Dhananjay Subhash Kulkarni vs The Union Of India And Another
2021 Latest Caselaw 3537 Bom

                                        (1)                                 929-wp-3655-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  929 WRIT PETITION NO.3655 OF 2021

 DHANANJAY SUBHASH KULKARNI                                          ..PETITIONER

                  VERSUS

 THE UNION OF INDIA AND ANOTHER     ..RESPONDENTS
                        ...
 Mr. S. B. Deshpande h/f Mr. Pramod S. Gaikwad,
 Advocate for the Petitioner.
 Mr. S. S. Deve, Advocate for Respondent Nos.1 and
 2.
                                              ...

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

DATED : 24th FEBRUARY, 2021. PER COURT:-

1. Mr. Deve, learned counsel appears for respondent nos.1 and 2.

2. Mr. Deshpande, learned counsel for the petitioner submits that the allied issue is under consideration before the Apex Court. The Apex Court has heard the matter and has reserved judgment.

3. At the request of the learned counsel for the petitioner, stand over to 17.03.2021.

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

 Devendra/February-2021