committee shall decide the proceeding

Gajanan

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within two months.

5. The petitioner may appear before the Committee on

10-01-2022.

6. Writ Petition is accordingly disposed of. No costs.

        ( S. G. DIGE )                        ( S. V. GANGAPURWALA )
            JUDGE                                       JUDGE
                                      ...




                                                                            Gajanan