Mr. Shrikrishna Bhikaji Bondge vs State Of Maharashtra And Ors
2021 Latest Caselaw 2346 Bom

            Digitally signed by
Smita       Smita Gonsalves

Gonsalves   Date: 2021.02.08
            11:08:53 +0530

                          sg                                  1/1                NOB1. wp3525-19.doc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                              WRIT PETITION NO.3525 OF 2019

                    Mr. Shrikrishna Bhikaji Bondge                          ..    Petitioner
                          v/s.
                    The State of Maharashtra & Ors.                         ..    Respondents
                                                       ....
                    Mr. Chetan G. Patil, a/w. Mr. Mandar G. Bagkar, for the Petitioner.

                    Mr. Abhijit B. Kadam, AGP, for Respondent Nos. 1 and 2.

                    Mr. Bhooshan Mandlik, for Respondent Nos. 3 and 4.
                                                     ....
                                                      CORAM: S.C. GUPTE &
                                                                 SURENDRA P. TAVADE, JJ.

                                                               DATE    : 4 FEBRUARY, 2021.

                    P.C:-

                    .                  Not on board. Mentioned. Taken on board.

2. In the judgment dated 19 January 2021, the appearance of the Advocates may be shown as follows:

"Mr. Chetan G. Patil, a/w. Mr. Mandar G. Bagkar, for the Petitioner.

Mr. Abhijit B. Kadam, AGP, for Respondent Nos. 1 and 2.

Mr. Bhooshan Mandlik, for Respondent Nos. 3 and 4."

(SURENDRA P. TAVADE, J.) (S.C. GUPTE, J.)

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