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Narayan Shivram Kamble And Ors vs State Of Maharashtra And Ors
2021 Latest Caselaw 2638 Bom

Citation : 2021 Latest Caselaw 2638 Bom
Judgement Date : 9 February, 2021

Bombay High Court
Narayan Shivram Kamble And Ors vs State Of Maharashtra And Ors on 9 February, 2021
Bench: G. S. Kulkarni
                                     4-WP-9673-2017 & 5524-2017

Pdp

   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          CIVIL APPELLATE JURISDICTION

           WRIT PETITION NO. 5524 OF 2017
                       WITH
         CIVIL APPLICATION NO. 1708 OF 2018

Sandeep Raman Pawar & Ors.                .. Petitioners

          Versus

State of Maharashtra & Ors.               .. Respondents

                       WITH
           WRIT PETITION NO. 9673 OF 2017

Narayan Shivram Kamble & Ors.             .. Petitioners

          Versus

State of Maharashtra & Ors.               .. Respondents



Mr. G. S. Godbole i/by Mr. Ashok B. Tajane for petitioners in
WP/5524/2017.

Mr. S. S. Redekar for petitioners in WP/9673/2017.

Mr. M. M. Pable, AGP for State.

Mr. Deepak R. More for respondent No.4 in WP/5524/2017.

Mr. Anil Anturkar, Senior Advocate a/w Mr. Ajinkya Udane for
respondent No.5 in WP/5524/2017.

Mr. Rohit Sakhadeo for respondent No.4 in WP/9673/2017.




                       1
                                                           4-WP-9673-2017 & 5524-2017


                                           CORAM :- DIPANKAR DATTA, CJ &
                                                    G. S. KULKARNI, J.

DATE :- FEBRUARY 9, 2021 PC :

1. Heard the learned counsel for the respective parties.

2. Arguments concluded; judgment is reserved.

(G. S. KULKARNI, J.) (CHIEF JUSTICE)

Pravin D.

Pandit Digitally signed by Pravin D. Pandit Date: 2021.02.10 10:25:32 +0530

 
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