Prasad Bhalchandra Vaidya vs State Of Maharashtra And Another
2021 Latest Caselaw 3095 Bom

                                                                                         988
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD
                          988 WRIT PETITION NO.7912 OF 2020

                            PRASAD BHALCHANDRA VAIDYA
                                      VERSUS
                         STATE OF MAHARASHTRA AND ANOTHER

Mr Prasad Bhalchandra Vaidya, petitioner, party in person.
Mrs. V. S. Chaudhari, AGP for Respondents:


                                     CORAM   : S. V. GANGAPURWALA &
                                               SHRIKANT D. KULKARNI, JJ.
                                     DATE    : 16th February, 2021.
ORDER:

1. The party in person was present. The party in person submitted

a compilation of documents and judgments. He referred to the pages of

the compilation. The pagination was not done. The party in person was

requested to correct the pagination and the matter was kept back. The

pagination is done by him and submitted to the Sheristedar, however,

when the matter is called out, he is not present.

2. Place the matter on 20.04.2021.

(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.)

JPC