Praful Nanji Satra vs The State Of Maharashtra And 2 Ors
2021 Latest Caselaw 2539 Bom

Priya Soparkar                           1                   28 wpl 5182-20-os

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

                 WRIT PETITION (L.) NO.5182        OF 2020

Praful Nanji Satra                            ... Petitioner
      V/s.
State of Maharashtra and ors.                 ... Respondents
                             ---
Mr.Anand Pande alongwith Mr.Shobhit Shukla and Ms.Pooja Pande
i/by Mr.Ashok R. Pande, Advocates for the Petitioner.
Ms.Jyoti Chavan, AGP for the Respondents/State.
                             ---

                   CORAM : UJJAL BHUYAN &
                           MILIND N. JADHAV, JJ.

DATE : FEBRUARY 08, 2021.

P.C.:-

Heard Ms.Pooja Pande, learned counsel for the petitioner; and Ms.Jyoti Chavan, learned counsel for the respondents/State.

2. This matter was heard at length on 3rd February, 2021 and fixed today for production of relevant record by Ms.Chavan.

3. Today, Ms.Chavan has produced before us one file stated to contain the relevant note sheets and documents from out of the entire original file for perusal by the court. The file has been retained.

4. Judgment reserved.

(MILIND N. JADHAV, J.) (UJJAL BHUYAN, J.) ....

Priya Soparkar 2 28 wpl 5182-20-os