Dattatraya Martandrao Kulkarni ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 2159 Bom

                                        1             914-cra-35-2019.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                CIVIL REVISION APPLICATION NO. 35 OF 2019

 Dattatraya Martandrao Kulkarni and another ... Applicants
       Versus
 The State of Maharashtra and others             ... Respondents
                                   ....
 Mr. K. M. Nagarkar, Advocate for the applicants
 Mr. A. B. Chate, AGP for the State
                                   ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 02nd FEBRUARY, 2021

PER COURT :-

. Learned counsel for the applicants seeks conversion of this civil revision application into writ petition. According to him, the present civil revision application is not maintainable. In support of his contention he relies on the judgment of this Court in Civil Revision Application No.63 of 2017 and the bunch of other matters.

2. In view of the same, the present civil revision application is allowed to be converted into writ petition.

3. Office to do the needful.

[ R. G. AVACHAT, J. ] SMS

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