Digambar Daulat Wani vs The State Of Maharashtra And ...
2021 Latest Caselaw 2837 Bom

                                     (1)                            903-pilst-7733-2020




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

   903 PUBLIC INTEREST LITIGATION (STAMP) NO.7773 OF
                          2020

 DIGAMBAR DAULAT WANI                                         ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr.   Santosh  S.   Jadhavar,   Advocate   for  the
 Petitioner.
 Mr. A. R. Kale, AGP for Respondents-State.
                                           ...

                                  CORAM : S. V. GANGAPURWALA &
                                          SHRIKANT D. KULKARNI, JJ.

DATED : 11th FEBRUARY, 2021.

PER COURT:-

1. Mr. Jadhavar, learned counsel for the petitioner seeks time to go through the judgment if any to demonstrate that the writ of quo warranto be issued in Public Interest Litigation.

2. Stand over to 25.02.2021.

 (SHRIKANT D. KULKARNI)                            (S. V. GANGAPURWALA)
             JUDGE                                         JUDGE


 Devendra/February-2021