Lakhan Kailash Baheliya vs State Of Mah., Thr. Its Secretary, ...
2021 Latest Caselaw 2234 Bom

                                                                                             1                                            Cri.W.P.86.2020

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                     CRIMINAL WRIT PETITION NO. 86 OF 2020
                                                              Lakhan Kailash Baheliya,
                                                                                ..VS..
State of Maharashtra, through its Secretary, Department of Revenue and Forest, Mantralaya,
                                     Mumbai and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri S. Bhende, Advocate h/f Shri S. P. Bhandarkar, Advocate for
                                               the petitioner.
                                               Shri N. R. Patil, A.P.P. for the respondent Nos.1 & 2.


                                                                       CORAM : SUNIL B. SHUKRE AND
                                                                               AVINASH G. GHAROTE, JJ.

DATED : 03.02.2021

In view of the Judgment rendered by Full Bench in the case of M/s. Shri Hariom Krishi Kendra Vs. State of Maharashtra and Ors., Writ Petition No. 7056 of 2018, decided on 21.02.2020, this matter shall lie before the Bench presided over by learned Single Judge.

Registry to do the needful.

                                                                        JUDGE                                                         JUDGE




Kirtak